YASIN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to the year 1997, and thus, listed under the category "Oldest Cases for Early Disposal ".

(2.) Brief facts of the case, as placed before this Court by the learned counsel of the petitioners, are that in the year 1988, the respondents no.7 & 8 purchased a land from the respondent no.4 vide a registered sale deed dtd. 14/10/1988; whereafter, the respondents no.7 & 8 started construction of the shops over some part of the land. The petitioners purchased certain properties, as mentioned in the respective Schedule A, from the respondents no.7 & 8 by sale deed/agreement to sell.

(3.) Learned counsel for the petitioners submitted that the determination of the question regarding title over the property cannot be made by the executive fiat in the proceeding under the Act of 1964, rather the same can only be determined by a competent Civil Court.