VIMALA DEVI TAWARI Vs. ASHOK KUMAR SADH

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as noticed by this Court, are that the petitioner No. 1 is having a land admeasuring 23869.95 sq. feet situated at Mohalla Outside Jassusar Gate, Gajner Road, Bikaner.

(3.) The aforesaid land was given to respondent No. 2, the builder for the purpose of construction of a building complex on it, and in this context, a developer agreement was executed between the parties. The respondent No. 2 was to construct a building complex accordingly on the land in question and to sell the flats in question.