GAFUR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The facts giving rise to present writ petition are that the sale deed purported to be executed by Smt. Shahjadi Khatu W/o Salim Khan in favour of the petitioners on 12/05/1993 and on that very day it was produced before the Sub-Registrar, Phalodi.

(3.) The Sub-Registrar made the following endorsement on the presentation disclosing that an enquiry required to be made under Section 34, was made by him about the due execution of document :