VANDANA MALVIYA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Shashi Kant Shukla, learned counsel for applicant, learned AGA for State and Sri Aditya Gupta, Advocate for Opposite Party No. 2.

(2.) In the present case there are few undisputed facts that applicant is the sister of complainant. She has two other brothers also. Complainant and his two brothers have executed a registered General Power of Attorney (hereinafter referred to as "GPA") on 5/7/2021 in favour of present applicant to sale out share of scheduled property situate in Uttarakhand. Relevant Clause 10 of GPA is reproduced hereinafter:

(3.) Further, undisputedly applicant has sold some part of scheduled properties by different sale deeds. Later on only complainant has executed a registered cancellation deed of GPA on 21/12/2021. It is also not under much dispute that even thereafter on basis of GPA applicant had sold some part of scheduled property by different sale deeds (from 30/11/2021 to 30/12/2021 as many as five sale deeds were executed on basis of GPA). It is the case of applicant that as soon as she came to know about cancellation of GPA she does not further execute any sale deed on basis of said GPA.