- (1.) HEARD learned counsel for the appellant. The order of learned Single Bench dated 10.2.2011, dismissing the writ petition of the petitioner/appellant, is under challenge in this intra court appeal, preferred on behalf of the petitioner.
(2.) THE petitioner filed writ petition before the Single Bench with a prayer that entire record regarding costing of the disputed house may be called and the respondents be directed to quote fair prices of the house and transfer the possession of the house to the petitioner. A prayer was also made to quash the notice dated 4.3.2008. A notice of show cause was issued and in pursuant thereto, respondents filed reply wherein it was stated that for the same relief, a civil suit was filed by the petitioner which was dismissed and the said fact has been suppressed/concealed from the court. The judgment and decree passed by civil court had attained finality. Since important and material facts have been concealed, therefore the writ petition is liable to be dismissed on the ground of suppression of material facts alone. The reply was also given on merits.
(3.) LEARNED Single Judge after considering the submissions of the parties, dismissed the writ petition on the ground that the petitioner is guilty of suppressing of material facts from the court, therefore, he is not entitled for any relief.;