[Cites 5, Cited by 0]
Madhya Pradesh High Court
Nicer Green Housing And Infrastructure ... vs The State Of Madhya Pradesh on 23 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:9945
1 WP-9814-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 23 rd OF MARCH, 2026
WRIT PETITION No. 9814 of 2026
NICER GREEN HOUSING AND INFRASTRUCTURE DEVELOPERS
LIMITED REGISTERED COMPANY UNDER THE COMPANIES ACT
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri N K Gupta Senior Advocate alongwith Shri Y.P.S. Rathore - Advocate for the petitioner.
Shri Yogesh Kumar Parasar - GA for the respondents/State.
ORDER
The present writ petition under Article 226 of the Constitution of India has
been preferred by he petitioner seeking following reliefs:-
"Hence, it is humbly prayed that the Writ Petition may kindly be allowed and writ of mandamus or any
other writ, order or direction may kindly be issued against the respondents directing the respondent No. 2
to take up the document submitted by the petitioner company bearing slot ID No. 20022600303431 and
20022600302968 on 23.02.2026 and register the document or to assign the reasons in writing as provided
under Section 52 & 71 of the Indian Registration Act within the time fixed by this Hon'ble Court.
Any other writ, order or direction as this Hon'ble Court may deem fit in the facts and circumstances of
the case, doing justice in the matter be granted."
2. Learned counsel for the petitioner has submitted before this Court that the
petitioner, which is a registered company under the Companies Act is owner of the
agriculture land bearing survey No.1021(162/485) situated at village Sirsa Tehsil
Dabra, District Gwalior and Survey No.1849, situated at village Mehgaon, Tehsil
Dabra District Gwalior. He further submits that by way of two separate registered
sale deeds the aforesaid survey numbers have been sold to the purchasers and the
said sale deeds have been presented for its registration to respondent No.2 on
23.02.2026 through service provider and Slot Nos.20022600303431 and
NEUTRAL CITATION NO. 2026:MPHC-GWL:9945
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20022600302968 were allotted to the petitioner/company by the office of Sub
Registrar but till date neither the document as submitted by the petitioner had been
registered nor any order refusing said document had been passed.
3. Learned senior counsel submits that if directions are issued to respondent
No.2 to take appropriate decision on the aforesaid document i.e. either register the
same or pass an order refusing their registration within a time bound frame, the
grievance of the petitioner would be redressed. In support of this contention,
learned counsel has placed reliance in the matter of Nicer Green Housing and
Infrastructure & another Vs The State of M.P. & others passed in writ petition
No.19752/2019 (08.09.2021) and has submitted that once a document of
registration is submitted then Sub Registrar has to follow the procedure laid down
in Section 52 and 71 of the Registration Act,1940. Thus, it is prayed that the
directions as sought may be issued to the respondent No.2.
4. Learned counsel for the State on the other hand submitted that if such
directions are issued to the respondent No.2/Sub-Registrar, the compliance thereof
would be made within a time period given by this Court.
5. In the light of aforesaid discussion and in view of provisions contained
under Sections 52 and 71 of the Registration Act,1940, this Court deems it
expedient to dispose of this petition with direction to respondent No.2/Sub-
Registrar to take appropriate decision with regard to documents submitted by the
petitioner/company within a period of three days from today.
6. Certified copy today.
(MILIND RAMESH PHADKE)
JUDGE
neetu
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