ANANTHI Vs. DIST. REGISTRAR

JUDGEMENT

(1.) This Petition has been filed challenging the records pertaining to the proceedings of the 2nd respondent in Ref.No.RFL/Pallikonda/7/2023 dtd. 19/1/2023 and quash the same and consequently direct the 2nd respondent to register the sale deed dtd. 19/1/2023 presented by the petitioner in accordance with the provisions of the Registration Act, 1908.

(2.) The respondent has refused to register the document only on the ground that original partition deed has not been produced by the petitioner. The said Order has been passed mainly on the strength of the amendments made in Rule 55A of the Registration Rules under the Registration Act, 1908. The said Rules reads as follows:

(3.) Mr.Yogesh Kannadasan, learned Special Government Pleader takes notice for the respondents.