RADHA MOHAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) The present writ petition has been filed for issuance of direction upon the respondent No.5 to register the sale deed executed by the petitioner in favour of the respondent No.6 on 25/1/2021 with respect to the land appertaining to Khata No. 3, Plot No. 229, Mouza-Silapatt, P.S-Karra, P.S. No. 170, District- Khunti, measuring an area of 7.90 Acres.

(3.) Learned counsel for the petitioner submits that the said land is the petitioner's ancestral property which was recorded in Revisional Survey Khatian in the name of his grandmother, namely, Ugratara Kunwar, wife of Umanath Mishra as per her legitimate share. After partition of the said property, the petitioner came in exclusive possession of the same and paid rents and taxes accordingly. However, the said land remained recorded in the name of the petitioner's grandmother in revenue records. Since the petitioner was in urgent need of money, he decided to sell the said land to the respondent No.6.