P.SUNIL Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) By the writ petition, a challenge is made to the circular dtd. 17/11/2021 issued by the Registration Department, by which it is provided that a general power of attorney has to be revoked by the principal by execution of a revocation deed and the Sub Registrar should not insist that the principal should intimate the agent regarding the revocation of the general power of attorney through telegram/ letter.

(2.) Learned counsel for the petitioner submitted that the part of the circular denying an intimation to the agent about the revocation of the general power of attorney offends Sec. 202 of the Contract Act. Thus, the circular deserves to be struck down, as denial of such information to the agent would tantamount to violation of the elementary principles of natural justice.

(3.) Learned counsel for the petitioner placing reliance on the following judgments submitted that the the law propounded by the Apex Court and this Court requires an information to the agent before the revocation of the power of attorney: