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Judgment
Amit Rawal, J
Petitioner has approached this Court seeking the following reliefs:
Issue a writ of mandamus or in the nature of mandamus or any other appropriate writ, direction or order directing the respondents to effect mutation of the properties purchased as per Exhibit P1 and P2 sale deeds, to accept the tax and to issue possession certificate to the petitioner.
Respondents have filed the statement and in the 2nd paragraph stated as under:
“On verification of the property mentioned in the writ petition it is ascertained that the property in actual possession of the petitioner belongs to Re. Sy.No.237/42. The petitioner has not furnished any application before Village officer for collection of basic tax and issuance of possession certificate. Basic tax and possession certificate can be given to the petitioner on application for the actual survey number ie., 237/42 in the light of Annexure R3(a).”
The aforementioned reply shows that the respondents are not refusing to mutate the land. It appears that the relief must have been granted to the petitioner, if not, the respondents shall do the needful as expeditiously as possible.
The writ petition stands disposed of.