BIRENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and the respondent no. 5.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The short controversy involved is as to whether, when the petitioner, who is admittedly the executant of a deed of sale, neither presented the same before the District Sub Registrar, Begusarai for registration of the document nor appeared before the authority to admit such execution within four months and thereafter the Collector in a motion moved by respondent no. 5 has directed for such registration of the document.