RAM KRISHNA GUPTA Vs. NOOTAN AGARWAL

JUDGEMENT

(1.) THE above -mentioned revisions were dismissed in open Court today for reasons to be recorded later on. My reasons for dismissing these revisions are as follows.

(2.) HEARD Sri Anil Kumar Tiwari, learned Counsel for the revisionist and Sri A.P. Singh Gaur along with Sri Prashant Singh Gaur, learned Counsel appearing for the opposite parties No. 1 and 2.

(3.) THE respondent No. 1, Smt. Nootan Agarwal moved an application in the capacity of guardian of two minor girls (her own daughters) for selling the plots situate at Vivek Khand, Gomti Nagar, Lucknow. The guardian of the children had indicated in her application seeking permission for the sale on the ground that she would purchase a flat in a multi -storeyed building, namely, Nakchhatra Apartments in Indira Nagar locality of the city of Lucknow for a sum of Rs. 13,00,000. (thirteen lacs). The two plots were to be sold for Rs. 12,00,000 (six lacs rupees per plot). Initially the application was rejected by the then Additional District Judge, Lucknow on 14.9.2005. The guardian moved an application seeking review of the order dated 14.9.2005. The review petition was allowed vide order dated 10.1.2006. The Court was of the view that Rs. 6,00,000 per plot was adequate price as per circle rates for the plots situate in Gomti Nagar locality. The permission to sell the property was granted by the concerned court and the guardian had taken advance from the purchasers and according to the learned Counsel for the respondents, a formal saledeed has also been prepared and the same is to be presented before the Sub -Registrar for its formal registration.