G. S. KRISHNAN Vs. SUB REGISTRAR KUNDRATHUR CHENNAI

JUDGEMENT

(1.) This Writ Petition has been filed for the issuance of a Writ of Mandamus directing the respondent to make an entry in Book No.I, the order of attachment passed by this Court, dated 17.09.2018.

(2.) The case of the petitioner is that a suit for recovery of money was filed in C.S.No.532 of 2018 before this Court; during the pendency of the suit, an attempt was made to alienate the property; when an application came to be filed in A.No.6003 of 2018 for attachment of the property, this Court ordered attachment on 31.01.2019. It is averred in the affidavit that the order of attachment has also been communicated to the respondent on 15.02.2019. Since it was not acted upon, a legal notice was also issued. Even, this did not evoke any response and therefore, the present Writ Petition has been filed before this Court seeking for appropriate direction.

(3.) Heard Ms.Aishwarya, learned counsel appearing on behalf of Mr.N.Suresh, learned counsel for the petitioner and Mr.T.M.Pappiah, learned Special Government Pleader appearing for the respondent.