TARKESHWAR PRASAD Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the State.

(2.) The petitioner presented two sale -deeds executed in favour of vendee before the Sub-Registrar, Koderma on 9.5.2013 for its registration. The Sub-Registrar, Koderma refused to register the sale-deeds on the same day by making endorsement over back of one of the pages of the sale-deeds to the effect that the Deputy Commissioner vide its Memo No. 2620 dated 29.9.2011 has put restriction over the registration of the sale-deeds with respect to land subject-matter of transfer.

(3.) Similarly on 5.6.2013 the petitioner further presented two sale-deeds in favour of vendee before the Sub-Registrar for its registration. On the same day, Sub-Registrar refused to register it on the same ground which he had refused to register the sale-deed earlier. On such refusal, this writ petition has been filed.