TAPEN SEN, J. - (1.) THE grievance of the writ petitioner in the instant case is that on account of an endorsement dated 19.3.2002 made by the District Sub -Registrar, Ranchi the sale deed in question has not been registered and, therefore, prayer has been made inter alia in this writ application for issuance of an appropriate direction commanding upon the respondent No. 3 (District Sub -Registrar, Ranchi) to register the sale deed as according to the petitioner, the same complies with all the requirements of the Registration Act, 1908.
(2.) ALTHOUGH this case is fully covered by a Judgment delivered by this Court earlier in the case of Ritu Singh and Ors. v. State of Jharkhand and Ors., passed on 28.2.2002 in W.P. (C) No. 5421/2001 : reported in 2002 (1) JCR 397 (Jhr), yet it would be necessary to briefly state the facts involved herein. The petitioner has stated that the respondent Nos. 4 to 7 are the owners of the properties which is the subject matter of this writ petition appertaining to M.S. Plot Nos. 1480 and 1676 measuring an area of 130.966 Kathas in village Kanka, P.S. Lalpur, District Ranchi, Corresponding to Municipal Holding Nos. 1186, 1186/A, 2407 and 1186/B within the old Ward No. 7 (New Ward No. 17) of the Ranchi Municipal Corporation. These respondents executed a sale deed through a power of attorney holder on 20.11.2001 in favour of the petitioner and presented the same for registration before the respondent No. 3.
(3.) ACCORDING to writ petitioner, as has been stated in paragraphs 5 to 7, the sale deed complies with all the necessary procedures and formalities required under the provisions of the Registration Act, 1908.;