A STEPHEN Vs. M VELLIMALAI AND ORS

JUDGEMENT

(1.) The fourth respondent in the writ petition is the appellant herein before this Court.

(2.) It is seen from the narration in the writ petition that the writ petitioner is an agreement holder who approached the Joint Sub Registrar No.2, Dindigul, to find out the value of the stamp papers to be purchased for executing a sale deed in respect of a land in Survey No.544/1A2 in Sirumalai Village. In response to that, the third respondent in the writ petition issued a communication informing the writ petitioner that there were two suits in O.S.Nos.38 and 309 of 2003 filed by the writ appellant herein on the file of the Principal District Munsif Court, Dindigul and a decree had already been obtained therein and in a subsequent suit in O.S.No.707 of 2010, the Court granted an order of status quo on the registration of any document relating to the lands in Sirumalai Village.

(3.) In the background of the same, the writ petitioner/first respondent herein approached this Court seeking quashing of the order of the third respondent - the Joint Sub Registrar No.2, Dindigul and direct the fourth respondent herein to receive any document presented for registration pertaining to the land in S.No.544/1A2 in Sirumalai Village, Dindigul District.