R. SAMPATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner is before this Court seeking for a writ of certiorari to quash the endorsement issued by respondent No.6 dated 16.08.2012 bearing No.RGN.KR.PURA 237/12-13 (Annexure-L) as also for a mandamus directing respondent No.6 Sub-Registrar to register the instrument which had been admitted for registration on 08.11.2004.

(2.) Facts according to the Petitioner

(3.) Sri.M.R.Rajgopal learned counsel for the Petitioner submitted that: