V.K.Singhal, J. - (1.) A preliminary objection has been raised that the petitioner society has no locus standi to file the writ petition as neither the copy of the resolution has been submitted nor the copies of the agreement to sale on the basis of which the right is claimed, have been filed and the writ petition is not maintainable as no title was transferred in favour of the society and even according to the averments made in the writ petition there was an agreement to sale only.
(2.) Mr. Agrawal appearing on behalf of khatedars has submitted that there is no valid agreement to sale and civil suits are pending on the basis thereof.
(3.) Mr. Mahendra Singh on behalf of Rajasthan Housing Board stated that in the so called agreement with the Rajasthan Housing Board which was not approved by the State Government, the society has filed the civil suit in the Court of District Judge for enforcement of the agreement. It is also submitted that the sale agreements are alleged to be executed in the year 1975 and no action was taken till 1982 which shows that the alleged agreements are fictitious documents as no khatedar would have given the possession and the petitioner would not have kept silent till 1982. Even in the revenue record, there is no change and as such the petitioner has no right to file the writ petition.;