MEENAKSHISUNDARAM Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned refusal check slip dtd. 24/1/2025 passed by the second respondent, thereby refused to register the sale deed executed by the petitioner on the ground that the petitioner failed to produce the original parent document.

(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 owned the subject property and intended to sell the same. After execution of the sale deed, it was presented for registration before the second respondent. However, the second respondent refused to register the same on the ground that the petitioner failed to produce the parent deed in respect of the subject property.