JEEVANLAL SAHU Vs. MANOJ KUMAR CHOUDHRY

JUDGEMENT

(1.) Singh Marhas, learned Additional Advocate General, appearing for the State/respondent No.2.

(2.) The present petition has been filed by the petitioner with the following prayers:

(3.) Brief facts necessary for disposal of this case are that an agreement has been entered into by and between the petitioner and respondent No.1 as the seller and purchaser respectively in respect of former's land bearing Khasra No.151 area 3.97 acre situated at village Kurud at the rate of Rs.70.00 Lakhs per acre on 19/5/2015. A bare glance of the agreement will reveal that it bears the thumb impression alleged to be of seller and in any case it shows that the seller is an illiterate person and the purchaser who has signed the documents in English is a literate person. Be that as it may, the agreement itself contain a clause that the said land is an agricultural land and it was for the seller to get it diverted at the cost of the purchaser in registration of document i.e. sale deed, was greed to be performed after six months from the date of diversion.