Rajiv Joshi, J. - (1.) Heard learned counsel for the petitioner and Sri S.K.A. Rizvi for the respondents.
(2.) The present writ petition has been filed for quashing the order dated 17.4.2018 passed by the Board of Revenue whereby the revision filed by the respondent no.6 was allowed.
(3.) The facts apparent from the record are that power of attorney was executed by the petitioner in favour of respondent no. 5 Kamaruddin on 26.2.1999 subsequently the said power of attorney was canceled.It is submitted by the learned counsel for the petitioner is that after the cancellation of power of attorney two sale deeds were executed by Kamaruddin in favour of his wife respondent no. 6 and his sister-in-law respondent no. 7 on 14.8.2006 and 10.8.2006 respectively.;