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Judgment
9 paragraphs · 261 wordsTejinder Singh Dhindsa, J
As per pleadings on record, petitioner herein purchased a plot ad measuring 158 sq. yards vide registered sale deed dated 16.11.2000 (Annexure P-2). Thereafter, a house was constructed on the said plot. Petitioner is stated to be paying the property tax qua such property with the Municipal Council, Patran.
The short grievance raised in the petition is that a sale deed pertaining to the afore noticed property by the seller i.e. the petitioner herein and Smt. Kapil w/o Rajesh Aggarwal in the capacity of a purchaser presented before the Joint Sub Registrar, Patran, District Patiala has not been entertained even though requisite stamp duty has been affixed and even NOC has been obtained. It has been contended that even the requisite registration fee had been deposited.
Notice of motion.
On the asking of the Court, Ms. Ambika Sood, learned DAG, Punjab accepts notice on behalf of the respondents and waives service.
A complete copy of the writ petition already stands furnished to learned State counsel.
Statement of learned State counsel is recorded to the effect that in case the seller (petitioner herein) as also the purchaser present themselves before the Joint Sub Registrar, Patran, District Patiala on 17.09.2019 along with all necessary documents and upon completion of necessary formalities, the sale deed would either be registered or if there be any impediment in law, the objection would then be reduced in writing and would be conveyed to the petitioner.
In the light of such statement, no further directions are required to be passed.
Writ petition is dismissed.