SUNDARI SUGARS LTD Vs. RAJKUMAR KHATRI

JUDGEMENT

(1.) Sri Rajakumar Khatri, Principal Secretary, first respondent along with Sri K. Mari Gadilingappa respondent/ contemnor No.3 are present before the Court.

(2.) A memo is filed enclosing the registered sale deed dated 05.03.1999 executed by Kampli Co-operative Sugar Factory Ltd., represented by the official Liquidator and Joint Registrar of Co-operative Societies, Gulbarga Division, Raichur, in favour of the complainant with a prayer that said sale deed be kept in the safe custody of this Court, since the issue regarding resumption of land which is the subject matter of the sale deed is at large in W.P.No.112167/2017 pending before the learned Single Judge.

(3.) The said memo and the original registered sale deed dated 05.03.1999 is taken on record.