BASANTI DEVI Vs. IXTH A D J

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) When the case was taken up on 11.3.2003, Sri K. K. Arora appearing on behalf of respondent No. 3 stated that he has sent message to his client but he has received no instructions in the matter and his client is not responding. The case was thereafter taken up on 11.7.2003, for hearing. By means of present writ petition, a writ in the nature of certiorari quashing impugned order dated 18.8.1998 and 20.4.1999, passed by respondent Nos. 2 and 1 respectively has been sought for.

(3.) Respondent No. 3 Sri Raja Amar Pratap Singh entered into an agreement for sale with the petitioners in respect of plot No. 695 area 5 bigha 6 biswas situated in Masudabad Qasba Kol, Pargana and Tehsil Kol, district Aligarh for a sum of Rs 80,000. He was paid a sum of Rs. 10,000 in cash as advance towards sale consideration of the aforesaid plot. It was agreed that the petitioners may get a registered agreement of sale executed in their favour after paying sum of Rs. 20,000 within two years and registered sale deed would be executed on payment of Rs. 50,000 after permission is granted by the ceiling authority.