MOHAMMAD IQBAL VAKIL Vs. REGISTRAR PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) AT request of learned counsel for the parties both the writ petitions are taken up together for final disposal.

(2.) A General power of attorney is executed by one Mohammad Iqbal Vakil S/o Abdul Ahad Vakil R/o Sopore, presently residing at House No. 32, Lal Ded Colony, Gouripora Srinagar in favour of Ghulam Hassan Rather S/o Late Gh. Rasool Rather R/o Watergam, Tehsil Kreeri, District Baramulla. In terms of the general power of attorney Mohammad Iqbal Vakil appointed, authorized and nominated Ghulam Hassan Rather to deal with land measuring 4 kanals situated at Estate Sangrama, Sopore, Baramulla in the manner prescribed in the power of attorney.

(3.) GH . Hassan Rather was authorized to execute all deeds such as sale, mortgage, lease, license and other documents with regard to the aforesaid land. The said person was also authorized to sign all the aforementioned deeds and documents and present the same before the registering authority. He was also authorized to represent the principal before such authority and was further permitted to execute document, deed, instrument for ensuring transfer and sale of the said land. The market rate as per Government order was fixed at Rs. 9,60,000/ - per kanal and the prescribed stamp duty was also appended with the general power of attorney in respect of 4 kanals of land. This general power of attorney was executed on 27.05.2014 and registered by the Sub Registrar (CJM) Sopore.