D DHANLAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has stated that she had purchased a plot measuring about 2400 Sq.ft, in Re-survey No.230/2, from one Jilani, wife of G.A.Jabbar, under a sale deed, dated 24.10.2005. When the said sale deed, dated 24.10.2005, had been presented for registration before the second respondent, he had refused to receive the said document for registration.

(2.) IT had been further stated that, on 29.10.2005, the petitioner had been served with an order issued by the second respondent, on 25.10.2005, stating that the lands in question are covered under the land reforms proceedings and there is a specific order issued by the Deputy Collector Revenue not to effect sale transactions, in respect of the said lands. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.

(3.) SECTION 22(2) of the Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973, reads as follows: