Rajiv Sharma, J. - (1.) Heard learned Counsel for the petitioner as well as learned Standing Counsel.
(2.) With the consent of parties, this petition is finally disposed of.
(3.) It is said that the petitioner had entered into a registered agreement to sell dated 4.12.1991 in respect of l/4th portion of the property and the same was registered on 1.2.1992 in the office of Sub-Registrar. In pursuance of the aforesaid agreement, no possession was delivered to the petitioner by the owner of the property and sale-deed was executed in pursuance thereof after the lapse of more than 5 years and as such proceedings were initiated under Indian Stamp Act. It has been said that after inspection of the property, which is the subject matter of the aforesaid agreement to sell a show cause notice was issued to which neither any reply has been filed nor anybody attended on the date fixed.;