SHANAVAS ZAINUL ARAB Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking to direct respondents 1 and 2 to assign the guideline register (GLR) value in respect of the land in Cadastre No.1122, 1122 bis corresponding to R.S.No.230/2, Oulgaret Revenue Village and for a consequential direction to the third respondent to register the sale deed in respect of the said land.

(2.) The petitioner is stated to have purchased the land in question from one Mr.S.V.Shanmuga Mudaliar represented by his power of attorney agent namely one Mr.S.Balasundaram by sale deed dated 31.3.1998 vide Doc.No. 1518 of 1998 on the file of the Sub-Registrar, Oulgaret, Pondicherry. Ever since the date of purchase, she has been in uninterrupted possession and enjoyment of the land. But, she could not put the land to use, as she was residing abroad. Subsequently, due to financial situation and to meet the medical expenses of her daughter, the petitioner was compelled to sell the property and therefore, she arranged for sale of the same. For such a purpose, she appointed one Mr.R.Rajmohan as her power of attorney agent by general power of attorney dated 25.8.2009 executed before the Assistant Consular Officer, Consulate General of India, Dubai (UAE).

(3.) It is the case of the petitioner that in spite of the petitioner's power agent taking effective steps to sell the property, she was unable to do so because respondents 1 and 2 had not assigned any GLR value for the property in question and for such a reason, the third respondent is refusing to accept the sale deed for registration. Therefore, the petitioner is before this Court by way of this writ petition for the aforementioned relief.