G.KUPPUSAMY Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed challenging the refusal check slip issued by the 4th respondent on 20.08.2019 and for a consequential direction to the 4th respondent to register the document presented by the petitioner.

(2.) The case of the petitioner is that he became the owner of the property by virtue of the registered Will dated 07.12.1974. The petitioner has also made an application for a Patta and he is yet to be issued any Patta. In the meantime, the petitioner had executed a settlement deed in favour of his son on 20.08.2019. This settlement deed was returned by the 4 th respondent by way of "refusal Check slip" dated 20.08.2019, on the ground that the petitioner has not furnished any Patta along with the document which is sought to be registered. Aggrieved by the same, the present writ petition has been filed before this Court.

(3.) The learned counsel for the petitioner submitted that the petitioner has already applied for Patta and the same is pending before the Tahsildar. The learned counsel further submitted that some third parties attempted to interfere with the possession and enjoyment of the property and the petitioner also filed a suit to defend his title and possession over the property. The learned counsel submitted that the 4th respondent can be directed to register the document based on the registered Will.