R SUBRAMANIAN Vs. INSPECTOR GENERAL OF REGISTRATION; DISTRICT REGISTRAR; SUB-REGISTRAR AND; JOINT COMMISSIONER, HR AND CE

JUDGEMENT

(1.) The writ petition is filed seeking to quash the impugned proceedings No. 397 of 2007 dated 22.10.2007 passed by the third respondent and consequently direct the third respondent to release the pending document P. No. 20070078 without insisting for no objection certificate from the fourth respondent in respect of the lands comprised in Survey Nos. 361 and 362 in Punjai Pugalur Village, Karur.

(2.) The case of the petitioner in brief is as follows:

(3.) The averments in brief found in the counter affidavit filed by the fourth respondent are as follows: