BASANT LAL MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri A.P. Srivastava for the respondent Awas Vikas Parishad.

(2.) This dispute relates to transfer of a commercial plot which the petitioner claims to have purchased from one Smt. Nirmala Devi. The plot had been allotted in the joint name of Smt. Urmila Devi and Nirmala Devi. The sale deed having been executed by only of the joint allottees has been objected to by the respondent Awas Vikas Parishad.

(3.) The petitioner had earlier filed Writ Petition No. 44067 of 2013 which was disposed of on 29.8.2013 with a direction to the Competent Authority to dispose of the application for mutation filed by the petitioner. A copy of the judgment is Annexure 9 to the writ petition.