PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 227 of the Constitution of India has been preferred claiming the following reliefs: "1) the impugned order dated 02.06.2017 (Anx.7) passed by the learned ADJ, Nagaur, in allowing application under Order 1, Rule 10 CPC filed by the respondent-Municipal Board, Nagaur may kindly be quashed and set aside. 2) The application filed by the respondent No.4 under Order 1 Rule 10 CPC (Anx.5) be dismissed in toto; 3) Any other writ, order or direction, which your Lordship may deem just and proper in the facts and circumstances of the case, may also kindly be issued in favour of the petitioners."
(2.) The petitioners filed a suit under Order 7 Rule 1 CPC for execution of the sale deed in pursuance of the contract dated 08.08.2005 for sale of the agricultural land comprising khasra No.127 measuring 3 bighas 10 biswas, khasra No.128 measuring 10 biswas and khasra No.130 measuring 6 bighas situated in Nagaur. The suit was for perpetual injunction too.
(3.) The respondent No.1 is said to have been in possession of the aforementioned agricultural land, and thus, entered into an agreement for sale in respect of the said land on 08.08.2005 for a sum of Rs. 3,41,000/-. The petitioners thereafter, took possession of the land and are said to have been in continuous possession thereof.;