SIBA PRASAD SINGH Vs. DISTRICT SUB- REGISTRAR, KHURDHA

JUDGEMENT

(1.) The petitioner seeks to challenge the order dtd. 15/1/2025 passed by the District Sub-Registrar, Khordha at Bhubaneswar under Sec. 71 of the Registration Act, 1908 refusing registration of the deed of cancellation of General Power of Attorney and the appellate order dtd. 9/9/2025 passed by the Addl. District Magistrate-cum- District Registrar, Khordha in Registration Appeal No.4 of 2025 affirming the order of refusal and directing the petitioner to approach the competent Civil Court in respect of cancellation of the General Power of Attorney.

(2.) The facts of the case, briefly stated, are that the petitioner is the owner in possession of the land appertaining to Plot No.17 under Khata No.2692 of Mouza-Nayapalli measuring Ac.0.320 decimals classified as Gharabari land. In order to develop the land, he executed a registered General Power of Attorney dtd. 20/12/2021 in favour of Akruti City Centre Properties Private Limited represented through its Director Smt. Kadambini Sahoo authorizing the attorney holder to undertake development activities over the property. Development agreement was also executed between the parties in respect of same land.

(3.) Heard Mr. B. Baug, learned Senior Counsel with Mr. G.R. Sahoo, learned counsel for the petitioner and Mr. S.N. Patnaik, learned Additional Government Advocate for the State- Opposite Parties.