- (1.) Supplementary affidavit on behalf of the revisionist filed today, be taken on record. Heard learned counsel for the revisionist, learned AGA and perused the records.
(2.) Earlier original suit no. 293 of 2012, Fool Singh Vs. Meenu Maheshwari and Others was filed for cancellation of registered sale-deed dated 31.03.2003 executed on behalf of plaintiffs Fool Singh and Udaiveer @ Babuji in favour of defendants. Said suit was instituted on 23.08.2012 with averement that plaintiffs are member of Scheduled Caste community and tenure holder of disputed property. They had neither sought permission to sale of that property nor executed sale-deed of said property, which is less than 1.26 hectare in area, but defendants had got prepared registered sale-deed showing its execution by plaintiffs; therefore said sale-deed be cancelled.
(3.) After institution of original suit in the year 2012, one of the plaintiff Babu @ Udaiveer had moved application u/s 156(3) Cr.P.C. with same averements as mentioned in the plaint of original suit no. 293 of 2012 (Fool Singh and another Vs. Meenu Maheshwari and Others) and thereafter requested that matter be investigated by police for the alleged forgery and cheating committed by opposite parties, and it was also requested that applicants be prosecuted inter alia for offence under Section 3(1)(x) SC/ST Act.?;