- (1.) The appeal is completely devoid of merit and the appellant was clearly ineligible to apply for the LPG dealership as the appellant did not possess a registered deed of lease pertaining to the requisite land as at the date of the application.
(2.) A copy of the application form has been appended to the stay petition. The last date for application was October 18, 2017. The application in this case was made on October 17, 2017. In respect of item no.4 of the application form, the third column required the date of registration of the deed of lease to be furnished. Again, the date of registration of the lease was required to be furnished under the third column pertaining to item no.5. In either case, the applicant indicated that the date of registration was October 17, 2017. However, it is the admitted position that though the relevant lease may have been executed on October 17, 2017 and the documents may have been submitted for registration on such date, registration was completely only on October 25, 2017.
(3.) The appellant seeks to rely of Section 47 of the Registration Act, 1908. Such provision indicates the time from which the registered document would operate. In such context, the provision mandates that the registered document would operate from the time it would otherwise commence to operate if no registration thereof had been required or made. In short, the date of the execution of the document would be regarded as the time from when the document would operate.;