- (1.) Case of the petitioner in this art.22 petition is this. Committing forgery the ninth and tenth respondents (two of the private respondents) dealt with her immovable property. The authorities did not give any attention to her repeated representations whereby she requested them to make an investigation.
(2.) Counsel submits that this Court should make an order directing the Additional District Sub-Registrar at Rajganj of the district Jalpaiguri to make an investigation under s. 82 of the Registration Act, 1908.
(3.) Section 82 of the Registration Act, 1908 deals with the penalty for making false statements, delivering false copies or translations, false personation, and abetment. Nothing in the section empowers a registering officer to make an investigation for ascertaining whether one presenting a document for registration has committed forgery. I am, therefore, unable to see how a mandamus can be issued commanding the registering officer to make an investigation under the section.;