A.N.Dikshita - (1.) THE petitioner Smt. Prem Lata has filed this application tinder section 24 CPO praying that the following cases be transferred outside (ho district of Meerut or may be called for disposal by this Court ; 1. Execution No. 42 of 1982, Chatur Sen Gupta and others v. Sm Prem Lata, pending in the court of Shri B. D. Kandpal, 1st Civil Judge, Meeru
(2.) MISC. Case No. 54 of 1983, Smt. Prem Lata v. Chatur Sen Gupta pending in the Court of Shri B. D. Kandpal, 1st Civil Judge, Meerut. Original Suit No. 322 of 1986, Smt. Prem Lata v. Chatur Sen Gupta pending in the Court of Shri B. D. Kandpal, 1st Civil Judge, Meerut. Misc. Civil Appeal No. 256 of 1986, Smt. Prem Lata v. Chatur Sen Gupta and others pending in the Court of IVth A. D. J., Meerut. 2. It has further been prayed that further proceedings in all the above mentioned cases which arise out of and in respect of the same property and the same transaction be stayed which were accordingly stayed-vide order dated 26-9-1986. 3. The case of the petitioner is that her husband Sri Prem Manohar was the Chief Town Planner in Uttar Pradesh who expired on 15-5-1988 leaving behind much property. On the death of her husband Sri Prem Manohar the petitioner had to fall back upon protection, care and assistance of somebody and as such chose Sri Moti Manohar, brother of the deceased. 4. The property left by late Sri Prem Manohar comprised of a mango grove measuring 17 Bighas 19 Biswas and 4 Biswansis in (sic) at Meerut and this mango grove had two farm-bouses. One of the farm-house known as old farm-house was situate in Khasra No. 230 area about 1 Bigha and the other farm-house known as new farm-house was situate in Khasra Nos. 229 and 231 measuring 1 Bigha 4 Biswas.
(3.) WITH the passage of time, sensing that Sri Moti Mahohar is trying to usurp the property much to the detriment of the petitioner, the services and assistance of one Chatur Sen Gupta a leading civil practitioner was sought by the petitioner. Henceforth the dispute and litigation has started between the petitioner and Chatursen Gupta and others.;