- (1.) Heard the counsel for the parties.
(2.) The petitioner has moved this Court against the arbitrary action of the Sub-Registrar, Ranchi before whom a document in the shape of sale deed was presented for registration but the Sub-Registrar retained the document without admitting the execution and registration of the document.
(3.) On 18-9-2003 this matter was heard and following order was passed : "Put up this case on 14-10-2003 to enable the respondents to file counter affidavit. The Sub-registrar shall personally swear the affidavit and State as to under what authority of law he has refused to register the deed presented by the petitioner. The Registrar shall also produce all the sale deeds executed and registered on 30-7-2003 by his sub-registry in respect of the properties situated within the district of Ranchi.";