E R JOTHIESWARI Vs. SAROJINI

JUDGEMENT

(1.) THE petitioner has invoked the extraordinary equitable jurisdiction of this Court with a prayer for issuance of writ in the nature of Certiorari, to quash the cancellation deed Doc.No.1492/2009 dated 14.09.2010 with consequential relief in the nature of Mandamus, for deleting the entries with regard to the said document from 'A' Register, maintained by the second respondent.

(2.) THE petitioner is the daughter of respondent no.1 K.Sarojini, who owned the property to the extent of 2/3rd undivided share out of 1.60= acres in new Ka.Ka.No.77/12A19, Pullappa Naickkanpalayam, Gopichettipalayam Taluk, Thukka Naickan Palayam Sub Registration District, Erode District.

(3.) THE petitioner has challenged the unilateral cancellation of Gift Deed, by placing reliance on the judgment of the Hon'ble Full Bench of this Court in LATIF ESTATE LINE INDIA LIMITED v. HADEEJA AMMAL, 2011 (2) CTC 1, laying down as under: