- (1.) Zafar M. Naiyer, a designated Senior Advocate of this Court, is before this Court, assailing the validity of the proceedings, so undertaken by the U.P. State Bar Council, in reference of complaint dated 7.12.2012 filed by one Sunil Nangia, opposite party no. 2.
(2.) Brief background of the case, as is emanating from the record in question, is that in reference of Nazool Plot No. 31situated at Thornhill Road having an area of 8082.53 square meter, a small chunk of the said area measuring 229.09 square meter bearing plot no. 31-A and B was sold by Narayan Das Pahuja to Smt. Kanchan Khare on 1.12.2000. In reference of the same large area of the land in question by another sale-deed dated 4/5.10.2001 Narayan Das Pahuja sold 40.205 square meter of land of plot no. 31-A and B part, Thornhill Road, Allahabad and internal page 9 of the said sale deed in question following boundaries have been mentioned: Sale deed dated 4/5.10.2001 in favour of Kanchan Khare for 40.205 square meter East- One wide passage on which purchaser shall have independent uninterrupted facility of passage for use by purchaser. West- Plot of Kanchan Khare North- Plot of Kanchan Khare South- Plot No. 31-A Part on which 20 feet wide road which connects Thornhill Road.
(3.) In reference of the same large area of the land in question by third sale-deed dated 4.6.2002 Dinesh Pahuja s/o Narayan Das Pahuja sold an area of 10.776 square meter of land to Smt. Kanchan Khare. In the body of the writ petition the respective boundaries as given in the sale deed in question as far as petitioner is concerned he has purchased the aforesaid land from Smt. Kanchan Khare vide registered sale deed dated 24.7.2010 and therein following mention has been made; Sale deed dated 24.7.2010 East- A wide passage where purchaser shall have independent uninterrupted exclusive right of user. West- Part of plot no. 31-A North- Part of plot no. 31-A South- 2 ½ feet road widening and thereafter 25 feet road.;