PANKAJ PRATAP DEV Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing the District Sub-registrar, Cuttack(Opposite Party No.3) to register the deed of cancellation of power of attorney(original of Annexure-1) executed by the petitioner and Opposite Party Nos.5 and 6.

(2.) According to the petitioner, the said deed of cancellation of power of attorney was presented by the petitioner and Opposite Party Nos.5 and 6 on dtd. 28/2/2025 before the District Sub-registrar, Cuttack (Opposite Party No.3), but, till yet, the Opposite Party No.3 has not registered the same, through the same is with him(Opposite Party No.3). For which, the petitioner filed this writ petition praying for directing the District Sub-registrar, Cuttack(Opposite Party No.3) to register the power of attorney (original of Annexure-1), which was presented by him(petitioner) and Opposite Party Nos.5 and 6 before the Opposite Party No.3 for registration.

(3.) Heard from the learned counsel for the petitioner and learned Standing Counsel for the State.