GHURKI BAI Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) In this writ petition under Article 226 of the Constitution of India, the petitioner seeks a direction to respondent Nos. I to 5 to take action against respondent No. 6.

(3.) The grievance of the petitioner is that respondent No. 6 has got executed a sale deed from the petitioner in respect of the land owned by her by playing fraud with her. Though, the petitioner has submitted complaints to respondent Nos. 3 to 5, yet till today, no action has been taken.