M GOPINATHAN Vs. SUB REGISTRAR

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) Prayer in W.P.No.32746 of 2002 is for issuing a writ of mandamus directing the first respondent to release the four gift deeds bearing Nos.P.42, P.43, P.44 and P.45 of 1999, which were presented for registration on 24.2.1999. Prayer in the connected W.P.No.41319 of 2002 is for issuing a writ of certiorari to quash the proceedings of the second respondent in D.Dis.11068/2002 dated 23.9.2002.

(3.) The petitioners claim to be the owners of the disputed properties. This position is disputed by the counsel appearing for the respondents. For the purpose of deciding the questions raised in the present writ petitions, it is unnecessary to delve into the question as to whether the petitioners are in fact the owners of the disputed properties as such question can be decided before the appropriate forum as and when the question arises.