N. LINGADURAI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional Government Pleader.

(2.) ACCORDING to the petitioner, he purchased the property in Survey No. 825/2 measuring 3 acres of Kannanallur Village, Radhapuram Taluk, Tirunelveli District from one Siluvai Ammal, W/o. Anthony Nadar and her sons viz., Jesu Robin, Anthony, Ananthan, Maria Raja and Kamaraj on 01.09.2014 for a valid sale consideration of Rs. 3,88,800/ -.

(3.) THE petitioner sent a representation on 31.10.2014 addressed to the respondents 1 and 2 seeking to release the sale deed registered on 01.09.2014. Although, his representation was received, yet his grievances have not been addressed so far by the concerned respondents. As such, he has filed the present writ petition before this Court.