R.SAKUNTHALA Vs. DISTRICT REGISTRAR (ADMINISTRATION)

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner seeks cancellation of documents that were executed and registered in the years 2006, 2007 and 2008. The petitioner wants this Court to direct the first respondent to cancel the registration of the said documents by invoking Sec. 77-A of the Registration Act, 1908. The said provision was introduced in the statute book only last year. Vide order dtd. 2/1/2023 in WP(MD)No.6947 of 2019 (E.Geetha Helan Alexandria and 4 ors vs. Joint Sub Registrar No.2 and 2 ors), I had held that Sec. 77-A is not retrospective. Sec. 77-A of the Act reads as follows :

(3.) A doubt may arise if on account of the employment of the expression