U. JAFFER ALI Vs. DISTRICT COLLECTOR, MADURAI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Additional Government Pleader for the respondents 1 to 5 and the learned counsel for the respondents 8 to 12.

(2.) The case of the writ petitioner is that the petition mentioned property belonged to one Sikkandhar. The said Sikkandhar sold the property through his power agent in favour of one Salimraja. The said Salimraja is none other than the brother of the petitioner herein. The said Salimraja is said to have executed a hiba deed dtd. 16/11/2009 in favour of the petitioner. The petitioner wants to register the said document now. When the petitioner moved the registering authority, they declined to entertain the same. That led to the filing of this writ petition

(3.) The learned counsel for the writ petitioner reiterated all the contentions set out in the affidavit filed in support of the writ petition and called upon this Court to issue a Writ of Mandamus as prayed.