RAJESH SHANKAR, J. - (1.) Learned counsel for the petitioner prays for and is allowed to correct the respondent no. 3 as District Sub-Registrar, Lohardagga.
(2.) The present writ petition has been filed for issuance of direction upon the respondent no. 3 to forthwith register the sale deed dated 14.05.2017 by which the land appertaining to Old Khata no. 57, New Khata no. 126, Old Plot no. 1042, New Plot no. 1236 measuring an area of 04 decimals at Mauza - Harmu, PS - Lohardagga, District - Lohardagga has been purchased by the petitioner from the respondent nos. 4 to 8 on paying consideration amount to them and thereafter the sale deed was presented for registration before the respondent no. 3 on 31.08.2017, however the same has not been registered till date.
(3.) Learned counsel for the petitioner submits that the aforesaid land was purchased by him from the respondent nos. 4 to 8 on payment of valuable consideration to them. Accordingly, on payment of the registration fee and other applicable charges, the sale deed was presented by the petitioner as well as respondent nos. 4 to 8 before the respondent no. 3 for its registration. However, the respondent no. 3 has neither registered the sale deed presented before him nor assigned any reason for refusal of the same.;