SHIV PRASAD MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant writ petition has been filed under Article 226 of the Constitution of India for direction upon respondent nos.3 ' 5 to enter the details of the sale certificate dtd. 9/12/2020 in Book No.1 (as per Sec. 89 of the Registration Act) of the office.

(2.) Petitioner is an auction purchaser of the property consisting of Commercial Land at Mauza Kamalpur (NH 23), P.S. Kasmar, District Bokaro, Plot Nos.437 and 442, Khata No.39/147, Thana No.76, Touzi No.28, Khewat No.1, Area 140 Decimals, Sale Deed No.668/663 dtd. 29/4/1997. The said purchase was made in pursuant to the public e-auction scheme conducted on 24/8/2020 by the Punjab National Bank and after the said purchase, the entire bid amount was deposited and sale certificate was issued in favour of the petitioner on 9/12/2020 and petitioner received the possession of the said property.

(3.) The main grievance of the petitioner is that the Punjab National Bank through its e-mail dtd. 7/6/2024, moved before respondents to enter the details of auctions sale in Book No.1, on which no final decision has been taken till date.