AJOY KUMAR SINGHANIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner applied for obtaining certified copy of the sale deed bearing no. 3342 of 1961, Book no.-I, Vol. No.-42, pages 41 to 43, DSR, Jalpaiguri.

(2.) The copy of the deed which was supplied to the petitioner is absolutely illegible. Not a word from the said deed can be read.

(3.) The petitioner thereafter applied before the District Registrar to furnish legible copy of the said document. The District Registrar did not pay any heed to the request made by the petitioner for furnishing legible copy of the required sale deed. Accordingly, the present writ petition has been filed.