CHANDRASEKARAN Vs. SUB REGISTRAR, ARUPPUKOTTAI

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned refusal check slip dtd. 27/12/2024 passed by the respondent, thereby refused to register the release deed on the ground that the petitioner failed to produce the original parent document in respect of the subject property.

(2.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself. Heard the learned counsel on either side and perused the materials placed before this Court.

(3.) The petitioner presented the release deed for registration before the respondent. However, the respondent refused to register the same on the ground that the petitioner failed to produce the parent deed in respect of the subject property.