N.CHINNASAMY Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings of the 1st Respondent in Na Ka No.3475 /B5/2022 dtd. 21/10/2022 and the complaint lodged by the 2nd Respondent to 1st Respondent dtd. 12/10/2022 against the petitioner and consequently forbear the 1st Respondent from continuing proceedings against the petitioner.

(2.) It is submitted by the learned counsel for the Petitioner that an enquiry notice under Sec. 77-A of the Registration Act was issued by the 1st Respondent/District Registrar (Administration) to the Petitioner to appear before him for enquiry on the basis of the complaint given by the 2nd Respondent. The learned counsel appearing for the Petitioner further submitted that the very complainant is the brother of the Petitioner, his complaint indicates that he is not claiming any right over the property, but it is only questioned the manner in which the document is registered and with regard to showing the boundaries.

(3.) Mr. Yogesh Kannadasan, Special Government Pleader takes notice for the 1st Respondent. It is the submission of the learned Special Government pleader that according to the Respondent the boundaries specified in the document is not in order, besides the Petitioner also misrepresented as if there was a oral partition and registered the document. Based on the above complainant notice has been issued for cancelling the document.