SK. MANJUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AC to AAG 12 for the State.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The main point of contention of learned counsel for the petitioners is that though there is a registered gift deed in favour of respondent no. 9, but the same not being followed by delivery of possession or relinquishment of ownership, the subsequent sale deed in favour of the petitioner was valid which has wrongly been negated by the authorities below.