SHAMNAD Vs. VILLAGE OFFICER

JUDGEMENT

(1.) The petitioner in both these cases is the same. As the property involved in both these cases is the same, both these Writ Petitions are disposed of on the basis of this common judgment. W.P (C). No. 25761/2018

(2.) The petitioner is essentially aggrieved by Ext.P-15, which is an enquiry report submitted by the Deputy Inspector General of registration to the 4th respondent-Inspector General of Registration for enabling the 4th respondent to consider and pass final orders on the issue as to whether or not the powers conferred under section 83A of the Registration Act, 1908, are to be invoked in the instant case for cancelling Exts.P-1 and P-3 sale deeds executed in favour of the petitioner on the ground that those sale deeds are vitiated by impersonation. The main prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Sri.E.D.George, learned counsel for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government pleader appearing for respondents 1 to 4. In the nature of the orders proposed to be passed in this petition notice to R-5 will stand dispensed with.