KRISHNA KANT BINDAL Vs. STATE OF U P

JUDGEMENT

(1.) Since all the aforesaid writ petitions are connected with each other, the same are being decided by this common judgment.

(2.) So far as first writ petition, being Civil Misc. Writ Petition No. 62844 of 2010, is concerned, it relates to Plot Nos. 872, 877, 878 and 879 situated in Pargana Baran, Tehsil and District Bulandshahar, whereas other two writ petitions, being Civil Misc. Writ Petition Nos. 66135 of 2010 and 65588 of 2010, are in respect of Plot Nos. 1017 and 1003 situated in Quasba and Pargana Baran, Tehsil and District Bulandshahar. Though the second and third writ petitions have been made by different set of petitioners but are arising out of selfsame properties and praying identical reliefs. Admittedly, due to pendency of the first writ petition both second and third writ petitions have been filed though, according to us, second and third writ petitions are relating to the plots, which are different than the plot numbers in the first writ petition.

(3.) According to the petitioners in all the writ petitions, all the plots are inherited by Sri Krishna Kant Bindal, petitioner No. 1 in the first writ petition, from one Seth Rajendra Lal, since deceased. So far as first writ petition is concerned, though the petitioner No. 1 entered into a registered agreement for sale in favour of the petitioner No. 2 and two others, namely, Sri Vijay Kumar Agarwal and Sri Dharmendra Singh, but these two persons have not been made party herein excepting the petitioner No. 2.