K.J. SUMATHY Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing first respondent to cancel the sale deed dtd. 2/5/2017 registered as Doc.No.1075 of 2017, which was registered infavour of the fourth respondent after conducting enquiry in respect of land measuring 8-16 Acres in S.No.867/2 and S.No.867/2B of Adhiyamankottai Village, Dharmapuri Taluk, Dharmapuri District.

(2.) The short facts that are required for deciding this Writ Petition are as under:

(3.) During the pendency of this Writ Petition, K.S.Jagannathan died on 4/10/2020 and his legal heirs have been impleaded as petitioners. Nagaraj [Al] has filed a counter affidavit dtd. 25/7/2019 in this Writ Petition reiterating that he had not entered into any fake arbitration agreement and that the sale deed is a valid document. Rajendran (A2/fourth respondent) has filed a counter affidavit dtd. 29/7/2019 wherein he has stated that he did not know that Nagaraj [Al] was not the owner of the property and that he had fallen into a trap laid by Nagaraj [Al].