RAM DEHI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS writ petition have been preferred by the petitioner for direction on respondent Sub -Registrar, Registration Office, Ranchi to return and/or to deliver the registered sale deed vide registration dated 18th October, 2000 to the petitioner as per Section 61 of the Registration Act, 1908.

(2.) THE case of the petitioner is that he purchased a portion of land measuring 4 Katha and 5 Chhatak under Khata No. 198 bearing plot No. 968 (A) situated at Hinoo P.S. Doranda District Ranchi from the 4th respondent Achayaber Nath Sharma after making payment of consideration.

(3.) AN intervenor petition has been filed on behalf of one Vishwa Nath Singh, s/o Late Yogendra Singh who claimed right and title over the land in persuance of registered deed dated 16th August, 2001.