SUBRAMANI Vs. SUB-REGISTRAR

JUDGEMENT

(1.) Every day there will be number of cases listed in the admission motion relating to challenge of refusal slip issued by the Sub-Registrar for one reason or other mainly based on the circular issued by the Inspector General of Registration.

(2.) Despite the law declared by this Court in various cases, it is brought to the notice of this Court whenever the judgment of this Court brought to the notice of the Sub Registrars, routine answers given by them were that above judgment apply only to facts of the particular case. Therefore, they are not bound by the judgment. Ignoring the said settled principle of law, slips were regularly issued by the authorities. Thus, this Court is of the view that in order to effective implementation of the Court orders and also to maintain uniform guidelines in this regard is of the view that this matter required to be dealt comprehensively. Only in that purpose, the Inspector General of Reigstration is also impleaded in the matter.

(3.) Challenge has been made to the refusal check-slip issued by the first respondent in RFL/Rasipuram/104/2024 dtd. 5/4/2024, quash the same and direct the first respondent to register and release the sale deed presented by the petitioner.