M.VENKATESAN Vs. DISTRICT REGISTRAR (ADMINISTRATION) REGISTRATION DEPARTMENT, NO.63/40 PERUMAL KOIL STREET, TINDIVANAM

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorarified Mandamus calling for the records of the respondents pertaining to the order of the 2nd respondent in Memorandum No.11/2022 dtd. 3/10/2022 and quash the same, and consequently directing the 2nd respondent herein to forthwith register the judgment and decree dtd. 16/4/2010 in O.S.No.407 of 2006 on the file of District Munsif Court, Tindivanam ending with the judgment and decree dtd. 29/11/2012 in S.A.No.15 of 2012 on the file this Hon'ble Court in the books of the Registration Department in respect of the land of an extent of 2.50 acres in S.No.483/4 (New Survey No.383/5) of Kil Puthupattu Village, Tindivanam Taluk, Villupuram District.

(2.) The petitioner has presented a Civil Court decree to be registered at the 2nd respondent office. However, through the impugned order dtd. 3/10/2022, the same has been refused by stating the following reasons.

(3.) Heard Mr.A.Bharathi, learned counsel for the petitioner and Mr.Yogesh Kannadasan learned Special Government Pleader appearing for the respondents.