RAJ KUMAR GUPTA Vs. ANU BANSAL

JUDGEMENT

(1.) A strange course is being charted in the present case. I propose to put the train back on the rails.

(2.) Plaintiff has sought specific performance of an agreement to sell. Defendant is ex-parte. Plaintiff was called upon to lead evidence. Plaintiff did so. However, for unexplainable reasons, on 13.1.2004, court notice was issued to the Tehsildar, South West, Kapashera directing his personal presence, recording that presence was needed with regard to the pleadings of the plaintiff for purchase of agricultural land.

(3.) I do not understand why this was done. No law requires any clearance from the tehsildar.