V P MARIAPPAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THE prayer in the writ petition is for quashing the letter dated 2.7.2004 issued by the first respondent,<RP>Inspector General of Registration,</RP> Chennai-28.

(2.) BY the said communication dated 2.7.2004 the first respondent informed that the action taken by the Sub-Registrar, Tuticorin (the second respondent herein) was in terms of the Indian Registration Act, 1908 and if the petitioner is aggrieved he can move the Civil Court for getting appropriate relief. The said order came to be passed on a representation made by the petitioner dated 19.1.2004.

(3.) THE trial Court found that the 3rd respondent the guilty and imposed a sentence of 6 months imprisonment and Rs.5,000/- as fine. After paying the fine amount, the 3rd respondent had filed an appeal before the District Court, Thoothukudi. During the pendency of the Criminal Appeal, the 3rd respondent came for a compromise and executed a mortgage deed in favour of the petitioner. THE said mortgage was registered as Deed No. 2926 of 2002. On the basis of the said compromise, the criminal case was compounded and the 3rd respondent was let off.