VENKATACHALAM Vs. SUB REGISTRAR, OTTANCHATIRAM SUB REGISTRAR OFFICE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the proceedings in RFL/Ottanchatiram/18/2021 dtd. 21/4/2021 of the respondent and quash the same as illegal, incompetent and without jurisdiction and consequently direct the respondent to register the judgment and decree in A.S.No.231 of 2001 on the file of the Fast Track Court, Dindigul dtd. 12/8/2005 and the order of this Court dtd. 9/7/2018 in S.A.(MD)No.348 of 2006 in the book No.l maintained by this respondent in his registration office.

(2.) The grievance expressed by the petitioner is that when the decree was presented for registration before the respondent, the same was refused to be received on the ground that it has been filed beyond the period of limitation provided under the Registration Act.

(3.) Heard Mr. H. Lakshmi Shankar, learned counsel appearing for the petitioner and Mr. R. Suresh Kumar, learned Government Advocate appearing for the respondent.