SAANI DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has challenged the alleged refusal by respondent no.4, the District Sub-Registrar, to register a sale deed dated December 30, 2019 in favour of the petitioner.

(2.) It is submitted by learned counsel for the petitioner, by placing reliance on annexure P1 at page 24 of the writ petition, that the present and proposed user of the plots sought to be sold was mentioned by the petitioner in the application for obtaining the valuation for the purpose of registration as "Jal/Jaljami".

(3.) The e-Assessment Slip issued by the Directorate of Registration and Stamp Revenue, Government of West Bengal, however, indicates that the online form submitted by the petitioner was tampered with, by writing the word "Bastu" over the description given by the petitioner, by pen. It is argued by the petitioner that such arbitrary alteration of the proposed user as well as present user of the plots-in-question was arbitrary and illegal and beyond the jurisdiction of the authorities.