AIROnline 2020 Del 1000

Delhi High Court

Hon'ble Judge(s): D. N. Patel , C.J. AND Prateek Jalan , J

Constitution of India , Art.226— Writ of Mandamus - Petitioner sought directions to authority to adopt E-registration of all documents at Sub-Registrar Office - Delhi Online Registration Information System (DORIS) already available wherein several types of facilities have been extended to public at large - Petitioner not entitled to relief sought for. (Para 4)