MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Pursuant to the order of this court dated 14.10.2019, an affidavit of Sh. Sandeep Hans, Deputy Commissioner, Moga, has been filed in court today (a copy of which has been given to the learned counsel for the petitioner), stating therein that there being only two photographs of the registered deed, showing many persons (with a single name thereunder), is for the reason that the computer software programme by which the sale-deeds are generated, caters to only two photographs and therefore group photographs are being taken of all the buyers on one side and sellers on the other, with obviously the witnesses also included in such photographs.

(2.) The affidavit also refers to paragraph 127 of the Punjab Registration Manual, wherein parties to any registration process need to be identified by various authorities as given in the said provision, with it further stated that the petitioner had presented himself as Ramandeep Singh and was identified by one Satwinder Singh, Ex-Municipal Councillor, Moga.

(3.) Having considered that contention, as to why the computer software cannot be amended/altered to ensure that all vendors are shown on one side, with the names of each of them shown below the photograph, in seriatim, (with the name of each vendor shown from left to right as per their standing order in the photograph) and a similar photograph affixed of all vendees, with separate photographs for witnesses, is something which is absolutely not understood, as alteration of software/introduction of a new software to the aforesaid effect, is not a difficult task.