SARVOTHMAN Vs. D. PUSHPAVATHY

JUDGEMENT

(1.) The Writ Appellant is the Third party in the Writ proceedings instituted by the Respondents 1 to 3. Leave granted by this Court to the Writ Appellant, to challenge the Order, dtd. 14/7/2022 passed in W.P. No.17956 of 2022.

(2.) The Respondents 1 to 3 instituted Writ proceedings challenging the Refusal Slip issued by the Fourth Respondent - Sub-Registrar in Proceedings, dtd. 29/6/2022, refusing to register the Sale Deed presented by the Respondents 1 to 3. The Order of Refusal issued under Sec. 71 of the Registration Act, 1908, was under challenge before the Writ Court.

(3.) The Respondents 1 to 3 presented the Sale Deed on 27/6/2022 before the Sub-Registrar, Oulgaret, Puducherry for registration.