BIJENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) The petitioner has put to challenge an order dtd. 4/6/2020 passed by the Sub-Registrar, Nawada whereby a representation filed by the petitioner in the light of an order of this Court dtd. 5/3/2020 passed in C.W.J.C. No. 23955 of 2019, has been rejected.

(3.) The petitioner had earlier approached this Court by filing the aforesaid writ application registered as C.W.J.C. No. 23955 of 2019 seeking direction to the District Sub-Registrar, Rajauli to register a sale deed with respect to land appertaining to Cadastral Survey Khata No. 165, Plot No. 491 corresponding to Revisional Survey Khata No. 279, Plot No. 806 and 782 in favour of the petitioner, which was being sold by the private respondent no. 7. This Court, in such circumstance, had directed the Sub-Registrar to pass a final order with regard to the registration of a sale deed.