COLONEL RAVINDRA SINGH Vs. RAJKUMAR KUKREJA AND ANOTHER

JUDGEMENT

(1.) Petitioner and respondent No.1 are at loggerheads on the validity and propriety of the order passed by Tehsildar dated 20.5.2014 (Annexure P/1), which is affirmed in revision by Board of Revenue on 24.9.2015 (Annexure P/3).

(2.) Draped in brevity, the relevant facts are that the respondent No.1 purchased the property in question from one Dr. Tej Bahadur Singh by sale deed dated 12.11.2012 (Annexure P/7). Dr. Tej Bahadur Singh filed a suit for restoration of possession and mesne profit (Annexure P/8). The said suit is filed against the present petitioner. It is admitted between the parties that said civil suit is still pending.

(3.) In the sale deed (Annexure P/7) following averments were made :-