F HUSSAIN Vs. SUB REGISTRAR SUB REGISTRAR OFFICE

JUDGEMENT

(1.) ON direction, learned Government Advocate takes notice for the respondent.

(2.) THE petitioner has filed the above writ petition seeking to issue a Writ of Mandamus directing the respondent to release the document for Agreement of Sale pending as Document No. P 200500006 dated 16. 03. 2005 on the file of the respondent.

(3.) CONSIDERING the facts and circumstances of the case, a direction is issued to the respondent to release the document referred to above to the petitioner, subject to the condition the petitioner filing an Undertaking to pay the Stamp Duty pursuant to Section 47-A of the Indian Stamp Act with further Undertaking not to encumber or alienate the property in question. The writ petition is ordered accordingly. No costs. Consequently, WPMP. No. 17132 of 2005 is closed.