G.SUDALAI MUTHU Vs. SUB-REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed challenging the refusal check slip issued by the respondent, dtd. 28/11/2024, thereby, refused to register the document, which was presented by the petitioner for registration in respect of the subject property.

(2.) By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.