S. MUKANCHAND BOTHRA Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The appellant herein had filed a Writ Petition in W.P.No.18489 of 2011 seeking issue of a Writ of Certiorari Mandamus calling for the records pertaining to the letter No.19084/C1/11 dated 04.05.2011 of the 1 st respondent and quash the same and consequently direct the respondents to register / index the particulars contained in the award dated 21.02.2011 passed under the Arbitration and Conciliation Act, 1996 by the sole arbitrator. Letter No.19084 / C1 / 11 dated 04.05.2011 was the communication under which the 1 st respondent had rejected the request of the appellant to index the award in the Registering Office.

(2.) The facts in brief culminating in the filing of the instant appeal are herein below narrated.

(3.) The appellant would contend that he had entered into an agreement of sale dated 20.04.2007 with one Appu John. Since the said Appu John had not proceeded to execute the sale deed and as the agreement of sale contained an arbitration clause, the appellant had appointed the named arbitrator in the said agreement of sale to arbitrate the disputes.