M. REVATHY Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the 2 nd respondent to consider the petitioner's representation dtd. 12/5/2023 to cancel five registered documents viz., Document Nos.5264/2015, 6086/2015, 6087/2015, 5874/2016, 6543/2018.

(2.) The petitioner states that her father Mr.Mohan Rao died leaving behind her mother. The petitioner succeeded the share of her father in the family property and a settlement deed was executed subsequently in her name. The petitioner states that she is in possession of the subject property and the dispute arose between the petitioner and the family members who all are arrayed as respondents 6 to 12.

(3.) The learned counsel for the petitioner mainly contended that the petitioner sent a representation to cancel the fraudulent deeds executed by the family members. The representation/complaint was given to the Sub Registrar and the District Registrar. However, no action has been taken and therefore, the petitioner is constrained to move the present writ petition.