GURUMURTHI Vs. DISTRICT REGISTRAR PUDUCHERRY

JUDGEMENT

(1.) Under assail is the Writ order dtd. 1/8/2022 passed in W.P.No.11617 of 2016.

(2.) The writ petitioners are the appellants before this Court. The issue raised in the present intra-Court appeal is, whether the District Registrar under the Registration Act is empowered to cancel the sale deeds by invoking powers conferred under Sec. 68(2) of the Registration Act.

(3.) It is not in dispute that a complaint came to be instituted by the respondents to nullify three sale deeds registered in sale deed Nos.592/2009 dtd. 20/2/2009, 895/2009 dtd. 12/3/2009 and 351/2011 dtd. 25/1/2011.