Mayank Gaur And Anr vs Maharaj Malik & Ors

Manoj Jain, J

CONT.CAS(C) 1438/2023 & CM APPL. 3178/2025

The  petitioner  has  filed  the  above  said  application  seeking interim stay with respect to sale of the property in question.

A careful perusal of the entire material would indicate that, initially, a writ petition was filed by M/s Allien Enterprises. It was registered as W.P.(C) 15699/2022.

The above said writ petition was disposed of by the Coordinate Bench of this Court vide order dated 15.11.2022 and para Nos.3, 4 and 5 of the above said order reads as under:-

“3. The record however would reflect that the Sub-Registrar desisted from according registration at that stage on account of the pendency of various litigations. Learned counsel for the petitioner submits that now and presently, all litigation has come to a close and thus no fetter as such exists in respec1 of the power of the Sub-Registrar to register the Sale Certificate which was submitted for registration.

Mr. Bhardwaj, learned counsel appearing for the said Sub-Registrar submits that subject to verification of all facts and contentions on merits being kept open, in case the petitioner were to appear before the Sub-Registrar within a period of three weeks from today and produce all relevant material in support of their contention that no other litigation is •pending, the said authority shall proceed further in accordance with law. The statement so made is recorded and accepted.

The writ petition shall stand disposed of on the above terms.”

Obviously, it was for the petitioner in the above said writ petition i.e. M/s Allien Enterprises to have approached the concerned sub-Registrar within the stipulated period and to produce all the relevant material and it was consequent to that only, the concerned Authority i.e. sub-Registrar was to proceed further in accordance with law.

The present contempt petition has, rather, been filed by the petitioner claiming himself to be the original owner of the property

Learned  counsel  for  the  petitioner,  in  the  instant  contempt petition, could not elucidate as to how the contempt petition itself is maintainable before this Court as there is nothing to indicate that despite the fact the requisite material was placed before the sub-Registrar by M/s Allien Enterprises, the needful was not done.

It seems that the petitioners herein i.e. Mr. Mayank Gaur and Mr. Sanjay Gaur are seeking to establish their substantive right by filing the present contempt petition which does not seem to be permissible in law.

In the above said peculiar factual matrix of the case, they are always, if so advised, at liberty to file appropriate substantive petition but as apparent, there is nothing to suggest any kind of disobedience of any order of the Court.

If the petitioners herein are of the view that the Sale Deed was wrongly registered on 30.12.2022, it is for them to take appropriate remedy against the above said registration of Sale Deed.

In view of the above, there is no requirement of granting any stay.

Evidently, in view of the above said discussion, no case of contempt is either made out.

The contempt petition is, accordingly, disposed of in aforesaid terms.

The next date of 24.03.2025 is cancelled.

It is re-emphasized that all the rights and contentions of the parties are left open and it is always open to the petitioners herein to approach appropriate forum for seeking redressal of their grievances, if any.