TAMIL NADU GOVERNMENT OFFICE ASSISTANTS AND BASIC SERVANTS STATE CENTRAL ASSOCIATION Vs. INSPECTOR GENERAL OF REGISTRATION; DISTRICT REGISTRAR, SOUTH CHENNAI; SUB-REGISTRAR; INDIRANI PALANIAPPAN; K K CHANDRA

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner claims that it is the recognized Association vide G.O.Ms.No.535, Public (Elections) Department, dated 23.02.1945 and had purchased vast extent of properties under various sale deeds, the details of which are given below: <FRM>JUDGEMENT_353_LAWS(MAD)6_2016.html</FRM>

(3.) The petitioner would further state that certain allegations were levelled as if the petitioner were indulged in land grabbing and the second respondent vide proceedings dated 09.05.2016 had reached the conclusion that the general power of attorney bearing document no.1152/2010 is the bogus document and based on which, very many dale deeds came into being. The second respondent has also granted liberty to the third respondent to proceed against the persons concerned under Sections 82 and 83 of the Registration Act. The petitioner challenging the legality of the said order, filed statutory appeal before the first respondent and it is yet to be taken on file.