ANANDA MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mohanty, learned advocate appears on behalf of petitioner and submits, his client and private opposite parties presented their sale deed for registration. By impugned refusal order dtd. 12/1/2022, registration was refused. He submits, provision in clause (a) of sub sec. (2) under sec. 3 in Real Estate (Regulation and Development) Act, 2016 was invoked to refuse. This was in excess of jurisdiction.

(2.) Mr. Tripathy, learned advocate, Additional Standing Counsel appears on behalf of State and submits, statutory appeal is available remedy. The writ petition cannot be maintained.

(3.) In impugned refusal order, inter alia, following was said:-