DEVI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has prayed thus:-

(2.) Mr. Deepak Chandak, learned counsel appearing for the respondent Nos. 6 and 7 at the outset raised an objection that the writ petition is not maintainable. He argued that petitioner's prayer for quashment of registered sale deed dtd. 15/7/2024, which the respondent No.6 has executed in favour of the respondent No.7 can be granted only by a competent Civil Court.

(3.) Learned counsel for the respondents submitted that if the petitioner is in any manner aggrieved of the transaction or sale deed dtd. 15/7/2024, he is supposed to file a suit for declaring the sale deed to be null and void.