Jagabandhu Padhi vs State Of Orissa And Others

Arindam Sinha, J

Ms. Mahapatra had moved this writ petition before this Bench on 8th December, 2021. Order made that day is reproduced below:

"1. Ms. Mahapatra, learned advocate appears on behalf of petitioner and submits, documents presented for registration by her client were returned on registration refused by impugned letter dated 7th September, 2021. The authority acted without jurisdiction in giving the ground as in reference to letter dated 2nd August, 2021 of Tahasildar, Dharakote. She relies on section 34 in Registration Act, 1908 and submits, grounds for refusal must be within scope of the provision.

Mr. Sahoo, learned advocate, Additional Standing Counsel appears on behalf of State and prays for adjournment to obtain instruction.

List on 13th December, 2021."

Mr. Babu, learned advocate, Additional Government Advocate appears on behalf of State and submits, order be made as to this Court deems fit and proper.

Petitioner will present the document along with this order to opposite party no.5. Said opposite party will deal with the document by either registering it or refusing to register on issuance of memo. It goes without saying it is expected, good grounds of refusal will be given, in event there is refusal. Act on instance of another office may not be good ground of refusal under the law.

The writ petition is disposed of..

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