PAWAN KISHORE HARLALKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The grievance of the writ petitioner is that the petitioner presented a sale deed for registration to the respondent no.3 (Additional Registrar of Assurances-II) on June 27, 2003. The petitioner alleges that, after completion of all formalities regarding registration, the office of the respondent no.3 had duly issued an IGR Receipt bearing no. R278249 dated June 27, 2003, recording the deed number as 04851. After the expiry of one month, which is the usual time taken for completion of formalities regarding final registration, the petitioner approached the office of the respondent no.3 for obtaining the original deed after registration. However, the said office did not hand over such original to the petitioner. Even after visiting the office of the respondent no.3 several times, it is alleged that the original sale deed was never made available to the petitioner. According to the petitioner, whenever the petitioner or his representatives went for that purpose to the office of the respondent no.3, they were told that, due to inadvertence, the said sale deed was not uploaded by scanning in its regular course of business and such insertion can only be done by the expert of the respondent no.4, that is, the National Informatics Centre (NIC). After waiting for an inordinately long period, your petitioner was constrained to issue a demand for justice through his advocate on June 14, 2019, which is annexed as annexure P/2 at page 17 of the writ petition.

(2.) Yet, the original registered sale deed has not been provided till date by the office of the respondent no.3, compelling the petitioner to file the present writ petition.

(3.) Learned counsel for the petitioner, apart from reiterating the allegations made in the writ petition, submits that the IGR supplied to the petitioner, annexed as annexure P/1 at page 15 of the writ petition, indicates that all formalities relating to registration were completed on that date, which is reflected from the IGR itself. Even the deed number was allocated and referred to in the IGR, as 04851.