M.CHANDRA Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorarified Mandamus, calling for the entire records pertaining to the impugned order dated 28.06.2022 in No.928/Aa1/2022 passed by the 2 nd respondent herein and quash the same and consequently declare the Deed of Cancellation dated 29.12.1988 in Document No.3532/1988, on the file of Thiruvannamalai Joint II Sub Registrar Office executed by Arumuga Gounder and Poongavanammal as null and void and non-est in law.

(2.) Though such a prayer has been sought for, Mr.S.Vijayanand, learned counsel appearing for the petitioner would submit that, the impugned order dated 28.06.2022 has been passed by the 2 nd respondent under Section 77-A of the Registration Act, 1908, as against which, appeal can be preferred under Section 77-B(2) of the said Act to the State Government, therefore with the liberty to prefer such an appeal, this writ petition can be disposed.

(3.) Heard Mr.Yogesh Kannadasan, learned Special Government Pleader for the respondents 1 to 4. In view of the order going to be passed in this writ petition, notice to the 5 th respondent is dispensed with.