DAYANA REXALINE Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The above writ petition has been filed challenging the proceedings of the first respondent dtd. 23/5/2024 directing the parties to work out their remedy before the competent civil court with respect to the challenge made to the documents executed on the side of the private respondents after interfering with the order passed by the District Registrar, Chengalpet dtd. 16/8/2023 wherein the documents were declared to be fraudulent.

(2.) Heard both.

(3.) The facts leading to filing of this writ petition are as follows :