ASHWINKUMAR KALYANDAS CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners are seeking following reliefs by the present writ petition filed under Articles 226 and 227 of the Constitution of India:-

(2.) It is the contention of the Petitioners that respective Petitioners executed agreement of sale with certain individuals regarding respective lands and thereafter executed conveyance deeds. Petitioners have given details of transaction in the petition.

(3.) It is the contention of the Petitioners that the respective Sub Registrars refused to register conveyance deeds on the ground that in 7/12 extracts there is an entry that the lands are Devasthan lands and therefore for the said transaction, sanction of Charity Commissioner is required. The Petitioners relied on circulars dated 30.04.2005, 27.07.2009 and 05.12.2013 issued by the Inspector General of Registration and Controller of Stamps of Maharashtra State. The Petitioners also relied on Section 71 of the Registration Act, 1908 (hereinafter referred to as "said Act ".) and Rule 44 of the Maharashtra Registration Rules 1961.