KULWANT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, petitioner, Kulwant Singh s/o Inder Singh has sought for a direction to the respondent No.3, Sub-Registrar to register the sale deed dated 20/04/2011.

(2.) Relevant facts for disposal of this petition are in narrow compass:

(3.) There is a title dispute pending in the form of S.A.No.609/2008 (Ramnarayan and others Vs. Savitri Bai and others). The applicants/intervenors are the appellants and vendors shown in the aforesaid sale deed are respondents in the second appeal.