S.MURUGESAN Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) Heard lengthy arguments advanced by Mr. S.A. Ganapathyraman, learned counsel for the petitioner. Mr. D. Ghandiraj, learned Special Government Pleader, takes notice for the first and second respondents. Mr. K.K. Kannan, learned Standing Counsel, takes notice for the third respondent.

(2.) The Writ Petition has been filed in the nature of Mandamus seeking a direction to the second respondent / the Sub Registrar, Chokkikulam, Madurai, to permit the petitioner to cancel a road gift deed, dtd. 14/2/2011, which had been executed by the petitioner and had been registered as Document No.947/2011 in the office of the second respondent. The petitioner had given a representation dtd. 20/12/2021.

(3.) In the first place, if any individual seeks to register any particular document, it has to be done voluntarily and out of his own will and wish. There need not be any permission sought or granted by anybody for an individual to execute a particular document. In the instant case, the petitioner had so voluntarily executed a gift deed in the year 2011 and as a matter of fact, on 14/2/2011.