S.VIDYA Vs. STATE

JUDGEMENT

(1.) Aggrieved by the impugned Refusal Check Slip bearing Refusal No.RFL/1Tiruvallur/109/2024, dtd. 12/9/2024 issued by the first respondent refusing to register the Sale Deed dtd. 12/9/2024 executed by the petitioner in favour of one S.Yaminidevi on the ground that petitioner failed to produce her original parent documents, the petitioner has come up by way of this writ petition.

(2.) According to the petitioner, the property situated in Survey No.164/2A to an extent of 1947 sq.ft. Plot No.278 situated in Selliamman Nagar annex, Venmanmputhur village, Kadambathur Union, Tiruvallur District belongs to petitioner and her husband under registered Sale Deed dtd. 19/3/2008. It is further stated by the petitioner that, after the death of her husband, she shifted her house from Chengalpattu to Urappakkam, the title documents got misplaced and a police complaint was lodged in this regard. A CSR receipt issued by the police authorities is enclosed in typed set. The petitioner also issue a public notice on 13/4/2022(English and 14/4/2022 (Tamil) in a local daily Newspaper with regard to missing of the document.

(3.) Now, the petitioner and other legal heirs of her husband executed a Sale Deed in favour of one S.Yaminidevi on 12/9/2024 and the same was presented before the first respondent for registration. The first respondent refused to register the same on the ground that the the petitioner failed to produce the original title documents.