S SEYED MASHOOK Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Certiorari to call for the records from the second respondent in RC. No. 720/83, dated 21. 02. 1985, relating to Survey No. 14/2 of Palavakkam Village, Chennai -600 041 and quash the same.

(2.) HEARD the learned counsel for the petitioners as well as for the respondents.

(3.) THE brief facts of the case, as stated by the petitioners, are as follows:-It is stated that one T. R. Krishnambal purchased one acre of casuarina thope from T. S. Swaminatha Iyer bearing plot No. 1 comprised in R. S. No. 14/a (part) in No. 142, Palavakkam Village, Tambaram Taluk, Kancheepuram District, under a sale deed, dated 11. 08. 1960, registered as document No. 2036 of 1960 in the office of the Sub-Registrar, Saidapet. The said T. R. Krishnambal sold northern half portion measuring about 50 cents to one S. Anthony Raj under a sale deed, dated 08. 09. 1964, registered as document No. 2960 of 1964, in the office of the Sub-Registrar, Saidapet. The said T. R. Krishnambal sold the southern half portion measuring about 50 cents of land, to one Mr. S. Dorai Raj under a sale deed, dated 08. 09. 1964, registered as Document No. 2961 of 1964 in the office of the Sub-Registrar, Saidapet.