3 07.06.2021 This Matter Is Taken ... vs It Is Alleged That On Extension Of ...
2021 Latest Caselaw 6127 Ori

                 W.P.(         C.M.P.
                                 W.P.(C).
                                      No.1360
                                          No.13437
                                              of 2015
                                                    of 2021




      3   07.06.2021         This matter is taken up through Video Conferencing.
                             Heard      learned   counsel    appearing     for     the
                         petitioners.                                                    T
                             It is alleged that on extension of an instrument for
                          registration, the Registering Authority is declining to
                          accept the instrument. This Court         without entering
                          into such controversy observes that in the event the
                          instrument is tendered for registration by the party, the
                          Registering Authority is duty bound to pass appropriate
                          order on the registerability of the instrument, but he
                          has no right to refuse to receive such instrument for
                          registration. In this view of the matter, this Court in
                          disposal of the writ petition directs the Sub-Registrar,
                          Polasara-opposite party no.3            in the event the
                          petitioners tender the instrument, consider the same
                          for registration purpose taking into consideration of the
                          judgment vide Annexure-2 to the writ petition.          The
                          entire exercise be completed within a period of seven
                          days from the date of communication of a copy of this
                          order along with the instrument to be registered.
                              As restrictions due to resurgence of COVID-19
                         situation are continuing, learned counsel for the parties
                         may utilize a printout of the order available in the High
                         Court's website, at par with certified copy, subject to
                         attestation by the concerned advocate, in the manner
                         prescribed     vide   Court's   Notice    No.4587,      dated
                         25.3.2020 as modified by Court's Notice No.4798, dated
                         15th April, 2021.
                                                          ..................................
                                                         Biswanath Rath,J.

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