SHAHBAN Vs. SUB-DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Mohd. Safdar, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondent no.1.

(3.) Learned counsel for the petitioner submitted that the petitioner had purchased the property in-question on 5/12/2023 vide a registered sale-deed. He is a bona fide purchaser. The respondent no.2 and her family members are in illegal possession on the said property. A representation dtd. 13/5/2024 was submitted before the Sub-Divisional Magistrate, Roorkee, District Haridwar, the respondent no.1. The said representation is still pending.