APPOURVA J PATEL Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The Petitioner has come up with the above Writ Petition, challenging an order passed by the Second Respondent viz., the District Registrar, directing the compulsory registration of a Sale Deed dated 21.6.2010 claimed to have been executed by the Petitioner in favour of the Third Respondent herein. I have heard Mr. P. Vasanthakumar Visveswaran, learned Counsel for the Petitioner, Mr. M.C. Swamy, learned Special Government Pleader for Respondents 1 & 2 & Mr. N.R. Chandran, learned Senior Counsel for the Third Respondent.

(2.) The facts, on which there are no disputes, are as follows:

(3.) The Petitioner assails the impugned order on the following grounds: