REGENT COMPUTRONICS PVT. LTD.

J JEYARAJ Appellant

V/S

DISTRICT REGISTRAR; SUB REGISTRAR Respondents

Referred Judgements :-

ITO V. LAKHMANA MEWAL DAS [REFERRED]
L.R.VENKATESWARAN V. GOVERNMENT OF AP [REFERRED]
JAGDISH NARAIN V. CHIEF CONTROLLING REVENUE AUTHORITY [REFERRED]
U.P.JAL NIGAM,LUCKNOW V. KALRA PROPERTIES (P) LIMITED [REFERRED]
STATE OF PUNJAB V. MAHAVIR SINGH [REFERRED]
BIRENDRA NATH MANNA V. STATE OF WEST BENGAL [REFERRED]
GOVERNMENT OF TAMIL NADU VS. P.V. ENTERPRISES [REFERRED]
S.JAYALAKSHMI V. GOVERNMENT OF TAMIL NADU [REFERRED]
INSPECTOR GENERAL OF REGISTRATION VS. C MARAPPAN [REFERRED]
INDERJIT SINGH VS. PUNJAB STATE [REFERRED]

JUDGEMENT

(1.) The petitioner has preferred the present Writ Petition praying for passing of an order by this Court in calling for the records pertaining to the proceedings in R.C.No.484/B1/2013 dated 02/2013 (signed on 13.03.2013) on the file of the first respondent/District Registrar, (Administration), Palayamkottai, Tirunelveli and to quash the same. Further, he has sought for passing of an order by this Court in directing the Respondents to release the Rectification Deed dated 17.11.2011 executed in his favour, within a time frame to be determined by this Court.

(2.) Heard both sides.

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

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J JEYARAJ Vs. DISTRICT REGISTRAR; SUB REGISTRAR

Referred Judgements :-

JUDGEMENT

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