G.JEYARAJ Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Challenging the impugned order relegating the parties to approach the civil Court seeking cancellation of document, this writ petition has been filed.

(2.) The brief fact of the case is that the former trustees of Dharmasthabanam, namely, 'Madurai Telugu Melakarargal Uravinmurai Dharmasthabanam' executed a sale agreement in favour of the sixth respondent in respect of the subject property, which belongs to the said Dharmasthabam. In this regard, the petitioner has given a complaint before the authority concerned on the ground that the said sale agreement is forged one. The said application was rejected.

(3.) Heard both sides and perused the materials available on record.