VARKEY Vs. STATE OF KERALA

JUDGEMENT

(1.) As the issues raised in both these cases are same, these matters are disposed of on the basis of this common judgment. W.P.(C)No.33162 of 2018 is taken as the lead case. W.P.(C)No.33162 of 2018

(2.) The petitioner is aggrieved by the refusal on the part of the second respondent Sub Registrar in registering Ext.P5 settlement deed executed by him in favour of his son, on the ground that the petitioner has not produced the prior title deed in respect of the said property.

(3.) The prayers in this writ petition (civil) are as follows:- "i. To issue a writ of mandamus or any other writ or order commanding the 2nd respondent to accept and register Exhibit P-5 settlement deed executed by the petitioner, without delay. And ii. To grant such other reliefs as just and proper in the facts of the case."