SMT. RAJ RANI Vs. CHIEF JUDICIAL MAGISTRATE GONDA

JUDGEMENT

(1.) Heard Sri Alok Kumar Mishra, learned counsel for petitioner, learned State counsel on behalf of respondent No. 1, Sri Sudhir Kumar Pandey, learned counsel for respondent No. 2 as well as Sri Madhur Kant, learned counsel for respondent No. 3 and perused the record.

(2.) Sri Alok Kumar Mishra, learned counsel for petitioner submits that the property in question has been purchased by the petitioner from one Smt. Anupma Pandey by way of registered sale deed dated 26.08.2000, thereafter the name of the petitioner has been mutated /recorded in the records of the Nagar Palika Parishad, Gonda, thereafter respondent No. 3 filed an application for mutation of his name in respect to property in question to which petitioner had filed her objection.

(3.) However, by order dated 24.05.2003 respondent No. 2/Nagar Palika Parishad Gonda has passed an order thereby directing the name of the respondent No. 3/Mohd. Zubair may be mutated in the records of Nagar Palika Parishad, Gonda in respect to the property in question.