ALAUDDIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Brijesh Shukla, Advocate holding brief of Sri Harish Kumar Tripathi, learned counsel for the petitioners, Sri Devesh Kumar Verma on behalf of respondent No. 10, Sri Sudhir Bharti on behalf of Gaon Sabha and Sri A.K. Chaurasia, learned Additional Chief Standing Counsel.

(2.) One Mussamt Salami had executed a registered sale deed on 6/2/1984 in favour of her three sonsinlaw namely: Iddan (father of petitioners), Fazil (father of respondent Nos. 6, 7 and 8) and Asgar, respondent No. 9 of her entire shares of her land in question on due consideration.

(3.) Subsequently, Fazil has executed a sale deed on 3/8/1987 in favour of Fekani (mother of petitioners) of some part of the land in question.