KRISHAN LAL Vs. RAMRAKH

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner under Article 226 and 227 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that:-

(3.) It was also agreed that after getting sale permission, the sale deed would be executed in favour of the petitioner, but, the respondents neither got the permission to sale, nor the sale deed got executed. Thereafter, a sum of Rs.10,000.00 was paid to the respondent No.1-Late Shri Ramrakh on 15/6/2005.