SULOCHANAMMA Vs. H NANJUNDASWAMY

JUDGEMENT

(1.) THE petitioner purchased certain lands from the first respondent for a sum of Rs. 48,000/- under a sale deed dated 21-5-1987. When the sale deed was presented for registration on the same day after fulfilling all the requirements, an endorsement also had been made by the Sub-Registrar to that effect. Receipt for having paid the requisite charge is produced as Annexure-A. Instead of registering the document, the 2nd respondent-Sub-Registrar made a refusal endorsement on the deed itself to the following effect.--

(2.) MR. Gangi Reddy, learned Counsel for the petitioner has rightly submitted that on the date of presentation of the deed the first respondent-vendor was present before the Sub-Registrar; that the requisite fee was paid; that the execution of the document was admitted; that one H. M. Nagaraj was also present for identification; that the Sub-Registrar endorsed for having presented the document for registration and issued the receipt as per Annexure-A. He further submits that in spite of fulfilling all the formalities and complying all the requirements the Sub-Registrar refused to register the document.

(3.) THE averments made in the writ petition and the contentions raised are not disputed by the respondents. No counter is filed denying the petition averments, probably on account of the fact that they were unable to defend the action questioned in this writ petition. Be that as it may.