- (1.) Petitioner by means of this writ petition seeks a direction in the nature of mandamus directing the authorities concerned to permit the petitioner to transfer his land by registered sale deed in favour of any person and further a direction is being sought against the authorities not to interfere from transferring the title of the property in question in favour of any person.
(2.) The brief facts of the case is that Arazi Nos.296, 297 and 869 Ka (Mi) measuring 0.0216 and 0.684 Hectares respectively was recorded in the name of the ancestors of the petitioner in the revenue records. After the death of the Tikori Singh, father of the petitioner, the name of the petitioner has been recorded as successor in the revenue records.
(3.) Petitioner claims that he wants to transfer the said property to third parties, however, the said sale deed was objected to by the Sub Registrar (Registration) Kasia District Kushinagar by his order dated 18.1.2013 stating therein that District Cooperative Bank stands on the said property and further the property has been grossly under valued and there is a specific direction of the District Magistrate as well as Assistant Inspector General (Registration) stating that sale in respect of the property in question need not be registered.;