S MALLIGA Vs. INSPECTOR GENERAL OF REGISTRATION CHENNAI

JUDGEMENT

(1.) (i) W.P.No.6737 of 2010:

(2.) (ii)W.P.No.7281 of 2010:

(3.) THE learned counsel for the petitioners would further submit that the forwarding of the document to the second respondent by the first respondent is not in order and that the final decree will not come under the purview of the above said provisions and therefore, the retention of the document by the respondent is highly improper and appropriate directions should be given to them to register and release the document.