PALANIVEL Vs. THE REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned refusal Check Slip issued by the second respondent, dated 19.3.2021 and for a consequential direction to the second respondent to register the sale deed, dated 19.3.2021.

(2.) The case of the Petitioner is that the subject property originally belonged to one Armstrong Fernando and he sold the property in favour of one Periyasamy on 27.4.2010. The said Periyasamy by virtue of sale deed, dated 27.6.2018 sold the subject property in favour of the Petitioner. The Petitioner intended to sell the property in favour of one Annadurai and he executed a sale deed on 10.3.2021 and it was presented for registration before the second respondent. The second respondent has refused to register the document through, the impugned refusal Check Slip. Aggrieved by the same, the present Writ Petition has been filed before this Court.

(3.) Heard Ms.S.Prabha, learned counsel appearing for the Petitioner and Mr.M.Lingadurai, learned Government Advocate appearing for the respondents.