RITU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned Counsels for the parties.

(2.) THE grievance of the petitioners is that the Respondent Nos. 2 and 3 (Deputy Commissioner -cum -District Registrar. Ranchi and the Sub -Registrar, Ranchi) are not registering their sale -deeds which were executed and presented by the Respondent Nos. 4 and 5 in the office of the Respondent Nos. 3 on 7.06.2001.

(3.) THE petitioners have stated that the predecessor -in -interest of the Respondent Nos. 4 and 5 was the recorded raiyat in respect of 4.06 acres in village Hinoo, Thana No. 225, Khata No. 183. Plot No. 454. 455 and 456 within Revenue Thana, Ranchi. According to the Petitioners, the Respondent Nos. 4 and 5 having power of attorney of eight co -sharers and also for self, executed sale - deeds in favour of the petitioners and presented the same for registration in the office of the Respondent No. 3 on 07.06.2001. The Registering Authority (Respondent No. 3) accepted the sale -deeds but refused to accept the registration fee on the ground that an enquiry was being conducted by the Deputy Commissioner with respect to the land in question. The Respondent No. 3, however, issued receipts which had been handed over to the petitioners since the Respondent Nos. 4 and 5 had received the entire consideration amount.