USHA KUMARI Vs. THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM

JUDGEMENT

(1.) Transfer of registry effected in favour of the petitioner pursuant to Ext.P3 sale deed has been cancelled by the 2nd respondent on an appeal preferred by the 6th respondent. That order has been affirmed in revision by the District Collector. Challenging these orders, writ petition is filed.

(2.) The issue is simple and falling in a narrow compass. Petitioner claims title and ownership in respect of the land comprised in Sy.No.560/35 of Vanhciyoor Village, Thiruvananthapuram Taluk. Total extent of the land with building is 1.645 cents.

(3.) The sale in favour of the petitioner was effected in the year 1992 and transfer of registry was effected in the year 1993. Application was filed before the 2nd respondent in the year 2001 by the 6th respondent. By proceedings of the 2nd respondent, transfer of registry effected in favour of the petitioner was cancelled.