SELVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Are the Revenue Officials legally competent or entitled to interdict a registering authority under the Registration Act 1908 from registering a sale deed on the ground that the subject matter of the document is suspected to be a revenue puramboke land

(2.) Can the Revenue officials direct the registering authority to register the document only on production of a No Objection Certificate from the revenue officials

(3.) These two questions came up for consideration before a learned single Judge of this Court in the Writ Petition filed by the appellants. The learned single Judge disposed of the Writ Petition directing the District Collector, Idukki District to take a decision on the request made by appellant No. 1 for issue of a No Objection Certificate. The learned Judge directed that such a certificate be issued to appellant No. 1 if there are no "inhibiting factors". The above order is under challenge in this appeal.