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Property-sold-to-me-by-cheating-and-fraud

divorce-after-getting-decree-of-judicial-separation

sir-I-am-a-hindu-and-i-want-to-know-women-born-before-and-married-before-can-also-lawfully-claim-for-partition-in-joint-family-property

All-types-of-civil-matters-attended-Like-specific-performance-banking-matters-motor-accident-cases-family-matters-cargo-damage-cases-etc

a-shop-was-alloted-to-me-on-rent-basis-by-municipal-comittee-A-person-requested-to-use-the-shop-only-for-six-months-nothing-in-writing-was-given-by-me-to-him-After-six-months-he-started-collecting-the-rent-slips-from-the-municipal-committee-by-depositing-the-rent-but-all-the-slips-collected-by-him-are-still-in-my-name-MC-is-issuing-rent-slips-in-my-name-to-him-Sir-how-to-vacant-the-shop-from-him

I-have-Agriculture-land-and-neighbours-trying-to-encroaching-and-disturbing-for-peaceful-enjoyment-and-possession-and-therefore-given-the-police-compliant-whereas-the-police-sub-inspector-asking-to-obtain-the-Injuction-order-and-then-put-the-fencing-for-getting-the-injunction-order-for-the-agriculture-land-what-is-the-court-fee-The-Land-value-would-approx-Rs-10-Lakhs

Dear-Sir-A-shop-was-allotted-by-Municipal-Committee-before-13-14-years-on-rental-basis-monthly-rent-about-Rs800-per-month-Before-7-8-years-a-known-fellow-of-me-asked-me-to-use-the-shop-for-six-months-As-my-shop-was-empty-at-that-time-ie-before-7-8-years-So-I-gave-my-shop-to-him-for-six-month-to-him-on-trust-After-six-month-when-I-asked-him-to-vacate-the-shop-then-he-started-fighting-with-me-Thereon-he-started-depositing-rent-in-the-municipal-committee-directly-started-collecting-the-rent-slips-from-the-Municipal-Committee-THE-IMPORTANT-POINT-IN-THIS-CASE-TO-NOTE-IS-THAT-THE-RENT-SLIPS-ISSUED-TO-THAT-PERSON-BY-THE-MUNICIPAL-COMMIITTEE-IS-STILL-IN-MY-NAME-ie-that-person-is-depositing-the-rent-on-monthly-basis-in-my-name-ALSO-ONE-IMPORTANT-POINT-TO-NOTE-IS-THAT-DURING-LAST-YEAR-I-PREPARED-BANK-DRAFT-FOR-RENT-OF-THREE-MONTHS-FROM-MY-ACCOUNT-THROUGH-MY-BANK-ACCOUNT-CHEQUE-SENT-THE-SAME-TO-THE-MUNICIPAL-COMMITTEE-WHO-RECEIVED-THE-SAME-MADE-ENTRY-OF-THREE-MONTHS-RENT-FROM-MY-SIDE-IN-THEIR-ACCOUNT-Also-One-more-point-to-note-is-that-before-six-month-a-legal-counsel-advocate-of-mine-sent-a-notice-to-that-fellow-mentioning-in-the-legal-notice-that-shop-was-given-from-my-side-on-Trust-for-six-months-only-mine-legal-counsel-addressed-him-to-vacate-the-same-Sir-Reading-the-above-situation-how-to-vacate-the-shop-Thanks-Shiv-kumar-20012018

Hi-we-want-to-hire-an-office-space-for-approximate-03-years-period-time-please-guide-about-the-documentsthingsformalities-to-keep-in-mind-while-executing-Lease-Agreement

Dear-Sir-A-shop-was-allotted-by-Municipal-Committee-before-13-14-years-on-rental-basis-monthly-rent-about-Rs800-per-month-Before-7-8-years-a-known-fellow-of-me-asked-me-to-use-the-shop-for-six-months-As-my-shop-was-empty-at-that-time-ie-before-7-8-years-So-I-gave-my-shop-to-him-for-six-month-to-him-on-trust-After-six-month-when-I-asked-him-to-vacate-the-shop-then-he-started-fighting-with-me-Thereon-he-started-depositing-rent-in-the-municipal-committee-directly-started-collecting-the-rent-slips-from-the-Municipal-Committee-THE-IMPORTANT-POINT-IN-THIS-CASE-TO-NOTE-IS-THAT-THE-RENT-SLIPS-ISSUED-TO-THAT-PERSON-BY-THE-MUNICIPAL-COMMIITTEE-IS-STILL-IN-MY-NAME-ie-that-person-is-depositing-the-rent-on-monthly-basis-in-my-name-ALSO-ONE-IMPORTANT-POINT-TO-NOTE-IS-THAT-DURING-LAST-YEAR-I-PREPARED-BANK-DRAFT-FOR-RENT-OF-THREE-MONTHS-FROM-MY-ACCOUNT-THROUGH-MY-BANK-ACCOUNT-CHEQUE-SENT-THE-SAME-TO-THE-MUNICIPAL-COMMITTEE-WHO-RECEIVED-THE-SAME-MADE-ENTRY-OF-THREE-MONTHS-RENT-FROM-MY-SIDE-IN-THEIR-ACCOUNT-1-Thereby-confirming-the-deposition-of-rent-amount-from-my-own-bank-account-2-Also-One-more-point-to-note-is-that-before-six-month-a-legal-counsel-advocate-of-mine-sent-notice-to-that-fellow-mentioning-in-the-legal-notice-that-shop-was-given-from-my-side-on-Trust-for-six-months-only-mine-legal-counsel-addressed-him-to-vacate-the-same-Sir-Few-my-knownlegal-experts-are-saying-that-the-notice-given-by-my-councel-Advocate-saying-that-the-shop-was-given-on-trust-basis-as-mentioned-in-the-legal-notice-is-wrong-Reason-being-the-shop-has-been-allotted-to-the-undersigned-by-municipal-committee-on-rent-basis3-When-I-asked-to-the-Municipal-Committee-to-tell-about-the-Allotment-Conditions-with-the-help-of-RTI-then-MC-could-not-reply-at-last-when-the-case-gone-to-INFORMATION-COMMISSION-Then-there-the-Municipal-Committee-confessed-by-giving-in-writing-that-theyMC-have-no-record-of-the-same-Now-In-above-circumstances-whether-the-legal-notice-given-by-my-councel-to-that-fellow-is-wrong-or-right-how-to-vacate-the-shop-Thanks-Shiv-kumar

Our-property-has-been-acquired-by-Govt-without-our-consent-and-they-have-missed-our-name-as-well-Our-name-is-not-there-in-the-govt-documents-The-revenue-deptt-told-the-funds-have-been-submitted-in-the-court-How-to-claim-the-compensation-Please-adviseThanks-and-RegardsAnita-Sehgal

Dear-sirmadamNear-about-800-sq-yards-of-residential-site-was-purchased-from-a-a-person-by-three-sisters-15-years-ago-and-the-person-who-sold-the-site-registered-the-land-portions-separately-in-each-ones-name-However-we-would-like-to-re-allocate-the-land-portions-due-to-some-issues1-What-is-the-legal-procedure-to-be-followed-to-re-adjust-the-registered-land-portions-Should-we-re-register-the-land-with-the-new-amendments-Some-people-have-suggested-an-amendment-agreement-IS-it-correct-If-it-is-please-elaborate2-Who-is-empowered-to-make-such-changes-in-the-document-Is-the-mutual-agreement-of-the-three-sisters-the-current-land-owners-sufficient-Or-should-the-previous-owner-who-sold-us-the-land-do-the-registration-once-again3-If-any-of-the-current-owners-want-to-sell-their-land-portion-to-any-third-party-will-there-be-any-legal-repercussions-Please-clarifyThank-you-for-your-time

My-father-constructed-a-house-in-1998-and-left-about-5-feet-of-place-on-the-backside-of-my-house-due-to-vaastu-The-person-who-is-constructed-house-on-our-backside-moved-into-our-site-We-make-a-petition-in-the-court-in-the-name-of-my-father-but-he-attacked-paralysis-in-2015-He-is-unable-to-speak-I-urged-the-court-to-allow-me-on-behalf-of-my-father-but-they-didnt-allowed-me-Is-there-any-chance-to-attend-the-court-on-behalf-of-my-father

i-wish-to-know-how-on-line-board-works-like-prioritywisehow-manytime-listedwise-senior-citizen-prioritywise-or-other-way

A-Shop-was-allotted-before-20-22-years-to-the-undersigned-by-Municipal-Committee-Haryana-on-monthly-depositing-of-Rs-600-per-month-which-at-present-is-Rs800-per-month-The-Shop-has-been-issued-in-my-name-Before-8-10-years-on-faith-trust-of-any-person-the-same-shop-was-given-by-the-undersigned-to-that-person-for-using-the-same-for-10-12-months-but-that-person-to-whom-the-shop-was-given-by-the-undersigned-started-depositing-monthly-amount-of-Rs-800-directly-in-the-Municipal-committee-HOWEVER-THE-SLIPS-ISSUED-BY-THE-MUNICIPAL-COMMITTEE-ARE-STILL-IN-MY-NAME-TO-WHOM-THAT-FELLOW-IS-COLLECTING-FROM-THE-MUNICIPAL-COMMITTEE-Secondly-that-person-is-not-vacanting-my-shop-Two-important-points-to-note-in-this-case-is-that-on-the-advice-of-any-fellow-when-I-asked-Municipal-Committee-to-give-the-terms-conditions-on-which-the-shop-was-granted-to-the-undersigned-with-the-help-of-RTI-then-Municipal-Committee-confessed-by-given-in-writing-in-the-court-of-State-Commission-Chandigarh-that-they-have-no-idea-of-rules-regulations-of-allotting-this-shop-to-the-undersigned-Last-year-a-legal-councel-sent-a-notice-to-the-person-keeping-the-shop-at-present-from-my-side-asking-him-that-the-said-shop-was-given-to-him-in-emergency-for-6-8-months-use-only-asked-him-to-vacate-the-shopNOW-ALMOST-EVERY-FELLOW-SAYS-THAT-THE-THE-WRONG-NOTICE-HAS-BEEN-SERVED-BY-MY-LEGAL-COUNCEL-BEFORE-ONE-YEAR-Sir-On-what-basis-my-this-above-shop-can-be-vacate-There-can-be-any-type-of-mishappening-in-this-shop-as-it-is-in-my-name-So-I-want-whether-the-shop-may-got-vacate-or-if-not-possible-of-vacate-then-the-same-may-go-into-the-custody-of-Municipal-Commiitee

A-Shop-was-allotted-before-20-22-years-to-the-undersigned-by-Municipal-Committee-Haryana-on-monthly-depositing-of-Rs-600-per-month-which-at-present-is-Rs800-per-month-The-Shop-has-been-issued-in-my-name-Before-8-10-years-on-faith-trust-of-any-person-the-same-shop-was-given-by-the-undersigned-to-that-person-for-using-the-same-for-10-12-months-but-that-person-to-whom-the-shop-was-given-by-the-undersigned-started-depositing-monthly-amount-of-Rs-800-directly-in-the-Municipal-committee-HOWEVER-THE-SLIPS-ISSUED-BY-THE-MUNICIPAL-COMMITTEE-ARE-STILL-IN-MY-NAME-TO-WHOM-THAT-FELLOW-IS-COLLECTING-FROM-THE-MUNICIPAL-COMMITTEE-Secondly-that-person-is-not-vacanting-my-shop-Two-important-points-to-note-in-this-case-is-that-on-the-advice-of-any-fellow-when-I-asked-Municipal-Committee-to-give-the-terms-conditions-on-which-the-shop-was-granted-to-the-undersigned-with-the-help-of-RTI-then-Municipal-Committee-confessed-by-given-in-writing-in-the-court-of-State-Commission-Chandigarh-that-they-have-no-idea-of-rules-regulations-of-allotting-this-shop-to-the-undersigned-Last-year-a-legal-councel-sent-a-notice-to-the-person-keeping-the-shop-at-present-from-my-side-asking-him-that-the-said-shop-was-given-to-him-in-emergency-for-6-8-months-use-only-asked-him-to-vacate-the-shopNOW-ALMOST-EVERY-FELLOW-SAYS-THAT-THE-THE-WRONG-NOTICE-HAS-BEEN-SERVED-BY-MY-LEGAL-COUNCEL-BEFORE-ONE-YEAR-Sir-On-what-basis-my-this-above-shop-can-be-vacate-There-can-be-any-type-of-mishappening-in-this-shop-as-it-is-in-my-name-So-I-want-whether-the-shop-may-got-vacate-or-if-not-possible-of-vacate-then-the-same-may-go-into-the-custody-of-Municipal-Commiitee-I-AM-READY-TO-ENGAGE-ANY-LEGAL-COUNCEL-WHO-WITH-GUARNTEE-AN-HELP-ME-IN-EITHER-VACATING-OF-THE-SHOP-OR-MAKING-THE-SAME-IN-CUSTODY-OF-MUNICIPAL-COMMITTEE

What-is-the-section-226-and-227

If-a-gift-deed-is-made-by-any-member-of-the-girls-house-after-the-death-of-the-father-and-takes-her-sign-can-the-deed-be-challenged-later-on-Under-Hindu-law

what-remeady-is-availbel-agaist-tenent

I-had-filed-a-medical-negligence-case-in-NCDRC-first-complaint-CC-In-NCDRC-in-2016-Which-was-decided-and-the-judgment-was-pronounced-in-November-2019-which-was-received-by-me-in-last-week-of-December-2019-Against-that-judgment-I-had-filed-a-Review-Application-in-NCDRC-in-the-month-of-January-which-was-decided-and-judgment-was-pronounced-and-I-received-the-judgment-copy-on-29th-FebruaryNow-I-want-to-know-how-I-can-appeal-in-Supreme-CourtWhether-I-have-to-file-a-Civil-Appeal-in-Supreme-Court-or-I-have-to-file-a-SLP-in-Supreme-CourtIf-I-want-to-file-a-Civil-Appeal-then-I-have-to-file-the-Civil-Appeal-against-the-NCDRC-main-judgment-or-I-have-to-file-the-Civil-Appeal-against-the-NCDRC-Review-Application-judgmentWhat-is-the-limitation-period-to-file-an-appeal-in-Supreme-Court-under-Civil-AppealWhat-is-the-Limitation-period-to-file-an-appeal-in-Supreme-Court-under-SLP

What-should-we-do

can-i-send-a-correction-notice-after-the-expiry-30-days-statutory-period

My-grandpa-sold-one-house-and-died-but-the-party-captured-another-house-and-merged-it-together-we-were-not-aware-of-that-so-can-I-file-a-case-for-more-than-20-years

My-grandpa-sold-a-plot-and-died-we-are-not-sure-it-was-sold-or-not-because-that-man-purchased-another-plots-in-the-same-sheet-243-which-was-1266-and-doubt-is-on-1267-plot-issue-is-that-after-1267-there-was-few-portion-of-1265-which-he-also-merged-with-1267-and-constructed-1st-floor-building-on-1267-and-left-portion-of-1265-we-have-papers-of-left-portion-of-1265-which-he-has-illegally-captured-and-never-revealed-the-secret-can-I-file-a-case-after-50-years-of-grandfathers-death

According-to-1933-survey-in-khatihan-there-are-two-columns-1st-is-for-the-person-recieving-the-lagan-is-my-grandfather-and-second-is-dakhalkar-which-is-third-party-But-the-problem-is-that-property-was-given-on-rent-by-my-grandfather-who-was-not-aware-that-in-future-dakhalkars-will-become-owner-of-land-after-independence-land-reforms-came-and-the-renter-became-owner-and-my-Grandpa-died-after-independence-but-the-plot-is-in-the-same-location-and-they-are-my-neighbour-as-I-think-land-reform-was-for-farmers-so-that-they-can-become-the-real-owner-but-this-is-a-house-mentioned-in-khatihan-can-I-file-a-case-for-dakhil-kharij-now

A-property-comes-under-waqf-was-given-to-a-family-on-lease-for-99-years-before-60-years-ago-and-that-contains-religious-mazars-and-now-I-want-to-break-the-lease-so-that-I-can-use-it-for-public-welfare-and-to-give-that-place-to-poor-family-on-their-daughters-marriage-can-I-break-the-lease-if-waqf-makes-me-a-care-taker

What-does-the-registration-act-say-about-unregistered-documents

Under-which-section-of-RTI-file-inspection-does-not-require-third-party-consent

I-had-filed-RTI-But-the-PIO-replied-armed-with-a-copy-of-objection-from-the-third-partyNow-can-I-ask-for-file-inspection-under-the-present-circumstancesQuestion-is-will-the-PIO-refer-to-my-earlier-application-sighting-third-party-objection-or-file-inspection-would-be-granted

My-apeal-to-first-appellant-authority-was-reject-with-PIO-reply-as-information-can-not-be-given-because-of-third-paty-objection-i-do-not-want-to-go-for-second-appealquestion-is-can-I-ask-for-file-inspectionwii-it-call-for-third-party-permission

Does-sanctioned-map-of-house-constitute-Public-authority-document-or-it-considered-as-personal-information-as-per-RTI-ACTIF-so-under-which-section-of-the-act

During-file-inspection-is-photography-vedeography-permitted-if-yes-under-which-RTI-ACT-or-CIC-Decisionplease-mention

My-grand-pa-gave-his-land-to-aryasamj-to-run-school-with-him-so-many-people-donated-but-now-committee-is-misusing-it-and-not-using-the-money-for-public-welfare-they-distribute-among-themselves-my-condition-is-poor-and-that-land-was-not-my-late-grandpas-earned-property-he-got-from-ancestors-can-get-help-from-court-to-get-it-back

if-a-partition-was-taking-place-after-5-years-of-divorce-and-the-divorced-lady-was-living-with-her-family-who-is-a-part-of-HUF-can-she-also-be-a-part-of-HUF-after-her-divorce-and-can-she-have-any-rights-at-the-time-of-partition

if-I-have-come-to-my-home-town-and-have-not-being-staying-in-my-rented-apartment-from-past-3-months-and-my-landlord-is-forcing-me-to-pay-rent-or-vacate-the-house-can-I-take-any-legal-action

What-is-the-duty-scope-of-work-of-A-COURT-COMMISSIONER

claiming-under

Someone-filed-a-case-against-me-in-police-station-police-enquired-and-didnt-arrested-me-and-I-didnt-took-a-bail-is-that-a-pitty-case

Someone-filed-a-case-against-me-in-police-station-police-enquired-and-FIR-is-registered-Police-didnt-arrested-me-and-I-didnt-took-bail-is-that-a-pitty-case

Does-petty-cases-affects-the-eligibility-of-government-jobs

does-court-notice-will-tell-under-what-section-FIR-is-registered-on-us

Does-civil-case-affects-eligibility-of-government-jobs

Someone-filed-a-case-against-me-in-police-station-police-enquired-and-FIR-is-registered-police-didnt-arrested-me-and-I-didnt-take-a-bail-is-that-a-civil-case

If-an-FIR-is-registered-on-me-in-police-station-should-I-take-bail-compulsory

what-is-claiming-under-a-person

Dear-Lawyers-I-have-a-property-extent-of-2-acres-Near-to-My-property-3-acre-The-owner-of-this-property-sold-3-acre-to-real-estate-agent-in-the-year-1996-Real-estate-agent-in-the-year-2000-converted-the-land-into-residential-plots-and-roads-inside-the-layout-is-handover-to-the-local-panchayat-through-registered-gift-deedOne-of-the-layout-road-is-touched-my-property-2-acre-Person-staying-in-the-site-end-made-encroached-on-panchayat-hand-over-gifted-road-and-preventing-me-to-usage-that-road-which-is-gifted-by-real-estate-agent-to-panchayat-through-registered-gift-deedAm-having-the-alternative-path-of-9-feet-1-My-question-is-can-i-use-that-road-which-is-hand-over-to-the-panchayat-2-How-i-can-prevent-the-person-in-encroaching-the-panchayat-road-and-make-a-free-access-to-my-property3-Easement-right-or-Injunction-or-What-lawful-methods-will-give-a-permanent-solutions

My-father-and-his-sisters-got-property-after-passing-away-of-my-grandfather-grandfather-didnt-make-any-will-My-grandfather-got-it-from-his-mother-Is-this-an-ancestral-property-or-notMy-father-expired-in-2018-Region-Amravati-Maharashtra

Person-with-acb-case-can-apply-for-another-government-job

Property-is-ancestors-and-partition-is-not-done-Now-From-PMAY-some-amount-was-sanctioned-to-build-a-home-so-we-started-the-construction-But-my-uncle-had-registered-the-case-in-court-in-last-year-And-the-work-got-stuck-Now-half-amount-has-been-taken-from-PMAY-and-half-is-remaining-to-claim-now-panchayat-has-given-the-notice-to-start-the-construction-but-the-problem-is-partition-is-not-happening-and-case-is-also-registered-so-what-are-the-legal-steps-I-can-take-as-Panchayat-is-saying-to-start-the-work-or-submit-the-amount-or-face-a-FIR-but-we-do-not-have-amount-to-submit-what-are-the-legal-options-and-what-can-I-do-here

Respected-SirMadam20-years-back-my-paternal-uncle-forcefully-get-signed-by-my-father-on-property-documents-by-showing-psychological-pressure-and-finally-we-lost-that-land-It-has-come-to-our-attention-very-late-Can-we-file-case-now-I-am-requesting-for-your-adviceLimitation-act-1963-is-applicable-or-not-for-this-since-it-is-20-years-case-Also-we-are-financially-weakerhow-we-need-to-approach-this-case

Is-there-any-impact-of-civil-propertycases-on-public-sector-banks-jobs-Is-there-any-requirement-to-fill-the-details-of-civil-cases-on-attestation-form

Is-it-possible-to-get-injunction-Order-against-agricultural-land-which-was-registered-4-years-back-but-came-to-my-notice-lately-and-I-was-major-at-the-time-of-registration-date-And-it-is-a-ancestral-property-and-I-didnt-made-any-signature-in-registration-office-With-out-my-notice-registration-was-done-to-third-party-is-it-possible-to-get-injunction-Order-against-them-What-will-be-the-fee-applicable-to-get-injunction-Order-And-the-persons-who-got-that-land-registered-was-not-allowing-me-to-enter-into-land-and-practicing-harmful-activities-on-me-is-there-any-other-thing-to-get-against-them-And-can-we-get-injunction-Order-from-any-court-or-able-to-get-only-from-the-near-by-court-where-the-land-is-located-Please-reply-me-as-soon-as-possible-Thank-you-I-am-belonging-to-Hinduism

Is-it-mandatory-to-declare-the-civil-property-case-on-attestation-form-during-the-joining-of-central-government-jobs

hello-sir-my-sister-and-i-have-a-land-near-to-each-other-my-sister-constructed-a-house-10-yaers-back-with-out-any-setback-to-my-land-which-is-not-allowed-as-per-munciplity-norms-now-i-am-planning-to-build-a-house-she-is-forceing-me-to-keep-3-ft-distance-from-her-house-her-family-will-not-allow-me-to-construct-the-house-makeing-distrubance-with-my-labourer-every-day-as-i-am-not-staying-outside-orissa-for-my-job-its-not-possible-for-me-to-stay-in-construction-site-bhubaneswaras-land-is-in-my-name-what-action-i-can-take-against-her-so-she-can-not-make-distrubance-in-my-construction-site

I-have-sold-a-property-duly-registered-sale-deed-on-112021-vide-registered-sale-deed-and-stamp-duties-paid-buyer-gave-a-public-notice-on-30092020-and-satisfied-himself-on-title-of-property-etc-on-1121-ie-sale-deed-date-buyers-gave-PDC-for-25321-which-is-mentioned-in-sale-deed-also-On-100221-some-person-has-filed-a-case-on-me-saying-that-i-have-wronglfully-sold-the-property-in-which-he-also-has-interest-and-the-sale-deed-needs-to-be-cancelled-etc-Though-before-sale-deed-I-have-all-the-papers-govtrecords-and-possession-of-property-but-to-create-nuisance-one-relative-has-filed-the-case-No-order-came-yet-its-pending-case-But-on-25321-chq-bounced-Now-buyer-has-made-stop-payment-of-chq-and-bounce-all-chqs-saying-that-you-have-sold-illegal-property-whereas-he-has-checked-all-the-papers-confirmed-from-govt-record-gave-3months-paper-advertisement-and-is-aware-of-all-the-documents-what-remedy-available-to-me-1-against-buyer-bouncing-chq-2-against-that-illegal-unnecessary-case-done-on-methanks-in-advance

I-have-applied-for-building-plan-approval-to-build-my-home-in-a-hill-station-in-my-own-plot-in-my-local-municipality-in-Tamilnadu-I-have-paid-all-the-amount-that-I-have-to-pay-to-government-and-the-funds-to-welfare-board-Still-the-building-planning-engineer-refused-to-give-me-the-approval-license-He-asked-for-an-amount-of-25k-as-bribe-and-he-asked-me-to-give-me-a-Rs100-Bond-paper-with-notari-signature-stating-that-I-wont-change-anything-from-the-plan-and-I-will-use-it-only-for-my-housing-purposes-and-not-for-commercial-purposes-in-the-entire-lifetime-of-the-building-and-the-municipality-has-all-the-rights-to-take-any-action-when-needed-And-I-promise-that-I-wont-go-to-Court-for-any-cause-if-any-action-was-taken-on-me-at-anytime-I-can-use-it-for-rental-purposes-or-in-future-if-I-have-a-change-of-mind-I-can-make-it-as-a-shop-right-Any-how-I-will-pay-my-commercial-taxes-right1Is-this-fair2-Is-there-any-law-that-I-should-submit-this-bond-to-themAs-a-citizen-of-India-ones-last-hope-in-the-democracy-for-the-justice-is-Court3-Is-that-legal-to-ask-me-to-sign-like-this4-I-have-submitted-all-the-documents-that-are-needed-for-the-building-plan-approval-Tamilnadu-government-has-any-law-to-ask-for-These-type-of-bonds

What-should-i-do-if-a-constable-policeman-tells-me-to-come-to-the-station-on-the-way-shoild-i-go-if-a-just-constable-call-me-to-the-police-station-at-night-8-pm-i-was-talking-on-the-bike-with-my-girlfriend-on-the-road-sidethe-two-constables-came-throw-questiones-at-last-was-only-after-questions-they-realized-i-had-drink-a-little-beerthen-they-asked-me-to-come-to-the-station-and-grabbed-my-bikethey-demanded-all-of-my-liscence-does-an-constable-have-the-right-to-question-me-like-this-and-take-me-to-the-police-station-if-so-who-in-power-and-what-shoud-i-do

I-got-a-give-deed-from-my-husband-now-Im-the-leagle-owner-in-this-property-And-my-mother-in-law-trying-to-kill-me-How-Can-I-throw-her-with-leagle-notice

I-have-property-market-valuation-certificateso-based-on-it-what-percentage-of-that-property-will-be-payed-to-court-Its-a-property-case-Religion-is-Hindu

I-am-a-68-year-old-person-from-VisakhapatnamI-gave-my-shop-on-rental-to-a-person-for-tailoringHe-paid-the-rent-for-the-last-time-in-Aug-2019-through-phonepeFrom-Nov-2019-he-stopped-paying-current-bills-alsoSo-I-tried-to-call-him-to-warn-him-about-these-things-but-he-didnt-pickup-the-phone-thenSo-I-locked-the-shop-in-Feb-2020-having-no-other-option-and-sent-him-an-sms-to-meet-me-vacate-the-shop-and-pay-the-outstanding-rent-He-then-came-to-and-blackmailed-me-that-if-I-didnt-give-him-the-shop-back-he-would-harrass-me-through-police-As-I-didnt-give-hime-the-shop-he-gave-a-wrong-complaint-against-me-in-police-station-in-July-2020-but-police-said-him-to-pay-rent-first-and-then-do-anything-in-court-or-in-the-presence-of-eldersSuddenly-on-28th-Dec-2020-at-2-am-he-tried-to-break-the-lock-of-the-shop-I-heard-the-noise-called-the-police-and-video-recorded-it-and-next-day-filed-a-complaint-against-him-on-which-no-action-was-taken-till-now-I-am-losing-2-yrs-of-rent-because-of-him-I-have-no-other-sources-of-income-and-my-children-are-still-young-Please-tell-me-how-can-I-evict-him-and-collect-my-outstanding-rent-of-2-yrs

My-case-pending-in-allahabad-high-court-since-2001-I-aggrieved-by-ex-party-and-I-need-to-know-can-I-file-appeal-in-supreme-Court

School-is-closed-due-to-Covid-19-online-classes-is-going-School-tuition-fees-is-ok-Is-we-have-to-pay-school-bus-charges-is-school-is-closed

1-A-female-having-self-acquired-property-a-house-2-her-husband-stays-with-her-in-that-house-and-he-constructs-additional-rooms-in-that-house-3-Now-the-female-who-is-having-4-kids-writes-a-will-in-favor-of-only-one-kid-who-is-staying-with-her-4-Question-do-the-other-3-kids-challenge-her-mothers-will-on-the-ground-that-their-father-has-invested-in-the-house-constructing-rooms-in-that

SirThere-is-a-mistake-in-ROR-dharani-records-of-our-land13-guntas-of-land-is-missing1-534-acres-of-land-was-there-in-the-name-of-my-great-grandfather-B-Papi-Reddy2-that-was-partitioned-between-2-sons-of-B-Papi-Reddy-late237-acres-on-the-name-of-B-Parma-Reddylate-and237-acres-on-the-name-of-B-Ram-Reddy-late-who-had-no-children3-after-their-death-that-land-was-partitioned-between-2-sons-of-B-Parma-Reddy-my-grandfather237-acres-on-the-name-of-B-Anantha-Reddymy-fatherand237-acres-on-the-name-of-B-Narayana-Reddy-late4-in-the-year-1985-both-of-them-B-Anantha-Reddy-and-B-Narayana-Reddy-sold-4-acres-of-land-each-2-acres-5-in-2004-heirs-of-B-Narayana-Reddy-late-have-sold-the-remaining-land-of-37-guntas6-in-2021-we-sold-24-guntas-So-there-should-be-13-guntas-of-on-my-fathers-nameBut-as-per-dharani-records-12-guntas-of-land-is-showing-in-the-name-of-B-Narayana-Reddy-late-instead-of-my-fathers-name-B-Anantha-Reddy-and-1-gunta-as-RSR-pending7-now-heirs-of-B-Narayana-Reddy-late-have-applied-for-succession-from-MRO-office8-I-have-written-a-letter-addressing-MRO-and-district-collector-requesting-them-to-stop-succession-and-registration9-No-action-was-taken-by-them-and-I-doubt-whether-they-will-stop-succession10-How-to-file-writ-of-mandamus-to-stop-this-succession-and-correct-the-entries-in-ROR

I-have-a-case-on-me-civil-suit-of-property-family-issues-will-that-effect-my-job-verification-as-i-have-applied-for-job-in-PO-cruise-Australia-Also-whag-is-work-record-in-Job-verification-i-am-Roman-Catholic

Chief-Promoter-Secretary-of-our-Co-operative-Housing-is-a-very-harmful-person-Since-1999-I-have-opposed-his-wrongful-decisions-no-clarity-in-Societys-financial-transactions-He-gets-sacastic-pleasure-by-victimising-another-personDue-to-my-financial-problems-I-have-defaulted-payments-however-till-2019-there-are-no-pending-payments-Payments-were-made-online-No-DEMAND-by-the-Society-for-the-last-3-years-against-maintenance-electricity-water-etc-therefore-payment-from-my-side-against-maintenance-electricity-water-etc-remains-pending-for-the-last-32-monthsIn-2014-I-filed-a-defamation-case-against-one-of-the-office-bearers-us-500-IPCAs-a-counter-I-was-expelled-in-2015RCS-disapproved-the-expulsion-after-few-hearings-with-a-note-to-reconcile-bank-payments-Society-did-not-reconcileSociety-again-in-2018-expelled-me-without-giving-me-any-opportunity-of-being-heard-No-notice-was-served-upon-meTill-date-RCS-has-not-heardDispute-case-filed-in-2019-was-dismissedMy-appeal-to-RCS-State-Government-Principle-Secretary-remains-pending-West-Bengal-State-Government-passed-a-recent-order-dtd-14072022-validates-my-expulsion-It-was-done-without-my-knowledgeImmediately-Society-terminates-electrical-power-supply-to-my-flat-and-asks-me-to-vaccate-the-flatRestores-electrical-supply-after-25-days-with-police-invention-after-signing-an-undertakingSociety-preparing-for-evictionCompletely-confused-pls-advise

When-the-subject-matter-of-bequest-contains-both-movable-and-immovable-properties-a-separate-schedule-with-a-detailed-description-of-the-properties-is-not-required-to-be-given-in-the-willtrue-or-falsei-m-a-gondu

Hi-sirmadamWe-possess-an-agriculture-land-and-also-has-pattadar-passbook-title-deedWe-have-been-doing-agricultural-activities-for-a-long-time-now-since-my-dad-got-separated-from-his-younger-brotherEverything-was-smooth-till-last-yearfrom-this-year-onwards-since-there-has-been-an-extreme-increase-in-the-land-rates-my-cousin-brothers-Uncle-Sons-are-creating-problem-at-the-time-of-ploughing-and-doing-agricultural-activiesWe-have-got-the-land-under-our-control-however-due-to-their-unnecessary-involvement-and-threating-lease-farmersit-is-creating-unnecessary-fuss-We-have-already-given-complain-to-the-local-Police-however-their-are-saying-its-civil-matter-and-hence-they-cannot-do-anythingI-really-dont-want-to-resort-to-fighting-optionPls-help-what-needs-to-be-done-as-their-involvement-in-our-land-is-increasing-day-by-day

civil-plaint-of-RTI

Laba

I-took-a-loan-of-approx-28000-rupees-from-PlayStore-app-name-Creditt-and-authorized-a-debit-mandate-but-I-dont-remember-the-mandate-amount-and-debit-frequency-I-couldnt-pay-the-loan-amount-last-month-and-I-have-the-overdue-amount-of-approx-30000-by-30-daysToday-I-noticed-45-transaction-in-my-account-for-3145-each-and-due-to-insufficient-balance-all-the-transactions-were-declined-As-per-my-bank-I-will-be-charged-45-bounce-charges-by-my-bank-for-each-transaction-560-which-will-be-equal-to-25200-is-it-legal-by-any-NBFC-to-try-and-charge-someones-account-45-times-a-day-What-are-my-rights

How-to-file-an-application-in-high-court-for-vacation-of-interim-order-passed-by-high-court-directing-rera-not-to-execute-its-decision

There-are-4-Family-members-who-are-applicants-for-our-case-with-propertyMon-3-sisters-Judgment-was-coming-success-to-us-But-now-only-2-Mom-and-one-sister-applicants-try-to-get-the-Judgement-original-property-documents-without-informing-other-applicants-How-to-stop-that-Because-the-property-is-in-our-Mom-name-only-Is-it-possible-for-she-can-get-it

How-to-attach-agriculture-land-for-recovery-of-money-in-execution-proceedings-please-elaborate-with-Order-Rules-of-Cpc

Kindly-guide-about-CPC-151-ie-eraly-hearing-application-in-Honhigh-court

Ashok-has-3-acres-agricultural-land-in-rural-area-in-maharashtra-and-2-girls-above-18-yrscan-one-girl-relinquish-her-right-from-3-acresBecz-ashok-is-living-nwAnd-property-is-ancestral

Hi-My-father-who-is-78-years-old-is-being-harassed-by-his-elder-son-who-built-a-house-on-one-of-the-two-plots-gifted-along-with-old-houseCan-my-father-now-claim-the-property-back-on-charges-of-Senior-Citizen-Welfare-and-Maintenance-Act-2007-Section-no23-There-is-no-special-clause-mentioned-in-my-fathers-gift-deed-that-his-son-would-need-to-look-after-as-it-was-mutual-understanding-and-expectation-out-of-love

Can-release-deed-cancellation-happened-of-my-property