MANIYAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard Mr. S.Krishnamoorthy, Learned Counsel for the Petitioner and Mr. J.Gunaseelan Muthiah, Learned Special Government Pleader, appearing for the Respondents through video-conference and perused the materials placed on record, apart from the pleadings of the parties.

(2.) According to the Petitioner, property measuring an extent of 730 square feet in T.S. No. 1250 Block No. 22 Door No. 28, Poosari Street, Chinthanmani, Trichy Town, Trichy District belongs to his father, who died on 07.07.1996 and the property has devolved upon him. While so, one Chinnappan had executed a Gift Deed dated 06.12.1995 under Document No. 1913 of 1995 in favour his daughter Saroja, as if the aforesaid property belonged to him. She in turn executed Sale Deed dated 08.03.2010 under document No. 711 of 2010 in favour of one Marimuthu and Muthulakshmi through her Power Agent Dominic Xavier Selvam. Subsequently, the said Marimuthu and Muthulakshmi executed a Sale Deed dated 08.07.2011 under document No. 2858 of 2011 in favour of one Kannan. The Petitioner, on coming to know about the aforesaid transactions, had made a representation dated 24.06.2015 to the First Respondent seeking to cancel the registration of those documents and take action against the concerned persons, but there has not been any response for the same. Aggrieved thereby, the Petitioner has filed this Writ Petition.

(3.) Having regard to the relief sought by the Petitioner, it would be necessary to refer to Section 31 of the Specific Relief Act, 1963, which reads as follows:-