BABU Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Dr. V.N. Sankarjee, learned counsel appearing for the petitioners and Smt. A.C. Vidhya, learned Government Pleader appearing for official respondents 1 to 4. In the nature of orders proposed to be passed in this Writ Petition, notice to contesting respondents 5 to 14 will stand dispensed with.

(3.) The petitioner would state that contesting respondents 5 to 8 are holding 2 Acres and 39.53 cents of Government land (kayal puramboke) in their illegal and unauthorised possession under the guise of Exts.P-1 to P-7 registered sale deeds, in which Government lands are illegally included by describing the same as "virivu", which according to the petitioners is in flagrant violation of the provisions contained in Sec. 71(3) of the Registration Act. That the actual extent of property covered by Exts.P-1 to P-9 is only 68.47 cents. But whereas contesting respondents 5 to 8 have the illegal possession of more than 2 acres and 39.53 cents of Government land (kayal puramboke), apart from the abovesaid 68.47 cents. Further that, contesting respondents are taking steps to illegally reclaim the kayal puramboke etc.