- (1.) The prayer made in this petition is for directing the respondents to immediately execute the conveyance deed in favour of the petitioner in respect of Plot No.1391 measuring 100.43 sq.yards, situated in Part II of Phase-1 allotted to him by the society.
(2.) The petitioner claims to have discharged the entire liability, but still conveyance deed is not being executed in his favour. In support of his plea, the counsel for the petitioner has relied upon an earlier order passed by this court in number of writ petitions, which came up for hearing before this court on 8.11.2012.
(3.) Notice of motion.;