SAGAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application was initially filed praying for the following reliefs:-

(2.) During pendency of the writ application, the petitioner filed an application seeking amendment of the writ application. The said Interlocutory Application being I.A. No.1 of 2022 was allowed vide order dtd. 22/12/2022. This Court directed that the reliefs prayed therein and the statements made are to be treated as part and parcel of the writ application. The reliefs prayed in the I.A. No. 1 of 2022 are as under:-

(3.) It is the case of the petitioner that Dr. Sambhu Kumar (respondent no.8) had entered into an agreement with him for selling Flat No. 100/34 in L.I.G.H. Kankarbagh Colony, Near Tempu Stand, Lohiya Nagar, P.S.- Kankarbagh, DistrictPatna on 2/11/2008 for a consideration amount of Rupees Four Lakhs. Petitioner claims that he had paid Rs.3,50,000.00 and was put in possession of the flat. The rest of Rs.50,000.00 had to be paid at the time of registration. As per the agreement, the registration was to be done within two years.