P. BALASUBRAMANIAM Vs. THE INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) HEARD Mr. V.P. Karthikeyan, learned counsel for the petitioner, Mr. R. Vijayakumar, learned Additional Government Pleader appearing on behalf of respondents 1 and 3 and Mr.S.Kandasamy, learned Special Government Pleader appearing on behalf of the second respondent.

(2.) THE petitioner seeks for the issuance of a direction to direct the third respondent herein to register the documents when presented for registration by the petitioner in respect of the petitioner's land comprised in Survey No. 165 corresponding to T.S. No.899/19/3 in Thiruppur Village, Thiruppur Town, Tiruppur Taluk and Survey No. 163 corresponding to T.S. No.902/19/3, Thiruppur Village, Thiruppur Town, Thiruppur Taluk.

(3.) ACCORDING to the petitioner, he has purchased two housing plots in Site Nos. 11 and 16 in an approved lay out comprising in Survey No. 165 corresponding to T.S. No.899/19/3 in Thiruppur Village, Thiruppur Town, Palladam Taluk and Survey No. 163 corresponding to T.S. No.902/19/3 in Thiruppur Village, Thiruppur Town, Palladam Taluk measuring about 2100 sq.ft each from one K.Rangasamy S/o Karuppasamy Gounder vide two registered sale deeds dated 06.06.1988 bearing Document Nos. 1994 and 1996 respectively. According to the petitioner, due to his family situation, he was trying to sell the aforesaid properties and approached the third respondent for registration. However, the third respondent is refusing to register the same on the ground that he has to obtain No Objection Certificate from the second respondent.