G. PAVADAI Vs. SPECIAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) BY consent of the learned counsel on either side, this writ petition itself is taken up for final disposal.

(2.) HEARD Mr. R.Chandrasekaran, learned counsel for the petitioner and Mr. A.Tamilvanan, learned Government Advocate (Puducherry) appearing for the respondents.

(3.) IT is stated in the affidavit filed by the petitioner in support of this writ petition that the property in question belonged to his father late Gobal Counder by virtue of sale deed registered before the Notaire and the French Law, which is not analogous on par with the registration under Registration Act, as Notaire was obliged to scrutinise the title of the vendors before the conveyance is made to the vendee. Once the sale deed is issued by the Notaire in favour of the vendee, it has force to decree and executable with police force with the help of "Hussier", who are persons like "Amina". In the meanwhile, his father died intestate, leaving three male issues and he had not written any Will or Document in the matter of his estate. The above three had executed a partition deed on 26.09.2008 vide Doc. No. 5283 of 2008 on the file of the Joint Sub -Registrar, Office of the District Registrar, Puducherry.