BALKRISHNA DEVELOPERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present writ petition being aggrieved by the order dtd. 23/2/2023 (Annexure P/5) passed by the Sub Registrar by which he has refused to register the sale deed produced by petitioner on the ground that as per the provisions of Sec. 165 (6-a) of M. P. Land Revenue Code, the sale deed can be registered only after obtaining permission from the competent authority.

(2.) The case of petitioner is that no permission under Sec. 165 (6-a) of the Code is required and that respondent No.2 has passed the impugned order without giving any opportunity of hearing to the petitioner.

(3.) When the matter is taken up today, counsel for petitioner has submitted that the issue involved in the present case is squarely covered by order of this Court dtd. 25/9/2013 in the matter of Kiran Khode Vs. State of M. P. & Others passed in W.P. No.10704/2013.