MOHD. MAQSOOD KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) In compliance of order of this Court dtd. 13/4/2022, the affidavit of service has been filed by the learned counsel for the petitioner enclosing therewith the notices published in two newspapers i.e. Amar Ujala and Times of India as well as the notice pasted on the door of the Respondent No. 4. Despite the notice published in the new papers, no one has put in appearance on behalf of the Respondent no. 4.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The present petition has been preferred for quashing of the appellate order dtd. 15/12/2021 passed by Additional District Magistrate (F&R), Sultanpur and the order dtd. 12/11/2018 passed by Sub-Registrar, Tehsil- Sadar, District - Sultanpur refusing to register the document namely the sale deed said to be executed in favour of the petitioner.