ANUP JAIN Vs. REGISTRAR OF ASSURANCES, KOLKATA

JUDGEMENT

(1.) THE petitioners in this WP under art.226 dated December 8, 2011 are questioning a decision of the Registrar of Assurances, Kolkata, dated September 15, 2011 (at p.77).

(2.) THE petitioners presented a document dated December 24, 2004 before the Additional Registrar of Assurances -II, Kolkata for registration under the Registration Act, 1908. It was claimed that the document was executed on December 24, 2004 by one Raj Kumar Bafna as the vendor of an immovable property and the petitioners as the purchasers thereof.

(3.) STATING that since Bafna promising to appear before the registering officer did not turn up, though they were waiting for him in the office of the registering officer, the 2 petitioners filed an application dated March 28, 2005 before the registering officer under s.36 of the Registration Act, 1908. They requested the officer to take steps for issuing summons requiring Bafna's appearance at his office.