A.SATHIYA BAMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner seeks registration of documents relating to the land measuring about 1092.50 Square Feet, Plot No.10 in R.S.No.136/1C, Thirupparankundram Village, Madurai Village, Madurai South Taluk, Madurai District.

(2.) The petitioner states that she purchased the aforesaid lands on 27/8/1992, vide registered Document No.2214/1992. In order to meet medical and other expenses, the petitioner decided to sell the property and therefore, presented the sale deed for registration with the fifth respondent. According to the petitioner, she was orally informed that such property cannot be registered because the third respondent had issued a notification pointing out that no registrations should be affected in respect of the lands in Survey No.136/1C because the same belongs to Arulmigu Subramania Swamy Temple, Thirupparankundram. The present Writ Petition is filed in these facts and circumstances.

(3.) Mr.R.Baskaran, learned counsel for the State, accepts notice on behalf of respondents 1, 2, 4 and 5 and Mr.S.Manohar, learned Standing Counsel, accepts notice on behalf of the third respondent.