DHARAM KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CR Nos. 1217, 1218 and 1219 of 2007 titled as Dharam Kaur v. State of Punjab and others, Dharam Kaur v. State of Punjab & Ors., and Fauja Singh v. State of Punjab & Ors., respectively, as common questions of law and facts are involved in all these petitions.

(2.) FOR facility facts are being taken from CR No. 1217 of 2007.

(3.) THE Collector Gurdaspur, entertained a complaint made by Sant Masih wherein it was alleged that Avtar Singh, Santokh Singh, Ratan Singh and Jasbir Singh all sons of Darshan Singh resident of village Katowal Tehsil and District Gurdaspur had executed an agreement of sale on 30.10.2000 to sell their land measuring 96 kanals 15 marals with one Fauja Singh son of Harnam Singh and Smt. Darshan Kaur wife of Fauja Singh resident of village Bhattian, Tehsil and District Gurdaspur for a consideration of Rs. 3,25,000/- per acre. Out of which parties executed a sale deed of land measuring 45 kanals 5 marals on 15.11.2000 for a consideration of Rs. 3,52,000/- and executed two other sale deeds on 21.11.2000 for a consideration of Rs. 4,50,000/- and Rs. 2,00,000/-, respectively. It was also alleged that the parties paid stamp duty and registration fee. The complainant claimed that he is witness to the agreement executed between the parties. The complaint was also referred by the Joint Sub-Registrar to the Collector vide letter dated 29.12.2000. Certified copies of the documents i.e. the registered sale deeds were also sent.