A.SELVI Vs. THE INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) According to the petitioner, she purchased a land in Sy.No.291/1A measuring about 90 cents, situate at Kollangudi Village, Kollangudi group, Kalaiyarkovil Sub -division, Sivagangai District, (by means of a registered sale deed dated 01.06.2006) for valid consideration from one Vincent, S/o.Manickam and the same was registered in the office of the third respondent/Sub Registrar, Kalaiyarkovil, Sivagangai District. The further case of the petitioner is that the said Vincent purchased the said land from one K.Arul by way of registered sale deed dated 17.03.2006. In fact, the said Arul purchased the said land from Udaiyavelar and Ganapathy and the property was the ancestral property of Udaiyavelar family. Under these circumstances, one Amalraj, S/o.Kulandhaisamy executed a power of attorney in favour of three persons viz.,