C MAALATHI Vs. JOINT SUB REGISTRAR

JUDGEMENT

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

(2.) The petitioner has presented a sale deed before the respondent and it was registered as document no.1086 of 2016 dated 29.07.2016 and it is also reflected in the Encumbrance Certificate dated 03.08.2016. The grievance expressed by the petitioner is that despite the registration of the sale deed by the respondent, it has not been returned to her so far and in this regard, has also submitted a representation dated 04.08.2016 and since no response is forthcoming, came forward to file this writ petition.

(3.) The learned counsel appearing for the petitioner has drawn the attention of this Court to Sections 52, 59, 60, 61 of the Registration Act, 1908 and also to a judgment of this Court Ramaswamy Versus The Inspector General of Registrations, Santhome, Madras and two others, 2003 4 LW 319 and would submit that once a document is registered, the respondent cannot refuse to release the same and prays for appropriate orders.