S.V. RAVINDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before the Writ Court with the following prayers:

(2.) Learned HCGP on request having accepted notice for the official Respondents opposes the Petition contending that the sale is a private transaction; merely because Sale Deed is registered, it does not become a public transaction; sale under Sec. 54 of the Transfer of Property Act, 1882 conveys title to the buyer and therefore, if there is any defect in the registration process, ordinarily the parties to the transaction or those who claim under the parties can have the grievance and not the strangers like the owners of neighboring property; thus, has no locus standi. Secondly,; she submits that once the document which is compulsorily registrable under Sec. 17 of the Registration Act, is registered, the registering authority has no discretion not to inform the jurisdictional revenue authority, about the transaction.

(3.) Having heard the learned counsel for the parties and having perused the Petition papers, this Court is broadly in agreement with the submission of the learned HCGP regardless of the arguable infraction of lawwhich learned counsel for the Petitioners vehemently tried to demonstrate by relying upon Sec. 131 of the Karnataka Land Revenue Act, 1964, Rule 44 of the Karnataka land Revenue Rules, 1966, Ss. 21(1) & 21(4) of the Registration Act, 1908 and Rule 15 of Karnataka Registration Rules, 1965.