SUMATHI Vs. SUB COLLECTOR REVENUE DIVISIONAL OFFICE

JUDGEMENT

(1.) In the above-captioned Writ petitions, the petitioners impugn Exhibit P2 communication dated 2.8.2019 issued by the 1st respondent by which the Sub Registrar, Marayoor has been directed to obtain prior permission from the 1st respondent before registering any sale deed in respect of properties situated in Marayoor Village. As identical issues are raised, both these writ petitions are taken up and disposed of together.

(2.) The petitioners state that they are in absolute ownership and possession of small tracts of land situated within the limits of Marayoor Village as is evident from Exhibit P1 deed produced in both the cases. They have decided to assign their respective properties for which purpose, they approached the 2nd respondent for registering sale deeds. They were informed that Exhibit P2 communication has been issued by the 1st respondent directing his subordinates that they need to obtain prior permission/NOC from the 1st respondent before registering the sale of properties that are situated in Marayur Village. It is in the above backdrop, the petitioners are before this Court seeking to quash Exhibit P2 and for a further direction to the 2nd respondent to register the sale deed presented by the petitioners without insisting for NOC/prior permission from the 1st respondent.

(3.) Sri Jishy P.S., the learned counsel appearing for the petitioners submitted that this Court had occasion to consider the very same issue and had rendered Exhibit P3 judgment substantially allowing the prayer.