MANOJ KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Vidya Prakash Singh, learned counsel for the petitioners, learned Standing Counsel and Sri Rakesh Kumar Upadhyay, learned counsel appearing on behalf of the respondents.

(2.) The petitioners have preferred the present writ petition interalia with the following prayer:-

(3.) Learned counsel for the petitioners submitted that one Sri Vinod Kumar power of attorney holder of Smt. Premlata, the recorded tenure holder, executed sale-deeds dtd. 16/1/2015 in favour of the petitioners and by which properties situated at Khasra No. 1176 was sold.