S MOHANRAJ Vs. SUB REGISTRAR KANGAYAM SUB REGISTRAR

JUDGEMENT

(1.) THE petitioner has approached this Court for issuance of writ in the nature of Certiorari for setting aside the order dated 03.07.2007 passed by the Sub Registrar, Kangeyam, Tiruppur District refusing to register the sale deed presented for registration.

(2.) THE petitioner purchased the land to the extent of 6.13 acres situated in Old S.No.431, R.S.No.847/1,2,3 Uthiyur Village, Kangayam Taluk, Tiruppur district from one G.Samboornam, W/o V.Govindaraj in the year 2005. THE documents were presented for registration, but it was not registered and returned to the petitioner.

(3.) THIRU Palaniswamy Gounder sold the land in favour of one G.Samboornam on 03.06.1994 which was duly registered, and the property was sold to the property to the petitioner which was presented for registration. The first respondent has refused to register the same.