KAILASH Vs. HARINDER CHOUDHARY

JUDGEMENT

(1.) This Civil Writ Petition has been preferred claiming the following reliefs:

(2.) Brief facts of the case as placed before this Court by learned counsel for the petitioner are that the petitioner instituted a suit for specific performance and permanent injunction for the agriculture lands situated at Khasra No. 282/140 and Khasra No. 279/140, and a 1/2 share in Khasra No. 281/140; each admeasuring 0.302 ha, situated at village-Panchkutt ki Dani, Renu which he had purchased from the respondents no.1 to 3, for the sum of Rs.1,90,000.00 and an agreement to sale, dtd. 18/1/2021, was entered into this effect and the possession of the said lands was handed over to the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner filed a revenue suit before the concerned S.D.M. for the purpose of executing the sale deed, as against the aforementioned lands, and the same was dismissed as withdrawn, vide order dtd. 21/1/2021. That however, the petitioner made a request to the respondents for the execution of the aforementioned sale deed, to which they refused.