K RAMALINGAM Vs. SUB REGISTRAR KAVERIPATTINAM

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides.

(2.) THIS writ petition has been filed praying that this court may be pleased to issue a writ of Certiorarified Mandamus to call for and quash the proceedings of the first respondent, dated 10.7.2009, and to direct the respondent to register the Gift Deed bearing No.P3/2009, dated 13.3.2009.

(3.) THE learned counsel appearing for the petitioner had further submitted that the respondent had erred in concluding that the Chief Educational Officer, Krishnagiri, who is the second defendant in the suit, in O.S.No.82 of 2009, had refused to accept the gift, made in respect of the lands in question.