IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 2292 of 2023
Awadh Kishore Singh, aged about 77 years, son of Late Nand Kishore Singh, R/o- Pirpanti Road Hatia Chowk, P.O. & P.S. Godda Town, District- Godda … Petitioner
-Versus-
1. The State of Jharkhand
2. Inspector General, Registration, Government of Jharkhand, P.O. & P.S. Dhurwa, District- Ranchi
3. Deputy Commissioner, Godda cum District Registrar, Godda, P.O., P.S. & District- Godda
4. District Sub Registrar, P.O, P.S. & District- Godda … Respondents -----
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI -----
For the Petitioner : Ms. Kavita Kumari, Advocate For the State : Ms. Shalini Shahdeo, A.C. to S.C. (L&C)-I
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10/25.07.2024 Heard Ms. Kavita Kumari, learned counsel appearing for the petitioner and Ms. Shalini Shahdeo, learned counsel appearing for the State.
2. The prayer in the writ petition is made for direction upon the District Sub Registrar, Godda to register the Will submitted by the petitioner for registration on 12.04.2021.
3. Learned counsel appearing for the petitioner submits that the document with regard to registration of the Will has already been submitted and in spite of that, the District Sub Registrar, Godda has not taken any steps for registration of Will.
4. Learned counsel appearing for the State on instruction submits that the documents were not submitted and only pre registration docket token number was provided and that is why, the District Sub Registrar has not been able to pass any order. She further submits that she has got instruction that the land in question is coming within the purview of Santhal Pargana Tenancy Act.
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4. In view of the above, this writ petition is being disposed of directing the petitioner to approach the District Sub Registrar, Godda by way of filing appropriate petition and the documents, who will look into the matter and pass appropriate order.
5. Accordingly, this petition is disposed of.
(Sanjay Kumar Dwivedi, J.)
Ajay/
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