M KASTURI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioner has approached this Court to issue a writ of mandamus directing the respondents to deliver the sale deed dated 27.03.2000 bearing Document Nos.1150/2000, 1151/2000, 1152/2000 and 1153/2000 registered on the file of the second respondent.

(2.) On direction, the learned Special Government Pleader takes notice for the respondents.

(3.) It is the grievance of the petitioner that though the second respondent has registered the sale deed dated 27.03.2000 as Document Nos.1150/2000, 1151/2000, 1152/2000 and 1153/2000, the documents have not been returned till date.