K NATARAJAN Vs. REGISTRAR AND SUB-REGISTRAR

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the learned Additional Government Pleader appearing on behalf of the Respondents.

(2.) The main contention raised by the learned Counsel appearing on behalf of the Petitioner is that the second Respondent does not have the jurisdiction to pass the impugned proceedings, dated 13.10.2010.

(3.) The learned Counsel appearing on behalf of the Respondents had submitted that the impugned proceedings of the second Respondent, dated 13.10.2010, is only a show cause notice asking the Petitioner to explain as to why the alleged rectification deed should not be considered as a settlement deed and registered as such.