SUKHDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CM No.15783-CWP of 2016 For the reasons stated in the application, which is duly supported by an affidavit, application is allowed.

(2.) Annexures A-1 and A-2 are taken on record, subject to all just exceptions.

(3.) Main Case This Court has heard the arguments of the parties vis-a-vis the registration of the sale deed dtd. 19/8/2016 which is under challenge on the premise that the order of Registrar (Annexure P-2) has been assailed by the vandees whereby the said Registrar had refused to register the sale deed in the absence of the consent of the petitioner/vendor but yet the Sub Registrar has registered the sale deed in the absence of the petitioner, though the order reflected that they have to be in accordance with law i.e. provisions of Registration Act were required to be adhered to.