AYYAPPAN N. Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioners challenge the order of the 7th respondent in Na.Ka.No.4813/2021/A3 dtd. 21/7/2023 and consequential proceedings bearing No.Na.Ka. No. A3/4813/2021 dtd. 11/7/2024.

(2.) I have heard Mr.Sarath Chandran, for Mr.VB.Gowtham Thelak, learned counsel for the petitioners, Mr.B.Saravanan, Additional Government Pleader for the respondents 1 to 9 and Mr.K.Navaneetha Raja, learned counsel for the tenth respondent.

(3.) The case of the petitioners is that in the year 1986, more specifically, on 9/6/1986, an assignment deed was issued in favour of Vellachiammal, P.Rajendran, C.Chittammal and Parameshwari. On compliance of payment of the assignment charges, pattas were issued in favour of assignees on 5/9/1989. The said assignees executed a general power of attorney in favour of three different agents, namely, Chandramohan, Jeyaraj and Rajasekaran. In pursuance of the said powers of attorney executed between 16/2/1990 and 12/3/1990, lay out was formed which was also approved by the local body in the year 1990 and no objection certificate was given by the Panchayat President. Thereafter, one of the power agents, viz., Chandramohan, executed a sale deed in favour of the first petitioner on 22/4/1992, vide document No.724/1992. The Tahsildar, Madurai North, in and by letter dtd. 19/10/1993 affirmed that there are no dues payable by the assignees. Based on the above documents, the Panchayat also approved building plan, on 27/1/1995 submitted by the first petitioner. Thereafter, in and by sale deed, dtd. 29/1/1996, the power agents executed a sale deed in favour of the third respondent vide document No.141/1996. The second petitioner had purchased a property vide document No.4088 of 2010 from one Unnamalaiammal. Subsequently, the petitioners have been in possession and enjoyment of the respective plots purchased by them and after getting permission, they have constructed buildings, being also by creating mortgage over the respective plots, for availing financial assistance in the year 2018. The plot of the first petitioner was regularized on 16/7/2018 and the plot of the second petitioner was regularized on 11/2/2022 and the plot of the third petitioner was regularized on 4/10/2018.