K SUNIL KUMAR Vs. SUB-REGISTRAR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking for a direction to the 1st respondent / Sub-Registrar, Kollamcode, to register the document presented for registration in September-2011 pending in Serial No.P56/2011 within a time frame fixed by this Court.

(2.) WHEN the writ petition came up on 27.04.2012, this Court directed the learned Special Government Pleader to get instructions as to why the document presented by the petitioner has not been registered.

(3.) SUBSEQUENTLY, an impleading petition in M.P.(MD).No.1 of 2012 has been filed by one Jothi Santhosh Kumar, W/o.Santhosh Kumar, seeking to implead of her as 2nd respondent. The said impleading petition was ordered on 26.06.2012. On such impleadment, the 2nd respondent has also filed a counter affidavit, dated 16.07.2012.