RADHA Vs. INSPECTOR GENERAL OF REGISTRATION DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for issuance of Writ of Mandamus directing the respondents 1 to 3 to cancel the document Nos.2402 of 2012 and 2403 of 2012 dated 12.04.2012 and 4 th respondent to take action against P.K.Mohamed Ali and R.Raj, who were created the above forged document.

(2.) The case of the petitioner is that the petitioner purchased an ayan punja land to an extent of 5.51 cents in Old Survey No.790 and New Survey No.790/12 at Suthamalli Village, Tirunelveli Taluk, Pettai Sub Registrar Office Limit, Tirunelveli District as per the document No.1519 of 2009 dated 30.03.2009 and the same was converted as a house site by the Tirunelveli City Corporation in Ma.Pee.Ma.(Thee.Ka.) No.17/75). Thereafter, the petitioner married one Muthukumar on 07.04.2013 and gave birth a female child namely Swetha on 01.10.2016. In the meantime, on 12.04.2012, one R.Raj had executed two sale deeds in favour of one P.K.Mohammed Ali, in respect of the above said property, by misrepresenting Mrs.S.Radha as his wife and she died on 14.11.2020 and he is the only legal heir of Mrs.S.Radha. Through the Encumbrance Certificate dated 28.09.2018, the petitioner came to know about the execution of the above forged sale deeds. Therefore, on 10.07.2020, she lodged a complaint before the respondents to take action against the persons who created the above forged sale deeds and to cancel the above said forged sale deeds. But, so far the respondents have not take any steps on the representation given by the petitioner and the same is still pending before the second respondent. Hence, the petitioner has come forward with the present writ petition.

(3.) Heard Mr.J.Selvakumar, learned counsel appearing for the petitioner and Mr.K.Sathiya Singh, learned Additional Government Pleader, who takes notice for the respondents and perused the records.