BAIRAGI CHARAN NAYAK 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 District Sub-Registrar, Cuttack (O.P. No.2) to delete the entry of the deed of cancellation bearing No.10391102394 dtd. 26/2/2011 (Annexure-4) from the register meant for issuance of Encumbrance Certificate in the office of the O.P. No.2 made against the entry of the Registered Sale Deed bearing No.10391101963 dtd. 18/2/2011 (Annexure-1), as the deed of cancellation bearing No.10391102394 dtd. 26/2/2011 (Annexure-4) is illegal.

(2.) The factual backgrounds of this writ petition, which prompted the petitioner for filing of the same is that, in order to transfer his some properties, the O.P. No.3 executed and registered a sale deed No.10391101963 dtd. 18/2/2011 (Annexure-1) in favour of the petitioner.

(3.) I have already heard from the learned counsel for the petitioner, learned Standing Counsel for the State and learned counsel for O.P. No.3.