As per the case facts, the case involves an appeal stemming from a reference made regarding a public auction monitored by the court. The issue concerns the discretion of the ... Registering Authority. The question arose whether the Registering Authority has discretion under Section 47A of the Act in the case of a public auction monitored by the court. Finally, the Supreme Court opined that in such a scenario, discretion would not be available to the Registering Authority under Section 47A of the Act, and dismissed the appeals.