ASHA DEVI GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rashtrapati Khare, learned counsel for the writ petitioner as well as Sri Abhishek Shukla, learned Additional Chief Standing Counsel who appears for respondents No. 1 and 2.

(2.) In view of the order which is being proposed to be passed, notices are not being issued to respondents No. 3 to 7.

(3.) The case of the writ petitioner is that he purchased bhumidhari land from one Sri Mohd Shakeel by way of a registered sale deed dtd. 17/8/2013 being a part of Araji No. 326 from Mohd Shakeel. It is also the case of the writ petitioner that the original owner, Mohd Fazal son of Tajmahal Hussain had given power of attorney to Mohd Shakeel from wherein he has purchased the said property. Consequent to the death of Mohammad Fazal according to the writ petitioner, the power of attorney stood revoked, however, the heirs of deceased Mohammad Fazal, Mohammad Kausar became the owner of the rest of the property as well as Qaisar Fazal and Masood Fazal who were the heirs executed sale deed in favour of one Mobin Ahmad. It is also the case of the writ petitioner that other sale deeds were also executed. Further the property was also transferred in favour of third person and their names were mutated in the revenue records.