SANTOSH KUMAR ROUTRAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this writ petition, prayer has been made to quash the order under Annexure-5 passed by the opposite party no.3-District Sub-Registrar,Cuttack refusing to register sale-deed under Annexure-4, and to direct the opposite party no.3 to admit the sale-deed under Annexure-4 for registration.

(2.) Upon death of original writ petitioner late Santosh Kumar Routray, his legal heirs have been substituted as the writ petitioners.

(3.) Facts in brief, for the purpose of adjudication of this writ petition, are as follows: