CHHAIL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner Chhail Singh has brought instant petition with a prayer that order of cognizance, which has further been affirmed by the revisional court, be quashed.

(2.) Brief facts pertaining to the lis are that an agreement to sale was executed in favour of late Magraj @ Megh Singh on 04.03.1976 by Rajkumar, Amar Singh. Respondent Nos.2 and 3 are legal heirs of deceased Magraj @ Megh Singh, being brother and widow of deceased Magraj @ Megh Singh, who died on 16.04.2002. A ceiling dispute had arisen in respect of entire land, part of which was agreed to be purchased by deceased Magraj @ Megh Singh.

(3.) Chhail Singh, the petitioner, who was appointed attorney by deceased Magraj @ Megh Singh to look after the property was not given authority to sale the property but after death of Magraj @ Megh Singh Attorney Chhail Singh and others executed a sale deed on 05.06.2004 registered on 07. 06.2004 and Chhail Singh acted as an attorney, though the said deed of attorney, being a non-est document, after the death of executant Magraj @ Megh Singh.