HARISINH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has prayed for a direction to direct the respondent no.1 to execute the recovery certificate dated 20th April 2006 issued in favour of the petitioner in pursuance of Recovery Application No.140 of 2005.

(2.) ON 13th July 2010 the matter was adjourend with a view to enable learned Advocate for the petitioner to show that the plot is owned by the respondent company. Today learned Advocate submitted that she is not in a position to state about the said position which is the crux of the matter. In that view of the matter no further order can be passed in this petition. The petition is therefore disposed of . Rule is discharged with no order as to costs.