PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs: ...[VARNACULAR TEXT UMIITED]...
(2.) Brief facts of this case, as noticed by this Court, are that the petitioners No.2 to 10 had executed a power of attorney in favour of petitioner No.1, which was duly notarized on 12.12.2017.
(3.) The petitioners had challenged the registered sale deed dated 13.12.2010 executed by respondent No.1-Balkishan in favour of respondent No.2-Govindpuri. The petitioners also sought injunction by filing a suit on 05.05.2013, which is being heard by the learned Additional District Judge No.5, Jodhpur Metropolitan.;