V K AMALRAJ Vs. INSPECTOR GENERAL REGISTRATIONS

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner as a public interest litigation to issue a writ of mandamus, for a direction to the first respondent to take all necessary preventive measures to stop forthwith all unlawful registration through out the State of Tamil Nadu by considering his representation dated 09.10.2009.

(2.) THE main grievance of the petitioner is that without verifying the right of the ownership and other records the registering authorities registered documents which had caused great prejudice to the petitioner. Hence he lodged a complaint to the Inspector General of Registration, the first respondent herein on 29.07.2006 for which a reply from 1st respondent, dated 18.08.2006 was received stating that the registration department cannot stop accepting any document presented for registration unless there is a specific stay from the Courts. Hence, the petitioner has filed the present writ petition for the relief set out earlier.

(3.) THE circumstances which made the petitioner to approach this Court for filing the present writ petition is evident from the application filed by the respondents 4 and 5 who are none other than the brothers of the petitioner to implead themselves as party respondents to the writ petition. It is stated that their parents left behind four sons and two daughters and during the life time of their father, he founded a Trust known as "Gomathi Trust" and he had purchased certain properties in the name of the said trust. After the demise of their father, the properties were partitioned orally among themselves and they are in enjoyment of their respective shares.