SHAIK ABDHULLA Vs. SUB-REGISTRAR, THIRUVARUR

JUDGEMENT

(1.) The present petition has been filed seeking the relief of quashment of the impugned Refusal Check Slip in refusal number RFL/Muthupettai/12/2022 dtd. 22/04/2022 issued by the respondent and a direction to the Respondent to register the sale deed dtd. 20/4/2022 executed by the petitioner, within a stipulated period.

(2.) Mr. Yogesh Kannadasan, learned Special Government Pleader takes notice for Respondent. With the consent of learned counsel appearing on either side, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) It is the case of the petitioner that the petitioner is the absolute owner of the agricultural lands measuring to an extent of Acres 5.04 Cents, comprised in S.No.224-5, S.No.225-1A, S.No.225-1B and S.No.225-2 in Buthagaram Village, Mannarkudi Taluk, Thiruvarur District. Thereafter, through a sale deed dtd. 20/4/2022, the petitioner sold the aforesaid properties to one Meikanda Devan. When the sale deed was presented before the respondent for registration, the respondent refused to register the same vide the impugned Refusal Check Slip dtd. 22/4/2022, on the ground that there is a civil suit in O.S.No.33 of 2022 is pending against the petitioner on the file of the Subordinate Court, Mannarkudi, which has been filed by one G.Baskar for specific performance to enforce the sale agreement dtd. 1/4/2022. Challenging the impugned Refusal Check Slip, the petitioner has come up with this Writ petition seeking the relief of quashment of the same.