DERA SAHI SAMADAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: I.A. No. 1 of 2022

(2.) The present interlocutory application has been filed for condoning the delay of 76 days in preferring the present appeal. For the reasons stated in this application, the prayer for condoning the delay is allowed.

(3.) The challenge in this appeal is to the judgment dtd. 28/7/2022 passed by a learned Single Judge of this Court in CWJC No. 16299 of 2021 whereby the Registering Authority has been directed to register the sale deed offered by the Respondent No. 5 for registration which was hitherto being denied without any reason.