CHARAN SINGH Vs. VII A D J

JUDGEMENT

(1.) List revised. No one appears for the contesting respondent. Heard learned counsel for the petitioner. This writ petition was earlier allowed by another Hon'ble Judge on 6.8.2009 without hearing any one on behalf of contesting respondents as no one had appeared on their behalf. Thereafter re-hearing application was filed which was allowed. The judgment dated 6.8.2009 was set aside and matter was directed to be listed for hearing before another Judge.

(2.) An agreement for sale was executed by Kallu in favour of the petitioner on 24.10.1966 in respect of agricultural land area of which was 1 bigha 16 biswancies. The executants of the agreement executed sale-deed in favour of Albel Singh on 2.5.1967. Petitioner filed suit for specific performance being O.S. No. 367 of 1967 which was decreed on 6.5.1971 by the trial court. Appeal filed against the same was dismissed and second appeal being second appeal No. 591 of 1972 was also dismissed by this court on 22.11.1979. Thereafter petitioner filed execution application which was registered as Execution case No. 50 of 1972. In the execution proceedings contesting respondents took up the defense (by filing objections under Section 47 C.P.C.) that meanwhile consolidation had taken place and area and the number of the land in dispute had changed hence decree could not be executed. Munsif, Hawaii, Meerut through order dated 5.12.1981 passed in case No. 50 of 1972 copy of which is Annexure-7 to the writ petition accepted the objections and dismissed the Execution case. Against the said order petitioner filed civil revision No. 142 of 1982 which was also dismissed by VII th Additional District Judge, Meerut on 21.1.1985 hence this writ petition.

(3.) The land which was agreed to be sold was comprised in chak No. 54 consisting of following plots: