K.GURUCHANDRAN 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, the land in Sy.No.138/1 measuring an extent of 1089 sq.ft in Amaravathi Village, Amaravathi Pudur Group, Karaikudi, Joint II Sub Registrar, Karaikudi Registration District, was owned by one Mr.Mariappan, who purchased the same by way of a registered sale deed dated 28.10.2014 on the file of the 4th respondent's office. As a matter of fact, he purchased the property through a sale deed dated 20.06.2016 and the same was presented for registration before the 4th respondent, who in turn by virtue of the impugned proceedings gjpt[ kWg;g[ vz;.7/2016, dated 20.06.2016 had refused to register the sale deed, based on the reason, as per the proceedings of the third respondent/Tahsildar, Karaikudi, dated 07.10.2015, instructions were issued preventing the 4th respondent/Joint II Sub Registrar, Karaikudi, Sivagangai District from registering any document in respect of Sy.No.138.