SOMA SAHA SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Order was dictated in open Court on 16th March, 2017. However, due to some irregularities in the order, the matter was placed for further hearing today.

(2.) Petitioner has approached this Court seeking direction upon the respondent authorities to permit her husband, who is in incarceration, to execute and register sale deeds in favour of various intending purchasers.

(3.) Mr. Subhabrata Datta, learned advocate appearing for the State-respondents submits that there is no embargo to permit the husband of the petitioner to execute the sale deeds under the West Bengal Jail Code or the West Bengal Correctional Services Act, 1992. However, the registration of the documents requires to be done on commission.