R. VIJAYALAKSHMI Vs. THE SUB-REGISTRAR GUMMUDIPONDY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Advocate appearing for the respondent and perused the materials available on record.

(2.) WITH the consent of both parties, the writ petition is taken up for hearing at this stage.

(3.) THE issue involved in this writ petition is no longer res integra and has been decided by this court in several judgments and it would be worthwhile for this Court to refer the decision (Sub Registrar, Registration Department Vs R. Rama) reported in : (2008) 1 MLJ 825. An identical issue arose for consideration before this court in W.P. No. 8585 of 2010 dated 26.04.2010, wherein, directions were issued to the Sub Registrar to return the sale deed subject to certain conditions and the same is extracted hereunder;