- (1.) TWO rejoinder affidavits, one supplementary counter affidavit and one supplementary rejoinder affidavit have been filed today. Let the same be taken on record.
(2.) HEARD Sri B.C. Nayak holding brief of Sri R.P. Rai, learned counsel for the petitioner, learned Standing Counsel for the Respondents No.1 and 2 and Sri B.L. Verma for Respondent No.3.
(3.) BY the impugned appellate order passed by the District Registrar, Jaunpur in Appeal No.18/23 under Section 72 of the Registration Act, the registration of the sale deed dated 01.02.2011 has been directed and the order passed by the Sub -Registrar on 04.06.2011 declining to register the sale deed has been set aside. Learned counsel for the petitioner has submitted that the petitioner's case is one of the denial on two aspects. First, that he never received the sale consideration as mentioned in the sale deed and the second that he has never signed or affixed his thumb impression on the sale deed. He submits that the impugned order is therefore illegal and is liable to be set aside.;