SATHIK BATCHA Vs. DISTRICT REGISTRAR (ADMINISTRATION)

JUDGEMENT

(1.) Heard Ms. M. Chitra, learned Counsel for the Petitioners and Mr. R. Suresh Kumar, learned Additional Government Pleader, appearing for the Respondents.

(2.) The Petitioners challenge the proceedings of the Second Respondent in issuing a refusal check slip on 26/2/2025. The Petitioners also seek for a mandamus to register the document presented by them after quashing the impugned Check Slip.

(3.) The claim of the Petitioners is that the property situated in T.S. No.134/7 and New Survey No.707/1A1B2 part of Sevaloor Village, Manapparai Taluk, Trichirappalli District, belonged to one Gengapathy Ammal.