A BHASKAR Vs. STATE

JUDGEMENT

(1.) In these writ petitions, the petitioners question the legality and validity of two Circulars dated 9-2-1993 and 24-5-1993 issued by the Revenue Department of the State Government. In most of the petitions only the Circular dated 24-5-1993 is under challenge, which as a matter of fact is based on the Circular dated 9-2-1993.

(2.) The petitioners complain that in view of the aforesaid circulars, the jurisdictional Sub-Registrars are refusing to accept the deeds of conveyance for registration.

(3.) The Circular dated 9-2-1993 reads as hereunder :