JOSEPH GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed by power - of - attorney holders who have presented instruments for registration conveying transfer of ownership of immovable property. The registering authority insisted for photographs and finger prints or seller of such property mentioned in the document as a pre - condition for registration in terms of S.32A of Registration Act as amended in the State.

(2.) This Court in W. P. (C.) No. 15413/2007 on 20/06/2007 passed the following interim order.

(3.) This Court also in W. P. (C) No. 19722/2007 passed the following interim order on 29/07/2008.