K.KALAIARASI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard Mr. S.Rajasekar, Learned Counsel for the Petitioner and Mr. Kathirvel, Learned Special Government Pleader, appearing for the First to Fourth Respondents through video-conference and perused the materials placed on record, apart from the pleadings of the parties.

(2.) According to the Petitioner, properties measuring an extent of 18 1/2 cents in Plot No.270, S.No.110/1, at Nagamalai Pudukottai, Vilachery Villag, Thirupparankundram, Madurai District, and the properties in S.No.459 to an extent of 0.49.5 Hectare, S.No.460 to an extent of 0.890 Hectare, S.No.462/2 to an extent of 0.49.0 Hectare, S.No.463 to an extent of 2.02.0 Hectare, S.No.464 to an extent of 1.03.0 Hectare, S.No. 465 to an extent of 1.18.0 Hectare, S.No.476/1 to an extent of 1.27.5 Hectare, Muthur Village, Palayamkottai Taluk, Tirunelveli District belonged to her father, T.M.Kandhimathi, who had executed a will bequeathing those properties to her along with her sister K.Chandra and her brother, T.K.Thiruvalluvan, and that patta and assesment of tax has been changed in their names. While so, the Fifth Respondent has created forged documents in respect of those properties as if those properties belonged to him. The Petitioner, on coming to know about the aforesaid transactions, had made a representation dated 16.11.2016 to the Second to Fourth Respondents seeking to cancel the registration of the said documents but no action had been taken thereon. 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:-