STATE OF MADHYA PRADESH Vs. SURESH KHANDELWAL

JUDGEMENT

(1.) With consent, heard finally.

(2.) Feeling aggrieved by the order dated 2-7-2007 passed by learned Single Judge of this Court in W.P. No. 7130 of 2006, the appellants have filed this intra Court appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005.

(3.) Brief facts necessary for disposal of this writ appeal are that the respondent purchased a plot situated at 8, Siyaganj, Indore admeasuring 457.42 sq. ft. along with the Tin Shed house built upon the same. He presented the sale deed of the said property for its registration before the Sub Registrar, Indore on 15-1-2002. The sale consideration shown in the said sale deed was Rs. 5,25,000/-.