JOGINDER SINGH Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dtd. 20/2/2013 whereby the execution application filed by the petitioner has been dismissed.

(2.) Learned counsel for the petitioner submitted that the petitioner had purchased a plot from erstwhile owner of plot-Smt. Kavita Rani Jain bearing Plot No.14, ad-measuring 355.55 sq yards allotted by Mutual Housing Cooperative Society Limited.

(3.) Learned counsel submitted that the Society had sent a list to the Jaipur Development Authority, whereby, name of the petitioner was reflected against Plot No.14.