DHARMARAJ Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed for a Writ of Mandamus directing the first respondent to cancel the order No.5387/AA1/2011, dated 02.05.2012 passed by the fourth respondent and the consequential registered documents, if any, pertaining to the property of bearing S.No.957/1A/2A, an extent of 628 acre, Patta No.1404, situated at Nangavaram South beat-1 Village, Nangavaram, Kulithalai Taluk, Karur District by considering the petitioner's representation, dated 18.06.2020.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents 1 to 4.

(3.) It is the case of the petitioner that he entered into a sale agreement with the fifth respondent on 17.04.2007 for selling the aforesaid land to the fifth respondent. The said sale agreement was registered at the fourth respondent Sub Registrar Office as document No.294 of 2007. Subsequently, the third respondent without giving any notice and without conducting any enquiry, cancelled the aforesaid sale agreement by his order No.5387/AA1/2011, dated 02.05.2012. The copy of the said concellation was not communicated to the petitioner and the petitioner came to know about the cancellation of the sale agreement only in the year 2019 and immediately thereafter, the petitioner made a representation to the authorities concerned to furnish a copy of the said order, through Right To Information Act . Thereafter, the petitioner received the communication from the third respondent, wherein it is stated that the aforesaid copy of the document was not traced out. Subsequently, the said order was confirmed by the Joint Registrar, Trichirappalli. Challenging the same, the petitioner has filed this writ petition.