- (1.) M.A. NO.61/2019 & MA.184/2019 (I.A. No.19954/2019) The order passed by this Court is clear. The DRT has executed the sale deed, pursuant to the order passed by this Court, demarcation has been done and the possession has also been handed over. As such, there should not be any hitch in making the mutation as the petitioner has purchased the land in the proceedings before the DRT.
(2.) Let mutation be made within four weeks from today.
(3.) We also make it clear that there should not be any further proceedings in derogation to the order passed by this Court and the matters which already have attained finality.;