PANDURANGAN Vs. SUB REGISTRAR REDDIARPALAYAM

JUDGEMENT

(1.) THE petitioner, who claims to have entered into an agreement on 9/7/2004 for the purchase of an immovable property in R. S. No. 118/1 in Pethuchettipatti Village, Karuvadikuppam Revenue Village, situate within the jurisdiction of the Sub Registrar of Reddiarpalayam, Union Territory of Pondicherry, has come up with the present writ petition, challenging a communication of the Collector-cum-Additional Secretary (Revenue) Pondicherry, dated 14/11/2005, by which the Collector has instructed the District Registrar of Pondicherry to instruct the concerned Sub Registrar to withhold the registration of any sale transaction in respect of the land at R. S. Nos. 117 and 118 of the said Revenue Village.

(2.) IN view of the fact that the scope of the dispute raised in the writ petition lies in a narrow campus, I have taken up the main writ petition itself for final disposal, with the consent of both the parties.

(3.) I have heard Mr. R. Muthukumarasamy, learned senior counsel appearing for the petitioner and Mr. T. Murugesan, learned senior counsel and Government Pleader appearing for the respondents.