Mr. S. Lodh vs Mr. K. Dey
2021 Latest Caselaw 577 Tri

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                         HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                               WP(C) No. 287 of 2021
For Petitioner(s)         :   Mr. S. Lodh, Advocate
For Respondent(s)         :   Mr. K. Dey, Add. G.A.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 31/05/2021 Heard Mr. S. Lodh, learned counsel appearing for the petitioner. Also heard Mr. K. Dey, learned Addl. G.A. appearing for the respondents- State.

While hearing the writ petition, Mr. Lodh, learned counsel appearing for the petitioner has submitted that the State-respondents have filed an interlocutory application wherein they have enclosed a copy of the Memorandum dated 11.05.2021 issued by the I.G. (Registration), Secretary, Revenue, Government of Tripura under reference No.F.5(194)TLRS/DILRMP /2021/5095-5099.

Mr. Lodh, learned counsel has submitted that the inclusion of the word, 'latest' ROR is contrary to law as well as in utter disregard of the judgment and order passed by this Court. According to Mr. Lodh, learned counsel for the petitioner, using the word 'latest', the respondents had intended to compel the transferer of a landed property to produce the document relating to Khatian or Record of Right, which is not statutorily required.

This Court has drawn the attention of Mr. K. Dey, learned Addl. G.A. appearing for the State-respondents regarding the use of the word 'latest', which may have some implications or may confuse the Registering Authority to ask the party i.e. the transferor of a land to produce previous ROR recorded in his favour.

Mr. Dey, learned Addl. G.A. has submitted that he will take up the matter with the respondents and has assured this Court that the word 'latest'

will be deleted by way of issuing a corrigendum of the said Memorandum dated 11.05.2021 under the aforesaid reference number.

In view of the submission of Mr. Dey, learned Addl. G.A., this Court is of the opinion that the grievance of the petitioner is addressed to and no order needs to be passed by this Court on this issue. However, the respondents-State are directed to delete the word 'latest' before the word 'ROR' at point No.1 of the said Memorandum by issuing a corrigendum of the said memorandum dated 11.05.2021 within a period of three days from today.

A copy of this order be supplied to the learned counsels appearing for the parties.

In view of above, the instant writ petition stands allowed and disposed in the above terms. Pending application(s), if any, also stands disposed of.

JUDGE

A. Ghosh