2 19.01.2021 The Matter Is Taken Up ... vs The Petitioners Have Filed This ...
2021 Latest Caselaw 629 Ori

                                 W.P.(C) No. 1448 of 2021




02   19.01.2021          The matter is taken up through video conferencing
                  mode
                         Heard Mr. S.K. Mohanty, learned counsel for the
                  petitioners.
                         The petitioners have filed this writ petition seeking
                  direction to opposite party no.3-Sub-Registrar, Polasara
                  to   execute    the   sale   in   respect    of    Khata   No.795
                  corresponding to Plot Nos.9990, 9989, 9991,9988, 9983
                  and Khata No.794 corresponding to Plot Nos.10035,
                  10036, 10037, 10039, 10040, 10041, 10044, 10045,
                  10046,    10024,      10021,      10022     of    Mouza-Mathura,
                  P.S./Tahasil-Polsara between the Vendor and Vendee
                  forthwith.
                         In course of hearing, learned counsel for the
                  petitioners states that the case of the petitioner is covered
                  by the judgment passed by this Court in Sitarani Rath
                  v. Inspector General of Registration, Odisha, 2015 (II)
                  ILR Cuttack 344. Therefore, direction may be given to
                  opposite party no.3-Sub-Registrar, Polasara to execute
                  the sale in respect of aforesaid land between the Vender
                  and Vendee.
                         Considering the limited grievance of the petitioner,
                  this Court disposes of the writ petition directing opposite
                  party no.3 to register the aforesid land taking into
                  consideration the ratio decided in Sitarani Rath (supra)
                  in accordance with law forthwith.
                         With the above observation and direction, the writ
                  petition is disposed of.
                                                            ...............................

Alok (DR. B.R. SARANGI) JUDGE