FAGU MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 15.7.2014 by which respondent No.2 has refused to register the sale deed produced by petitioner on the ground that as per provisions of section 165 (6a) of M.P. Land Revenue Code, the sale deed can be registered only after obtaining permission from the competent authority.

(2.) The case of petitioner is that no permission under section 165(6a) of the Code is required and that respondent No.2 has passed the impugned order without giving an opportunity of hearing to the petitioner.

(3.) When the matter is taken up today, counsel for petitioner has submitted that the issue involved in the present case is squarely covered by the order of this Honourable Court dated 25th Sept. 2013 in the matter of <B>Kiran Khode Vs. State of M.P. and others passed in W.P. No. 10704/2013</B>.