N. VENKATESH Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This Writ Petition has been filed for the issuance of Writ of Mandamus, directing the 2nd and 3rd respondent to make necessary entries in the encumbrance certificate pursuant to the orders passed by this Court in C.M.A.No.4356 of 2019 dated 25.2.2020.

(2.) The grievance of the petitioner is that the persons who had absolutely no right over the subject property managed to obtain fraudulent legal heirship certificate and used the same for the purpose of execution of Settlement Deed. The petitioner approached this Court and this Court passed an order in C.M.A.No.4356 of 2019. The relevant portions in the order is extracted hereunder;

(3.) Pursuant to the above order, the Tahsildar by proceedings dated 7.8.2020, cancelled the patta and restored the Revenue Records to its original position. The petitioner made a representation to the 2nd and 3rd respondents on 9.3.2020 to cancel the earlier entry made in the encumbrance certificate with regard to the Settlement Deed since the document itself has been referred by this Court as null and void in the order passed in C.M.A.No.4356 of 2019, which has been extracted above. Since this representation was not acted upon, the present Writ Petition has been filed before this Court seeking for appropriate orders.