Bhagaban Munda vs State Of Orissa And Others

Arindam Sinha, J

Mr. Nayak, learned advocate appears on behalf of petitioner and submits, his client’s sale deed was refused for registration by both, Sub-

Registrar and District Registrar. Respective orders dated 26th November, 2019 and 14th December, 2020 have been impugned in the writ petition. He

relies on two orders of co-ordinate Benches. They are order dated 19th June, 2019 made in W.P.(C) no.23573 of 2017 (Manoj Kumbhar Vs. Addl.

District Magistrate-Cum-District Registrar, Sambalpur) and order dated 30th July, 2021 in W.P.(C) no.210 of 2020 (Nimai Charan Sahoo Vs. State

Bank of Odisha & others).

 2. Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and prays for direction to file counter on submission,

instructions have been received. Counter be filed by 22nd January, 2022. Rejoinder, if any, be filed by 28th January, 2022.

 3. List on 31st January, 2022.

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