SAPNA Vs. SUB REGISTRAR-IIA

JUDGEMENT

(1.) The Petitioner has approached this Court under Article 226 of the Constitution of India for direction to the Respondent No.1/Sub-Registrar II-A, Punjabi Bagh to register a Sale Deed pertaining to a flat bearing LIG Flat No. GH 8/484, Paschim Vihar, New Delhi-110087 (hereinafter referred to as the 'flat in question') submitted to the authority vide Computer No.6198 dtd. 20/5/2022 and thereafter to further direct the authority to return the Sale Deed and other documents of the flat in question to the Respondent No.3 who is the purchaser of the flat.

(2.) Material on record discloses that the Petitioner herein is the owner of the flat in question and a registered Sale Deed was entered into between the Petitioner and the Respondent No.3.

(3.) It is stated that the Petitioner received a letter dtd. 14/7/2022 from the Respondent No.1/Sub-Registrar II-A, Punjabi Bagh refusing to register the documents submitted to the authority vide Computer No.6198 dtd. 20/5/2022 because of a letter bearing No.857/3/1 and 2(a)/1995/ACU-IX dtd. 28/2/2018 written by Sri R. Gopala Krishna Rao, IPS, Superintendent of Police, CBI/AC-III/New Delhi intimating the Registrar of documents not to permit any creation of third party rights in respect of the flat in question.