- (1.) Heard the parties.
(2.) Petitioner seeks a direction upon the respondents particularly respondent No. 3, the District Sub-Registrar, Ranchi to register the sale-deed presented by the petitioner with respect to the land measuring eight kathas, comprised within Municipal Survey No, 1359, Holding No. 35, situated at Lalpur, Ranchi.
(3.) Petitioner's case is that the land originally belongs to Smt. Jasoda Sundarl Roy. The said Jasoda Sundari Roy transferred the said land to Smt. Uma Shashi Dasee w/o Jatindra Mohan Chandra by virtue of registered sale-deed dated 20-6-1938. After the death of Uma Shashi Dasee and Jatindra Mohan Chandra, their sons inherited the said property and consequently they got their name mutated in the revenue records vide Mutation Case No. 1134 R 27/78-79. Petitioner as an Attorney of the heirs of recorded tenant presented the sale-deed for registration in favour of the vendees. Sub- Registrar instead of registering the documents of sale, the same was sent to the Circle Officer for verification. The Circle Officer said to have reported that the land in question is not a lease property. The contention of the petitioner is that in spite of the said report Sub-Registrar has not registered the document.;