SHANKAR NAIK Vs. GIRIJAVVA

JUDGEMENT

(1.) This writ petition is filed challenging the order dtd. 16/4/2022, by which, a Court Commissioner was appointed to cancel the sale deed and present same before the Sub-Registrar for registration so as to execute the decree passed in O.S.No.22/2018.

(2.) Learned counsel for the respondents-JDRs submits that, as a matter of fact, the Cancellation Deed has already been executed and has also been registered in the office of the Sub-Registrar and the impugned order has been being given effect to. He submits that in view of cancellation deed having being executed, the prayer made in this writ petition has become infructuous.

(3.) The statement of the learned counsel for respondents-JDRs is taken on record and since it is stated that the Cancellation Deed has already been executed and registered, the requirement of examining the legality of the impugned order would not arise.