Devendra Pratap Singh, J. - (1.) - Heard learned counsel for the parties.
(2.) In a title dispute before the consolidation courts, an order was passed in favour of opposite party nos. 1 and 2 by the Dy. Director of Consolidation which was subjected to challenge by the applicant in Writ Petition No.24633 of 2007. After hearing the parties an interim order was passed on 23rd May 2007 directing the parties to maintain status. However, after filing counter affidavit, the opposite party no.1 executed a sale deed of the disputed property on 31.12.2008 in favour of Smt. Kusum Devi, while the opposite party no.2 also executed another sale deed on 7th of March 2009 in favour of Kunwar Pal Singh. The action of the opposite parties is clearly in flagarant violation of the interim order.
(3.) However, while the Court was about to punish them for wilful and deliberate violation of the order, the counsel representing both the opposite parties gave an undertaking to the Court on 4th of December 2009 that they would deposit Rs. 9 lacs each, the alleged sale proceeds of the deeds executed by them. Accordingly, the Court acting upon their undertaking, passed the following order on 4th of December 2009 : "Heard learned counsel for the parties at length. Both the opposite parties are present in person today and have given an undertaking to the Court that each of them would deposit Rs. 9,00,000/- with the Registrar General of this Court by the next date. List on 29.1.2010 for further orders. ";