T RAJAMANICKAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Petitioner, some of the individuals who had no title sold the Government Poramboke lands by way of registered sale deed and filed a vexatious suit against some third parties without adding the Revenue Officials as parties to the suit and obtained an ex-parte decree from the Civil Court by screening the Government Poramboke lands. As such, the individuals had committed an act of fraud and cheating with the help of Revenue Officials and therefore a detailed enquiry has to be conducted and under these circumstances, he made a detailed representation on 26.3.2014. However the same has not been considered by the respondents.

(3.) It is to be noted that the Petitioner in para 5 of his affidavit in the Writ Petition has averred that the First Respondent/The Inspector General of Registration, Chennai-28 had issued stay order as early as on 13.6.2013.