SUDHANSU SEKHAR BHUYAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed by the petitioners under Articles 226 and 227 of the Constitution of India, 1950 praying for directing the Sub-Registrar, Barang (Opposite Party No.4) in the district of Cuttack to receive the deed for sale of the petitioners for registration, because, the Sub-Registrar, Barang (Opposite Party No.4) orally refused to receive the deed for sale of the petitioners for registration.

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

(3.) The law is very much clear that, the Sub-Registrar, Barang (Opposite Party No.4) cannot orally refuse to receive any document, when the same is presented for registration. He/she is either to register the document or to refuse to register the same indicating the reasons for non-registration, if that document is not legally fit for registration.