WP(C)/30473/2020
2021 Latest Caselaw 712 Ori

                                  W.P.(C) No. 30473 of 2020




04.   21.01.2021         The matter is taken up through video conferencing.
                         Heard Mr. P.R. Sutar, learned counsel for the
                   petitioner   and   Mr.   R.P.   Mohapatra,   learned   Addl.
                   Government Advocate.
                         The petitioner has filed this writ petition seeking
                   direction to opposite party no.3 to take steps for
                   registration of proposed sale deed vide Annexures- 2 in
                   respect of the land of the petitioner situated in village
                   Indupur under Kendrapara Tahasil, within a stipulated
                   period.
                         Mr. P.R. Sutar, learned counsel for the petitioner
                   contended that though the petitioner submitted the sale
                   deed, but the same has not been registered on the ground
                   that he has not produced ROR so as to effect the same. It
                   is contended that the matter is covered by judgment of
                   this Court in Dhabal Prasad Pradhan v. State, 2014 (II)
                   OLR 902.
                         Mr. R.P. Mohapatra, learned Addl. Government
                   Advocate submits that the petitioner has not satisfied the
                   condition for registration, inasmuch as, when he tendered
                   his documents for registration, he had not submitted any
                   ROR. He however, admits that the matter is covered by
                   Dhabal Prasad Pradhan (supra).
                             Having heard learned counsel for the parties, this
                   writ petition is disposed of with the direction that if the
                   petitioner had submitted the documents before the Sub-
                   Registrar for registration, and the same have not been
                   registered because of the non-availability of ROR, in terms
                   of the judgment of this Court in this Court in Dhabal
                                     2




        Prasad       Pradhan   (supra),   the   Sub-Registrar   shall
        examine the registerability of the documents submitted by
        the petitioner and do the needful within a period of six
        weeks from the date of communication of this order.
                 The writ petition is disposed of with the above
        direction.
              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.




Ajaya
                                            .................................

(DR. B.R. SARANGI, J)