MAYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the State and learned counsel for the Intervener, who has preferred I. A. No. 2 of 2019 claiming certain rights over the land which is subject matter of the gift-deed set up by the appellant the registration whereof is in dispute.

(2.) The petitioner filed the writ petition giving rise to this appeal praying for a command to the Registrar, Supaul and Sub-Registrar, Nirmali for supply of a registration certificate treating the document described by the petitioner as a giftdeed in her favour, said to have been executed by her grand father-in-law, late Sitaram Mandal on 13th of August, 1998.

(3.) The background in which this prayer was made in this writ petition appears to be that the document was presented but on account of non-registration of the said document and its availability, the petitioner had to suffer in the litigation that was contested by her on the strength of the gift-deed. Accordingly, the jurisdiction under Article 226 was invoked for a direction for the aforesaid purpose.