VELLINGIRI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) THE prayer in this writ petition is as follows: The petitioner herein is seeking for a mandamus to direct the respondents to receive and register the sale deeds submitted by the petitioners in respect of lands in S.F.No.963/1 Kalapatti Village, Coimbatore North Taluk, Coimbatore District as per the provisions of the Registration Act.

(2.) IT is the case of the petitioners that subject matter land was notified under section 4(1) of the Land Acquisition Act for the purpose of forming Kalapatti Neighbourhood Schemes. The declaration under section 6 of the Act was made on 04.06.1992 in G.O.Ms.No.288. The Land Acquisition Officer did not pass the award under section 11 of the Act within the statutory period of two years from the date of declaration. Therefore, the petitioners filed W.P.No.12472 of 2005 for a writ of declaration and the same came to be allowed on 18.04.2005. Thereafter, they have sold a portion of the property in favour of one Kandasamy. When the said sale deed was presented before the second respondent for registration, he refused to receive and register the document. Therefore, the present writ petition is filed before this Court.