SHAHID HUSSAIN Vs. BOARD OF REVENUE U. P.

JUDGEMENT

(1.) An agreement to sale dtd. 12/11/1973 was executed by father of original Respondent4 in favour of petitioner with regard to plot in dispute i.e. plot No. 1141, area 1 acre 07 dismal, located at Village Pakbara, Tehsil and District Moradabad, for Rs.9,000.00 out of which Rs.7,000.00 was paid and possession of property was given to petitioner and rest of Rs.2000.00 was required to be paid at the time of execution of sale deed.

(2.) Petitioner remained silent for many decades and kept waiting for execution of saledeed and finally filed a suit for specific performance in the year 2011. The relevant relief sought in suit is mentioned hereinafter :

(3.) The above suit is still pending. An Amin's report dtd. 16/8/2017 submitted in said suit is placed on record that the petitioner is in possession of plot in dispute.