PRAKASH CHANDRA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Head Shri Anoop Kumar, learned counsel for the petitioner as well as learned Standing Counsel for respondents No. 1 to 3.

(2.) In view of the order proposed to be passed, notice to private respondents No. 4 and 5, is dispensed with.

(3.) It has been submitted by learned counsel for the petitioner that on 9/3/2021 the petitioner had entered into an agreement to sell with regard to the lands situated at Gata No. 618, measuring 0.089 hectares, Gata No. 619 measuring 0.873 hectares, Gata No. 395 measuring 0.228 hectares, Gata No. 620, measuring 0.0477 hectares and Gata No. 705, measuring 0.114 hectares, situated at village Topra, Pargana Maurawan, Tehsil Purwa, District Unnao, from respondent No. 4. The said agreement to sell was also registered on 9/3/2021.