- (1.) Aggrieved by endorsement of refusal dated 26.11.2014, the petitioner seeks a direction upon the respondentRegistering Authority to register saledeed executed between the petitioner and respondent no. 4 on 26.11.2014, the present writ petition has been filed.
(2.) The brief facts of the case narrated in the writ petition disclose that the landed property "Bangur Kothi" was falling under Jasidih Notified Area Committee which collected tax for Holding No. 38 in Ward No. III. The Diamond Company Limited through registered gift deed dated 18.04.2002 gifted the landed property of "Bangur Kothi" situated at Mouza Baghmara, Thana No. 199 and Dhibadih, Thana No. 200 within Jasidih, SubDivision to Chandri Devi Bangur Charitable Trust. In the writ petition, it is asserted that Chandri Devi Bangur Charitable Trust is in possession of the landed property of "Bangur Kothi".
(3.) The learned Senior counsel for the petitioner submits that, the respondent no. 4 took permission from the Hon'ble Kolkata High Court for alienating property of Chandri Devi Bangur Charitable Trust in favour of M/s Trikundi Realcom LLP for consideration and accordingly, the saledeed, duly stamped was executed and presented before the Registering Authority at Deoghar however, the Registering Authority has refused to register the same on the ground that vide letter dated 02.07.2011 the Deputy Commissioner has stopped registration of properties comprising Basuri Land. It is submitted that, the transaction in question is a bonafide transaction and the saledeed has been executed by respondent no. 4 in favour of the petitioner in pursuance of order passed by the Hon'ble Kolkata High Court and therefore, the Registering Authority is not justified in refusing registration of saledeed dated 26.11.2014 on the ground of letter dated 02.07.2011. Mr. Sachin Kumar, the learned counsel, appears on behalf of respondent no. 4 and affirms that the respondent no. 4 has agreed to transfer/sale the land comprised in saledeed dated 26.11.2014 in favour of the petitioner.;