Manoranjan Behera vs State Of Odisha And Others

Arindam Sinha, J

Mr. Sethi, learned advocate appears on behalf of petitioner and submits, his client had presented a document for registration in respect of 16 plots.

Since nothing was done by the registering authority, his client had moved this Court by W.P(C) no.38681 of 2021. Order dated 20th December, 2021

was made by this Bench directing the sub-registrar to complete the registration process or issue refusal memo within 2 weeks of communication. The

time was granted because said opposite party had sought clarification and Court presumed the clarification was awaited.

Mr. Sethi submits, the registrar issued letter dated 27th December, 2021 enclosing, inter alia, the document bearing endorsement refused. His

further submission is, at the time of presentation nothing was said regarding any discrepancy or doubt arisen. Stamp duty and registration fees were

obtained. That has not been refunded. The ground for refusal is that 3 out of 16 plots are subject matter of earlier transaction(s).

Mr. Panda, learned advocate, Additional Government Advocate appears on behalf of opposite party no.4.

It appears from letter dated 27th December, 2021, according to opposite party no.4, the document stood cancelled on 10th December, 2021.

Consequently impression of Court expressed in said order dated 20th   December, 2021, of the authority awaiting clarification, appears to be

erroneous.

Opposite party no.4 will file counter by 28th February, 2022. Petitioner will be entitled to use rejoinder, to be filed by 7th March, 2022.

List on 9th March, 2022.

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