JAJATI KESHARI MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) This writ petition has been filed for a direction to the Opposite Party Nos.2 to 4, more particularly, to the District Sub- Registrar, Balasore-Opposite Party No.4 to release the Registered Sale Deed presented by the Petitioner on 7/7/2023.

(3.) Mr. Barik, learned counsel being authorized by Mr. Parida, learned counsel for the Petitioner submits that the Petitioner is the owner in possession over Plot No. 544/1735 under Khata No. 574/84 measuring an area of 2400 sq.fts with a residential house standing thereon situated in Mouza Malikashpur in the district of Balasore (for brevity 'the case land). Due to his legal necessity, he executed a sale deed in respect of the case land in favour of one Anadi Charan Pati and presented it for registration before Opposite Party No.4 on 7/7/2023. The document was not released to the authorized person after registration. Hence, this writ petition has been filed.