A. Rajendra Prasad vs Sub Registrar
2025 Latest Caselaw 4604 Ori

Orissa High Court

A. Rajendra Prasad vs Sub Registrar on 4 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   WA No.271 of 2025

                 A. Rajendra Prasad                 ....             Appellant

                                                  Represented By Adv. -
                                      Mr. Soumya Jyoti Biswal, Advocate

                                         -versus-

            Sub Registrar, Jatni, Khurda and        ....           Respondents
            another
                                                        Represented By Adv. -
                                                       Mrs. S. Pattanayak, AGA


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                              ACTING CHIEF JUSTICE
                                           AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                           ORDER

04.03.2025 W.A. no.271 of 2025 and I.A. no.790 of 2025 Order No.

1. 1. Mr. Biswal, learned advocate appears on behalf of applicant-

appellant and submits, his client is aggrieved by judgment dated 6th

November, 2024 of the learned single Judge relegating him to find

redressal before appropriate forum. He had sought cancellation of

registration. Registration Act, 1908 provides for remedy of suit on

refusal to register. The appeal was presented on reported delay of 16

days. Application has been made for condonation. He submits, the

appeal be admitted.

// 2 //

2. Mrs. Pattanayak, learned advocate, Additional Government

Advocate appears on behalf of State.

3. Perused causes shown for the delay. It is that applicant's wife

required attention, she being a cancer patient.

4. We accept cause shown for the delay. It is condoned and appeal

admitted. The application is disposed of.

5. Appellant has adjournment to satisfy us on his ground for

interference in writ appellate jurisdiction.

6. List on 17th March, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge Sks

Designation: Personal Assistant