APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner claims to have presented the sale deed in respect of piece and parcel of raiyati homestead land measuring an area of 0.14 acres i.e. 80 ft x 80 ft equal to 6400 sq feet being R.S. Plot No. 1546 under R.S. Khata no. 365, corresponding to Present Survey Plot no. 597 under present khata no. 908, in Mauza Pardih, P.S. Mango, Survey Thana no. 1641 under Survey Ward No.9, Jamshedpur Notified Area Committee (M.N.A.C.) before the respondent no.4, Sub Registrar, District Sub Registry Office, Jamshedpur. The sale deed has not been entertained at all without any endorsement of rejection which could have enabled the petitioner to challenge it in the appellate forum under Section 72 of the Registration Act, 1908.
(3.) Learned counsel for the petitioner has relied upon the order dated 29.9.1983 passed in settlement case no. 228 of 79-90 of the Charge Officer as per which entries in relation to plot no. 597 under Mauza Pardih were cancelled and the name of the applicant, Kishori Mohan Ghosh S/o Kumud Bandhu Ghosh were directed to be recorded. Petitioner claims to have entered into the sale deed with his vendors Mrs. Dwitiya Chakraborty and Mrs. Kalpana Mitra through the devolution of the said property from Kishori Mohan Ghosh through two subsequent vendors Naru Nath Ghosh and subsequently, Subhrojit Chakraborty and Mayukh Mitra.;