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Judgment
C.R. Dash, J
1.This matter is taken up through hybrid mode.
Heard.
The grievance of the petitioners is that, the District Sub-Registrar, Kendrapara is not accepting the Sale Deed tendered by the petitioners.
Similar matters have been disposed of by this Court holding that, the Sub-Registrar or District Sub-Registrar as the case may be cannot deny
acceptance of a Sale Deed tendered by a person and they can however decide the registerability or non-registerability of the same by passing a
reasoned order.
In view of such position of law, the writ petition is disposed of directing the District Sub-Registrar, Kendrapara-Opposite Party No.3 to accept the
Sale Deed tendered by the petitioners but he has discretion to decide about the registerability or non-registerability of the same by passing a reasoned
order. The exercise be completed within a period of six weeks from the date of receipt of the certified copy of this order.
Urgent certified copy of this order be granted as per rules.
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