HARISH RIJHWANI Vs. DY REGISTRAR

JUDGEMENT

(1.) HEARD Shri Vipin Yadav, learned counsel for the petitioner and Shri S.S. Bisen, learned G.A. for the State on advance copy, on the question of admission and interim relief.

(2.) IT is submitted by the learned counsel for the petitioner that the petitioner had purchased a part of khasra no. 484, village Karmeta District Jabalpur from the legal representatives of the original owner by a registered sale deed dated 21.07.2011.

(3.) THE learned Government Advocate appearing for the State on advance copy submits that the matter shall be considered and decided in accordance with law as well as directions issued by the Collector, Stamp dated 30.11.2011.