M RAMAKRISHNA REDDY Vs. SUB REGISTRAR BANGALORE

JUDGEMENT

(1.) SRI S. Udayashankar, learned A. G. A. is directed to take notice for first respondent (The Sub-Registrar, Rajajinagar, Bangalore ).

(2.) PETITIONER claims that he had purchased site No. 206, measuring 40' x 60' situated at Mahalakshmi House Building Co-operative Society Layout, West of Chord Road, II Stage, II Phase, Bangalore (more fully described in the Schedule to the Writ petition) under a registered sale deed dated 22-1-1981 registered as document No. 5255/1980-81 in Book I, Volume 391, page 193 (filed in SF Vol. 103 Page 107) in the office of the first respondent.

(3.) PETITIONER claims to have applied for and obtained an Encumbrance Certificate dated 21-11-1998 (Annexure D) for the period 1-4-1980 to 20-11-1998. On obtaining such certificate, he claims to have become aware of the fact that the very same site has been sold by M/s. Co-operative Department Employees Housing Co-operative Society Ltd. ('cdehcs Ltd. ' for short) in favour of the second respondent under a registered sale deed dated 29-10-1981 (registered as document No. 3773 in Book I, Volume 259, page 61 in the Office of the first respondent ).