Mohanty & Others vs State Of Odisha & Others) And
2021 Latest Caselaw 431 Ori

                               W.P.(C) No. 35441 of 2020




02.   12.01.2021         This matter is taken up through video conferencing.
                         Heard Mr. P.K. Jena, learned counsel for the
                   petitioner and Mr. S. Nayak, learned Addl. Standing
                   Counsel for the State.
                         The petitioner has filed this writ petition seeking
                   direction to opposite party no.4 to deliver the original sale
                   deed in respect of Annexure-2 to the petitioner within a
                   stipulated time.
                         Mr. P.K. Jena, learned counsel for the petitioner
                   contended that the petitioner has submitted a sale deed on
                   14.09.2020 vide Annexure-2 and same has been accepted
                   for registration and token has been given to the petitioner,
                   but the same has not been registered, therefore, he has
                   approached this Court by filing this application.
                         It is contended that similar question had come up
                   for consideration in W.P.(C) No. 9573 of 2019 (Smt. Maitri
                   Mohanty & others vs. State of Odisha & others) and
                   this Court disposed of the said writ petition on 06.09.2019
                   directing the Registering Officer to register the instrument
                   forthwith without creating any obstruction and insisting
                   upon any further condition and return the registered
                   instrument to the petitioners therein by completing the
                   entire exercise within three days from the date of receipt of
                   certified copy of that judgment. Therefore, the petitioner's
                   case may be considered in the light of the above judgment.
                         In view of the facts and circumstances of the case,
                   this writ petition is disposed of directing the opposite party
                   no.4 to act in consonance with the judgment passed by
                   this Court dated 06.09.2019 passed in Smt. Maitri
         Mohanty (supra) and do the needful in accordance with
        law as expeditiously as possible, preferably within a period
        of ten days from the date of communication of this order.
              With the above observation and direction, the writ
        petition stands disposed of.
              As the restrictions due to the COVID-19 situation
        are continuing, learned counsel for the parties may utilize
        the soft copy of this order available in the High Court's
        website or print out thereof at par with certified copies in
        the manner prescribed, vide Court's Notice No.4587, dated
        25th March, 2020.


                                       ....................................

(DR. B.R. SARANGI, J)

Ajaya