VINOD KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.K. Chaturvedi, learned Counsel for the petitioner and Sri Nimai Das, learned Standing Counsel for the respondents. On 18th January, 2006, this Court granted six weeks time to the respondents to file counter-affidavit. However, no counter-affidavit has been filed so far despite lapse of about eight years.

(2.) Under the circumstances, this writ petition is being heard finally.

(3.) Briefly stated the facts of the present case are that vide registered sale-deed dated 15th March, 2004, the petitioner purchased share of another co-sharerer Rajesh Kumar Gupta of Khasra plot No. 434 of Village Chaursi pargana, Urai, district Jalaun.