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I-had-booked-a-bungalow-in-dharuheda-Gurgaon-in-a-project-by-Parshwanath-developersinitial-payment-of-almost-10-lac-was-made-but-after-that-there-was-no-development-in-the-propertyI-have-written-several-mails-etc-to-them-but-unfortunately-they-did-not-respondCan-you-please-suggest-me-the-way-out

In-my-case-the-land-developer-has-exceeded-the-originally-proposed-schedule-and-also-he-has-changed-the-originally-proposed-location-I-have-chosen-not-to-proceed-with-the-purchase-and-have-sought-refund-of-the-amount-paid-however-the-seller-is-making-excuses-and-is-not-willing-to-release-funds

I-have-a-ganapathy-idol-in-my-home-front-compound-wall-this-is-used-by-passer-by-and-I-worship-with-pooja-on-specific-days-of-the-week-where-general-public-join-I-want-to-know-of-any-legal-way-to-protect-my-land-area-in-future-if-some-public-petitions-it-for-a-temple-construction-what-need-to-be-done-on-my-side-for-legal-coverage

Dear-SirWe-have-Registered-Partnership-firm-consisting-5-partners-each-having-20-share-Previously-in-2011-all-5-partners-sold-8-Acre-out-of-12-Acre-land-which-is-in-the-name-of-firm-I-as-Fitfh-partner-also-signed-that-agreement-of-sale-That-time-four-partners-didnt-gave-me-any-amount-or-consideration-in-my-account-as-5th-partner-for-this-property-sale-All-other-four-partners-at-that-time-orally-told-that-we-will-adjust-your-compensation-in-the-form-of-land-Means-they-wanted-me-to-take-20-land-of-total-12-Acres-in-remaining-share-of-4-Acres-which-comes-to-24-Acres-As-I-was-no-need-of-money-that-time-i-agreed-for-same-But-they-are-cheating-now-What-can-I-doAlso-they-want-to-sale-80-percent-of-remaining-land-of-their-share-Can-they-do-that

We-have-three-society-one-society-created-parking-same-in-recreation-area-is-that-legalIf-not-what-can-i-do-for-it

What-is-the-rule-and-measure-of-a-path-way-for-private-property-through-my-propertythey-ask-me-6mtr-wide-pathit-will-become-cut-my-portion-of-my-house

My-father-purchased-agricultural-land-1998-in-Shahuwadi-kolhapurbut-this-property-is-go-on-to-rehabilitation-So-this-property-pushed-time-100-Rs-stamp-paper-writing-to-my-father-and-woner-paper-available-But-this-paper-is-no-affidavit-legally-This-paper-writing-time-four-witnesses-live-this-time-So-please-suggest-solutions

I-have-agreed-to-sell-my-porperty-and-taken-part-of-amount-as-advence-Due-to-various-reasons-I-could-not-fulfil-it-as-on-agreed-date-Hence-I-like-to-return-the-advance-money-to-the-buyer-who-agreed-in-front-of-witnesses-I-am-about-to-hand-over-the-money-During-the-transition-should-I-request-for-any-document-that-states-that-the-buyer-has-taken-back-the-money-and-has-legally-returned-the-initial-sale-deed-What-is-your-advice

I-got-registered-for-property-and-executed-the-Agreement-of-Sale-in-the-name-of-AJAY-KUMAR-RAJVANSHI-However-stamp-duty-payer-details-have-been-entered-wrongly-as-VIJAY-KUMAR-RAJVANSHI-due-to-oversight-Since-I-have-got-registered-I-dont-know-whether-in-future-1-I-will-get-a-notice-from-e-stamp-Payment-department-2-Whether-my-registration-will-become-Void-3-Whether-I-will-face-a-problem-in-the-Sale-of-propertyPlease-advise-on-above-queries

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

There-was-work-for-widening-of-road-and-my-property-was-also-assessed-in-the-cutting-work-and-the-land-behind-the-limit-of-cutting-was-left-as-it-is-and-due-to-rain-the-land-slided-and-caused-damage-to-my-house-and-the-house-is-not-fit-to-stay-in-it-because-the-land-is-on-the-verge-of-getting-totally-damaged-including-my-house

We-want-to-cancel-the-agreement-due-to-internal-transfer

I-had-done-a-registered-agreement-with-person-having-Power-of-attorney-in-March-2021-But-till-date-registery-of-the-land-didnt-take-place-the-landlord-has-done-registery-with-attorney-holder-to-other-people-Now-the-landlord-has-cancelled-the-attorney-The-landlord-are-two-brothers-and-the-attorney-was-given-by-only-one-of-the-broter-Iam-a-lady-How-can-I-persuee-my-case-in-court-and-what-are-available-options-for-me

Hi-ExpertsRegarding-my-apartment-which-I-bought-couple-of-years-ago-is-almost-in-finishing-stages-and-the-builder-applied-for-the-OC-There-was-an-objection-raised-by-BBMP-and-now-the-builder-has-filed-a-case-which-is-currently-in-High-CourtIt-seems-there-is-a-road-going-along-the-apartment-building-and-some-part-of-the-building-comes-in-the-line-This-is-as-per-the-RMP-2015-plan-but-this-road-was-no-where-in-the-RMP-2031-planAs-per-the-builder-they-had-got-the-BBMP-approval-for-the-plan-and-also-the-Commencement-Certificate-CC-to-start-the-project-construction-around-2019-20-since-this-road-is-nowhere-in-the-RMP-2031-plan-Even-BBMP-visited-the-site-in-between-but-no-objections-were-raised-until-OC-was-applied-Land-is-A-katha-and-landowner-is-also-transparent-in-discussionHow-do-you-see-this-case-to-be-and-do-we-owners-need-to-do-anything-to-protect-our-money-Some-of-owners-are-planning-to-move-in-since-rent-is-also-going-along-with-EMI-while-some-are-confused