JAIN HOUSING Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned refusal check slip dtd. 1/3/2025 issued by the 2nd respondent and for a consequential direction to the 2nd respondent to admit and register the documents presented by the petitioners with respect to the subject property.

(2.) Heard Mr.NL.Rajah, learned Senior Counsel for the petitioners Mr.U.Baranidharan, learned Special Government Pleader for R1 & R2 and Mr.N.R.R.Arun Natarajan, learned Special Government Pleader for R3.

(3.) The dispute between the petitioners and the 3rd respondent Temple was considered in detail in the earlier writ petition filed in WP.No.21362 of 2024, which was disposed of by an order dtd. 13/2/2025. The crux of the issue that was dealt with in the said writ petition is covered at paragraph 7 and 8 of the order which is extracted hereunder: