TARSEM SINGH Vs. MAHENDRA SINGH

JUDGEMENT

(1.) The case comes up on an application preferred by the respondent for early hearing of the writ petition. The same is not opposed by the counsel for the petitioner.

(2.) For the reasons mentioned in the application, the same is allowed. Since the controversy involved in the present case lies in a narrow compass, therefore, with the consent of the learned counsel for the parties, the writ petition itself is heard and decided at this stage.

(3.) The present petition has been filed against the order dtd. 3/9/2016, whereby an application preferred on behalf of the petitioner under Sec. 34 of the Rajasthan Stamp Act, 1998 and Sec. 17 of Registration Act, 1908 was rejected.