Arijit Pasayat, J. - (1.) Leave granted.
(2.) The State of Haryana, Deputy Commissioner-cum- Collector, Faridabad and the Sub-Registrar, Faridabad call in question legality of the judgment rendered by a Division Bench of the Punjab and Haryana High Court by which Civil Writ Petition No. 167 of 2006 filed by the respondent was disposed of.
(3.) The High Court disposed of the Writ Petition with the following direction: The only prayer of the petitioner at this stage is that the present matter be disposed of by the respondents by keeping in mind the order of this Court appended as Annexure P-7 with application. We accordingly issue a direction to the respondents that necessary exercise be completed within a period of four months from the date that a certified copy of this order is supplied to them. ;