T VARADHARAJA CHETTIAR Vs. DISTRICT REGISTRAR SALEM DISTRICT

JUDGEMENT

(1.) Challenging the order passed by the second Respondent dated 19.11.2007, an order refusing to register the document on the ground that it was presented beyond the prescribed time and consequently directing the second Respondent to register the sale certificate document presented by the Petitioner on 2.11.2007, the present writ petition is filed.

(2.) The short facts, which are necessary for the disposal of the writ petition are set out hereunder:

(3.) The learned Counsel appearing for the Petitioner mainly submitted that though the sale deed was executed as early as 27.6.2006 by the third Respondent, it was returned to the Petitioner only after an order of delivery of possession was effected on 23.7.2007 by the third Respondent. Thereafter, within four months as contemplated under the Tamil Nadu Registration Act the Petitioner has presented it before the second Respondent on 2.11.2007. Without entertaining the said document, the same has been returned as though it is barred under the said Act.