BHASKARA PILLAI W/O KRISHNAPILLAI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) Petitioners have approached this Court with the following prayers:-

(2.) Heard learned counsel for the petitioners and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioners that petitioners 1 and 2 had executed settlement deeds in favour of petitioners 3 and 4, who are their children. Later, on finding that there are mistakes in the schedule of the documents, petitioners had jointly executed Exts.P5 and P6 cancellation deeds. It is stated that on the basis of the Exts.P1 and P2 settlement deeds, initially executed, Exts.P3 and P4 orders effecting mutation in favour of petitioners 3 and 4 had been effected by the respondents. It is stated that after effecting Exts.P5 and P6 cancellation deeds, petitioners had approached the respondents for cancelling the mutation already effected as per Exts.P3 and P4. The said request was turned up on the ground that the cancellation deeds cannot be taken note of.