RITIKA AWASTY Vs. STATE OF U.P.

JUDGEMENT

(1.) The prayers made in the instant Interlocutory Applications are; in I.A.No.6484 of 2018 - vacation/ modification of the Order dtd. 15/12/2017 so far as it reflects the properties of the applicants therein, namely, Mr. Virender Awasty, Mrs. Veena Awasty and Mrs. Urmil Tewari alleged to be owned by the petitioner in the special leave petition, namely Ms. Ritika Awastyand/or her husband, namely, Mr. Virkaran Awasty; I.A. No.10720 of 2018 is for impleadment of Mrs. Manju Awasty as owner to enable her to file a detailed affidavit in respect of the very same property, which is essential for the adjudication of the present lis; in I.A. No.58055 of 2021- vacation of the restriction on the applicant namely Mrs. Monica Gogia to transfer another property "C-1/2, Vasant Vihar, New Delhi" alleged to be owned by Ms. Ritika Awasty and her husband.

(2.) Prior to dealing with the subject I.A.s it is important to appreciate the history of the properties which are the reasons for origin for the present interlocutory applications.

(3.) The property subject matter of IA No. 6484 of 2018 and 10722 of 2018 was purchased by Late Mr. Haridas Awasty in the year 1966 who later created an HUF making instant property i.e. 5/1, Vasant Vihar, New Delhi, a part thereof. However, subsequently in the year 1990, the same was dissolved and the property partitioned vide a deed dtd. 1/4/1990, into four parts. The partition was affected to the following effect: