SHANTILATA SAHOO Vs. SUB-REGISTRAR, CUTTACK

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) On the oral prayer of Mr. Mohapatra, learned counsel for the Petitioner, he is permitted to incorporate State of Odisha represented through its Secretary, Revenue and Disaster Management Department as Opposite Party No.1 to the writ petition in Court itself.

(3.) Petitioner in this writ petition prays for a direction to Opposite Party No.2-Sub-Registrar, Cuttack to accept the certified copy of the judgment and decree dtd. 26/12/2022 and 6/1/2023 respectively passed by learned 3rd Additional District Judge, Cuttack in RFA No.459 of 2022 (Annexure-2) for registration.