SUB REGISTRAR Vs. TRIPOWER ENTERPRISES (PRIVATE) LIMITED

JUDGEMENT

(1.) These Writ Appeals are filed challenging the orders dtd. 8/11/2021 and 19/11/2021 passed by the learned Single Judge allowing the writ petitions in W.P.Nos.34249 and 6657 of 2018. The said writ petitions were filed for a Writ of Certiorarified Mandamus to call for the records on the file of the first respondent in Notification No.142/2018 and 253/2017 dtd. 7/8/2018 and 6/3/2018 respectively and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent to file the sale certificates dtd. 21/8/2017 and 29/4/2017, sent by the second respondent under Sec. 89 of the Registration Act, 1908.

(2.) The short background of facts leading to the present writ appeals are as follows:

(3.) The facts of the case are undisputed. The legal issue that is raised in the present appeals is whether the sale certificate which was presented for filing under Sec. 89(4) in Book I of the Registration Act, 1908 needs to be stamped and registered.