RAM PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) One Kedar Nath, now deceased, possessed some agricultural plots bearing No. 402 and 509 comprising an area of 0.348 and 0.045 acers situated in village Blegahana District Jaunpur. A triangular fight between one Haripal Saguni Sita and the third Hanumanta, with regard to their succession and their claim on the said land is pending in Revenue Courts.

(2.) The present applicant pleaded that he had purchased the aforesaid plot from afore mentioned Kedar Nath vide registered sale-deed dated 2.1.1987 and the transaction was witnessed by Ghanshyam Das. The applicant claimed mutation of his name on the aforesaid land by moving an application before Tehsildar Mariyahoon. The Tehsildar vide order dated 10.10.2002 mutated his name in place of Kedar Nath.

(3.) Subsequently, one Rajmani appeared and objected before the Tehsildar that the sale-deed produced by the applicant was a forged document. Thereafter. Tehsildar called a report from concerning Sub-registrar on it who reported that the sale-deed in question was never executed and it's certified copy in question produced before Tehsildar was never issued from his office, and that it was all together, a forged document.