Poonam Srivastav, J. - (1.) HEARD learned Counsel on behalf of the Petitioners and also the State counsel.
(2.) PLEADINGS are exchanged and as agreed between the parties, the writ petition is decided finally at the stage of admission. Instant writ petition is preferred for a direction in the nature of mandamus to Respondent No. 3 for registering the sale deed in respect to lands appertaining to a portion of Plot No. Town (Ka) Town Plot No. 243 under Thoka No. 15 at Madhupur, Mouza Lakhna which is a Basauri land under Sub Registry Deoghar.
(3.) IT is asserted on behalf of the Petitioner that building is constructed on the aforesaid land and, therefore, it is a Basauri land. Sale deed was presented for registration, having been executed on 26th October 2010 which was returned on a direction given by the Deputy Commissioner - Respondent No. 2, vide Memo No. 133 dated 31st January, 2008. The objection was that the prerequisite of registration of the sale deed is a No Objection Certificate granted by the Circle Officer of the area and in absence of such No Objection Certificate, no sale deed can be registered.;