HARAMOHAN SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing the Sub-Registrar, Athagarh (Opp. Party No.3) to receive and register the deed for sale under Annexure-1, as the Opp. Party No.3 is not receiving the deed for sale under Annexure-1 of the petitioner expressing that, the said deed for sale (Annexure-1) cannot be received and registered, as the petitioner being one of the co-owner of the properties is trying to alienate the joint and undivided properties without the consent of his co-owners.

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

(3.) On the aspect of non-receiving of any deed for sale through verbal denial and alienation of property by one co-owner without the consent of other co-owners has already been clarified in the ratio of the following decisions: