VELUKUTTY Vs. DISTRICT REGISTRAR GENERAL

JUDGEMENT

(1.) The issue involved in both these cases is similar and hence dealt with together. The petitioner in W.P.(C) No. 25241 of 2013 has approached this Court with the following prayers:

(2.) The grievance of the petitioners is that there is absolutely no power or authority vested with the respondents to have insisted for production of N.O.C. from the forest department, for having effected the registration of the property concerned in tune with the relevant provisions of the Registration Act. Reliance is also sought to be placed on the decisions rendered by this Court in Selvam v. State of Kerala, 2010 1 KerLT 508 and Karappara Estate v. Sub Registrar & Ors.,1996 1 KerLJ 198. The petitioner has also produced some other verdicts of this Court vide Exts. P6 and P7, wherein similar course has been followed placing reliance on the decisions cited supra.

(3.) Heard the learned Government Pleader as well. The fact remains is that the relevant provision in the Statute of has undergone a substantial change, whereby S. 71(3) has been amended in the following terms, w.e.f. 13.09.2013.