SELVAM Vs. SUB-REGISTAR, KARIVALAMVANDANALLUR, TENKASI DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned order in RFL/Karivalamvandanallur/23/2022, dtd. 22/11/2022, on the file of the first respondent and quash the same as illegal and further to direct the first respondent to register the settlement deed presented by the Petitioner in favour of her daughter by name Sudha in respect of the property in S.No.1302/1A1A situated at Karivalamvandanallur Village, Sankarankoil Taluk, Tenkasi District measuring an extent of 5 cents.

(2.) The case of the petitioner is that he had purchased the prayer mentioned property from one S.R.C.Kanagavel by way of registered sale deed, dtd. 9/10/2009 and from that date onwards, he was in exclusive possession and ownership of the said property.Whileso, ther Petitioner had lost the original sale deed and hence, preferred a complaint before the second respondent on 12/3/2021 bearing Complaint No.CSS21037431 and the said complaint is still pending. Now the Petitioner wants to settle the property in favour of his daughter Sudha and when the same was presented for registration with a certified copy of the parent deed, the same was refused to be registered by the first respondent by the refusal order, dtd. 22/11/2022. Challenging the said order, the Petitioner has filed this Writ Petition.

(3.) Heard Mr.K.Jeyamohan, learned counsel for the petitioner and Mrs.S.Jayapriya, learned Government Advocate appearing for the first respondent and Mr.B.Thanga Aravindh, learned Government Advocate(Crl.Side) appearing for the second respondent.By consent of both parties, the writ Petition is taken up for final disposal at the admission stage itself.