N.DURAI Vs. JOINT SUB REGISTRAR NO.1

JUDGEMENT

(1.) The petitioner challenges the Refusal Check Slips dated 19.07. seeks a consequential direction to the respondent to register the docume respect of Plot No.3 and 4, Periyappa Nagar, S.No.4B2, Palani Revenue Village, Palani Municipality.

(2.) The petitioner states that the aforesaid properties original the ancestor of the petitioner's vendor, namely, one Selvaraj. It is sta N.Durai vs The Joint Sub-Registrar No on 24/8/2021 said properties were partitioned on the basis of a partition decree issu I.A.No.810 of 1970 in O.S.No.135 of 1966 of the Sub Court, Dindigul. Aft purchasing the properties, the petitioner applied for regularization. In to such request, the Deputy Director of the Town and Country Planning Department, Madurai Zone informed the petitioner that such regularization could be granted at the local government level in accordance with the conditions prescribed thereunder. Pursuant thereto, regularization order obtained from the Palani Municipality on 15/12/2020.

(3.) The petitioner states that in spite of submitting the afores documents, the respondent has refused to register the respective document citing completely untenable reasons. By drawing reference to the impugne communications, it is stated that the respondent has called for a Topogr map from the DTCP and has rejected the request for registration on such According to the petitioner, the impugned orders are completely unsustai inasmuch as the provisions of the Registration Act 1908, do not enable t respondent to refuse registration on such ground.