ABS TOWNSHIPS PVT. LTD. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 30/6/2025 (Annexure P-32) passed by the Deputy Commissioner, SAS Nagar, Mohali (respondent No.2); whereby he has granted permission to review mutations No.2520, 2521, 2523, 2799, 2866, 2869, 2922 and 2970.

(2.) Briefly, a company namely, Motiaz Royale Estate Pvt. Ltd., is stated to have purchased land in Village Palheri, Tehsil Kharar, vide three registered sale deeds i.e. Sale Deed No.1013 registered on 25/4/2011; Sale Deed Nos.1606 and 1607, both registered on 5/5/2011. It is stated that after the execution of these sale deeds, the afore-said company realized that there was mistake in the sale deeds as the same were executed in the names of Naresh Garg and Payara Lal Garg, Directors of the said company and not in the name of the company-Motiaz Royale Estate Pvt. Ltd. It is claimed that after a period of about two years, rectification deeds were executed on 4/9/2013 and 27/2/2013; whereupon, mutations No.2520, 2521 and 2523 were recorded.

(3.) Heard.