BANKEY BIHARI Vs. ADDITIONAL DISTRICT JUDGE COURT

JUDGEMENT

(1.) Heard Sri Pramod Kumar Jain, learned Senior Counsel assisted by Sri Amit Gupta, learned counsel for the petitioner.

(2.) The present writ petition has been filed for setting aside the order dated 23.07.2016 passed by learned Additional District Judge, Court No.2, District Muzaffar Nagar whereby revision filed by the respondent nos. 2 has been allowed.

(3.) Learned counsel for the petitioner submitted that the petitioner filed a suit for cancellation of the sale deed before the trial Court in which the private respondents filed paper no. 65A along with list of documents on a plain piece of paper which paper was not even stamped or registered, in which it has been stated that the petitioner has relinquished his share against which the petitioner filed an objection stating therein that paper no. 65A is not an admissible documents, as it has not been properly stamped or registered and the learned trial Court allowed the objection filed by the petitioner vide order dated 12.10.2015. Learned counsel further contends that against the order of trial Court, the private respondent no.2 preferred revision no. 97 of 2015 which has been allowed. It is further submitted that the order passed by revisional Court is in teeth of well settled principle of law as laid down by Hon'ble Apex Court as documents cannot be filed on plain piece of paper which is not even stamped or registered.