R.PRIYADARSHINI Vs. SUB-REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned notice of the 1st respondent dtd. 17/2/2025 and for a consequential direction to the 1st respondent to register the pending document in P19/2025 and to release the same.

(2.) When the matter came up for hearing on 4/3/2025, this Court passed the following order:

(3.) When the matter was taken up for hearing today, the learned Senior Counsel appearing on behalf of the CBI submitted that initially while registering the FIR, the check period was fixed from 1/4/2017 to 31/3/2023. It was later extended to 16/10/2024. It was contended that the husband of the petitioner was functioning as a Data Entry Operator at Villianur Commune Panchayat, Puducherry, and he had acquired assets disproportionate to his known sources of income. The investigation has been completed and it has come to light that totally 19 crores has now been found to be the disproportionate income, which is 605% more than his known sources of income. The learned Senior Counsel further submitted that sanction has also been obtained in the case and police report will be filed at any time. In the mean time, since hasty steps were taken to dispose of the properties, the communication was made by the 3rd respondent to the 1st respondent not to entertain any documents pertaining to the property for registration.