PURUSHOTHAM NATH RALLAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) By consent of both parties, the Writ Petition is taken up for final hearing.

(2.) The petitioner has filed the above Writ Petition to issue a writ of mandamus directing the respondents herein to return the petitioner's Instrument of Settlement dated 12.08.2015 being the pending registration Document in No.P 180/2015 on the file of the 3rd respondent, as requested in the petition of the petitioner dated 07.11.2016 to the respondents.

(3.) According to the petitioner, he is engaged in the business of Trading of Raw Hides and Skins, dyes and chemicals, exporting of finished leather through his sole Proprietary Concern, functioning in the name and style of International Trading Company. The petitioner purchased two pieces of agricultural lands measuring an extent of 87.5 cents in Survey No. 61/9 in Noombal Village, Saidapet Taluk, then Chengalpet MGR District, now, Trivuallur District, through two registered Sale Deeds dated 16.10.1992 (42 cents in S.No.61/9) and 28.10.1992 (45 cents in S.No. 61/9) respectively in the office of the 3rd respondent. The said lands were purchased in the name of the sole Proprietary Concern viz., M/s. International Trading Company.