ASHOK KUMAR KHANDELWAL Vs. SUB REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the impugned final order dtd. 28/2/2025 passed in F.A.O. No.3 of 2023 under Sec. 47-A(3) of the Indian Stamp Act, 1899 by the learned District Judge, Mayurbhanj at Baripada on the ground of non-application of mind.

(2.) Heard from the learned counsel for the petitioner and learned SC for the State.

(3.) During the course of hearing, learned counsel for the petitioner drew the attention of this Court to the paragraph No.7 of the impugned order dtd. 28/2/2025 (Annexure-7) passed in F.A.O No.3 of 2023 by the learned District Judge, Mayurbhanj contending that, the learned District Judge, Mayurbhanj has reflected/narrated the materials of an another case concerning temporary injunction in the impugned order vide Annexure-7 passed in F.A.O. No.03 of 2023, which has no nexus/connection with the matters of the said F.A.O. No.3 of 2023.