- (1.) The petitioner in this WP under art.226 is alleging that the District Registrar concerned has wrongfully refused to issue a duplicate of the receipt issued under s.52 of the Registration Act, 1908.
(2.) The petitioner presented a document for registration. Entertaining the document the registering officer issued the requisite receipt under s.52 of the Act. For return of the document the receipt was to be produced. Unfortunately, the petitioner lost the receipt. He gave necessary information to the police and the officer in charge of the police station concerned entered the information in the general diary. Mentioning the general diary number the petitioner applied to the registering officer for a duplicate receipt. The officer refused to issue it.
(3.) Mr Sengupta appearing for the State submits under instructions that the respondents will accept whatever order the Court passes.;