PADMINI BAI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The common legal issues that arises for consideration in these present Writ Petitions is as to whether the Registering Authority has powers to unilaterally cancel the Settlement Deed?

(3.) The learned counsel for the petitioners submitted that such unilateral cancellation of the Settlement Deed is impermissible owing to the decisions of the Hon'ble Supreme Court in Thota Ganga Laxmi and Others Vs. Government of Andhra Pradesh & Others reported in 2010 (15) SCC 207 and Satya Pal Anand Vs. State of Madhya Pradesh and others reported in 2016 (10) SCC 767, as well as the decision of the Hon'ble Full Bench of this Court in Sasikala and Others Vs. The Revenue Division Officer-cum-Sub Collector, Devakottai, Sivagangai District and another reported in 2022 (7) MLJ 1, wherein it has been held that unilateral cancellation of Settlement Deed, is not permissible.