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Judgment
13 paragraphs · 245 wordsBiswajit Mohanty, J
Heard Mr. Sahu, learned counsel for the petitioner and Mr. Panda, learned Additional Government Advocate through video conferencing mode.
According to Mr. Sahu, the petitioner is aggrieved by the inaction of the opposite parties in registering his Sale Deed.
During course of hearing, Mr. Sahu submits that liberty may be granted to the petitioner to file his sale deed along with a petition before the Sub-
Registrar, Baliguda (opposite party no.3) and the said opposite party be directed to take a decision on the same within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court disposes of the writ petition permitting the
petitioner to file a petition along with copy of this order before the Sub-Registrar, Baliguda within a period of two weeks along with the
documents/deeds sought to be registered. In the event, such petition is filed along with the deed, the opposite party no.3 is directed to take a decision
on the same as per law. In the case he/she is of the opinion that the documents/instruments cannot be registered, he/she shall supply the reasons of
refusal to the petitioner within a period of two weeks therefrom.
Parties may utilize the soft copy of this order available in the High Court’s Website or print out thereof at par with certified copy in the manner
prescribed, vide Court’s Notice No.4587 dated 25.03.2020 read with Notice No.4798 dated 15.04.2021.
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