S RAMALINGAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THE petitioner has approached this Court with prayer for issuance of a writ in the nature of Mandamus, directing the respondents to impugned the document registered as Doc.No.2605 of 2011 on the file of SRO Villivakkam, having been registered in violation of the decree passed in O.S.No.154 of 2010.

(2.) THE petitioner was married to Mrs.J.Kaplana on 11.04.1976. At the time of marriage, the petitioner was employed as Scientific Assistant in the Ministry of Defence and his wife was employed as Telephone Operator in Madras Telephones. The petitioner along with his wife decided to purchase a house and applied for allotment with the Tamil Nadu Housing Board under Korattur Scheme. The petitioner was allotted a house under the monthly installment scheme in the name of his wife.

(3.) THE case of petitioner is that without the knowledge of the petitioner, his wife was intending to sell the property, though petitioner was entitled to half share in this house.