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Minu Oram vs State Of Odisha And Others
2022 Latest Caselaw 264 Ori

Citation : 2022 Latest Caselaw 264 Ori
Judgement Date : 10 January, 2022

Orissa High Court
Minu Oram vs State Of Odisha And Others on 10 January, 2022
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.36623 Of 2021
                          (Through video conferencing mode)

            Minu Oram                                ....            Petitioner

                                                    Mr. R.Agarwal, Advocate
                                         -versus-

            State of Odisha and others               ....      Opposite Parties

                                                          Mr. R.Tripathy, ASC

                      CORAM: JUSTICE ARINDAM SINHA
                                      ORDER
Order No.                            10.01.2022

  01.       1.      Mr. Agarwal, learned advocate appears on behalf of petitioner

and submits, his client's document of sale was refused registration.

The refusal memo is dated 4th August, 2021 at annexure-4. The ground

given was that the sale deed was not accompanied with written

permission under section 22 of Orissa Land Reforms Act, 1960 as well

as absence of notification under section 73(c). He relies on several

judgments to submit, the position stands covered thereby.

2. Mr. Tripathy, learned advocate, Additional Standing Counsel

appears on behalf of State and submits, in fairness, the matter is

covered by order dated 19th June, 2019 made by a learned Single

Judge of this Court in W.P.(C) no.23573 of 2017 ( Manoj Kumbhar

// 2 //

and another vs. Addl. District Magistrate-cum-District Registrar,

Sambalpur and another )

3. Challenge in the writ petition is covered as aforesaid.

Impugned refusal memo is set aside.

4. Petitioner will present the document for registration along with

copy of this order. In event the registering authority does not have any

other ground for refusal, the document be registered. Either registration

or issuance of refusal memo must be within seven days of presentation.

5. The writ petition is disposed of.

(Arindam Sinha) Judge Prasant

 
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