RAZIA BUTT Vs. STATE OF J & K

JUDGEMENT

(1.) The appellant before us has assailed the order dtd. 30/11/2018 passed in OWP no. 2006/2018 which had been filed by the respondent no.12 herein.

(2.) By this petition, the writ petitioner had sought Writ of Certiorari for quashing a Gift deed allegedly claimed by the respondents 5 to 8 as having been executed by the father of the appellant, as well as the mutation no.2663 attested by the revenue authorities giving effect to the Gift deed. The writ petitioner also assailed the deed of agreement to sell dtd. 4/10/2017 which was executed between the respondents Atta-ullah Butt and Mohammad Ashraf i.e., respondents 5 and 8.

(3.) In order to avoid prolixity, we may extract paras 12 and 13 of the impugned order wherein effective directions have been made by the learned Single Judge, as under: