DILLIP BARIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner in this writ petition seeks for a direction to the Sub-Registrar-cum-Tahasildar, Bhapur-Opposite Party No.4 to register the sale deed of the property i.e. Plot No.1443 to an extent of Ac.0/5/500 decimals under Khata No.13 situated in Kalatangi Mouza under Fathegarh P.S. in the district of Nayagarh taking consent of other co-sharers.

(3.) Mr. Mishra, learned counsel submits that although the Petitioner has produced documents for registration before the Sub-Registrar-cum-Tahasildar, Bhapur, he refused to accept the same.