J.ABDULKANI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the notice issued by the first respondent summoning the petitioner to appear for enquiry.

(2.) Heard the submissions made on either side and perused the materials available on record.

(3.) The petitioner's contention is that he executed a settlement deed in favour of his son, namely, Ahamed Fasath, vide Doc No.979/2018 dtd. 30/4/2018 in respect of the subject property and revenue records has also been mutated in his name and now, he is in possession and enjoyment of the subject property. While so, based on the application given by the second respondent, who is the daughter of the petitioner, the first respondent issued a notice to the petitioner to appear for enquiry. Challenging the same, the petitioner has filed this writ petition.