PARULAL Vs. MOTILAL

JUDGEMENT

(1.) THESE writ petitions at the stage of admission are being decided by this order. The facts need not be given except that non -petitioner No. 1 plaintiff filed the two suits alleging a right of pre -emotion on the basis of easement. Petitioner -defendant No 1 is the purchaser of these two properties and non -petitioner No. 2 is the seller. It appears that non -petitioner No. 2 was a dominant owner and non -petitioner No. 1 plaintiff was a servient owner. The writpetitions are filed presumably under Article 228 of the Constitution. The vires of Section 6(1)(iii) is sought to be challenged, which reads as under -

(2.) IN the result, these writ petitions are dismissed summarily.