NAGESHWAR THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners have challenged the authority of the Collector-cum-Registrar, Lateharwho issued direction vide memo No. 711 dated 7-8-2001 directing the Sub-Registrar, Latehar to enquire and verify the title of the vendor before registration of a document.

(2.) It appears that petitioners executed sale deeds in the name of different persons and presented before the Sub-Registrar for registration. Petitioners case is that they are the owner of the property and for meeting medical treatment and loan and also marriage expenses, they proposed to sell their property. After presentation of the documents Sub-Registrar informed that inquiry with regard to their title should be made by the Deputy Commissioner Land Reforms and the Circle Officer. It is alleged that more than six months have passed from the date of presentation of the documents but till date on the pretext of the inquiry registration has been deferred. From perusal of the impugned order issued by the Collector-cum-Registrar, Latehar, it appears that he has directed the Sub-Registrar inter alia to examine and verify the title of the vendor before registration of a document.

(3.) In course of argument, Mr. B. S. Lall, Addl. Advocate General, very fairly submitted that first part of the impugned order whereby the Collector directed the Sub-Registrar to enquire into the title of the vendor before registration is wholly without jurisdiction.