P. VARADHARAJAN Vs. SPECIAL COMMISSIONER AND COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT AND ORS.

JUDGEMENT

(1.) This Writ Petition is filed for issuing a Writ of Mandamus to quash the proceedings of the third respondent Refusal No.RFL/Srirangam/7/2020, dated 10.01.2020 and consequently, to direct the third respondent to register the document of the property belonging to the petitioner with respect to all piece and parcel of land and building on Plot No.C24, New Door No.21, Old Door No.3, Rajaji Street, Renganagar Colony, Vellithirumutham Village, Sri Rangam, Trichy comprised in Survey No.750 (750D), Municipal Ward No.II, currently numbered as Ward B, Block No.56, T.S.No. 2614 in T.D.No.1029 without insisting No Objection Ce rtificate from the second respondent.

(2.) The brief facts that are necessary for the disposal of this Writ Petition are as follows:

(3.) Originally the land in S.No.750 in Vellithirumutham Village, Sri Rangam, Trichy, belonged to the Sri Renganathaswamy Temple. However, it is stated that the said land was acquired by the Government under the provision of Land Acquisition (Central) Act, for the purpose of a Society, which was functioning under the name and style of "Srirangam Co-operative Building Society Limited"?. An extent of 3600 sq.ft comprised in Plot No.C24 was sold in favour of one K.V.Sesha Iyengar by a registered document of sale deed, dated 16.06.1953. The petitioner states that after the death of K.V.Sesha Iyengar, his legal heirs sold the property to one P.V.Pangajam in the year 1977 and the said P.V.Pangajam executed a settlement deed in favour of one Dr.P.Srinivasan. After successive alienations, patta was also transferred in the name of Dr.P.Srinivasan. Thereafter, Dr.P.Srinivasan executed a settlement deed in favour of his younger brother, Mr.P.Varadarajan, the petitioner herein. The petitioner has executed a sale deed in favour of Mr.R.Pothiraj, the registration of which was refused by the third respondent by the impugned order.