- (1.) This petition seeks issuance of a writ in the nature of certiorari quashing F.I.R./ Case Crime No.222 of 2016, under Sections 419, 420, 467, 468 I.P.C., Police Station Safipur, District Unnao.
(2.) Contention of learned counsel for the petitioners is that the land owned by petitioner nos.1,2 and 3 has been sold to respondent no.3 and it is not the land belonging to the Gram Sabha, as has been decided by the revenue authorities, vide Annexure No.3. It has been pointed out that the petitioners have already preferred a revision/appeal against the order. Passing of the judgement has been reserved by the authority.
(3.) Learned counsel for the caveator has pointed out that the petitioners have committed fraud by manipulation of revenue record. Although the petitioners came in ownership of three bighas 18 biswan, however the petitioners manipulated it by incorporating it 13 bighas and 18 biswan. It has further been pointed out that even 3 bighas and 18 biswan is not the rightful property share of the petitioners.;