CHELLADURAI Vs. SUB REGISTRAR

JUDGEMENT

(1.) The petitioner is aggrieved against the order passed by the first respondent, dated 13.05.2013, wherein and whereby the petitioner was informed that the sale deed in Document No.7/10 presented by the petitioner for registration, cannot be registered in the absence of 'No Objection Certificate' issued by the H.R and C.E., Department. Consequently, the petitioner also prayed for release of the said sale deed dated 14.06.2010.

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

(3.) The first respondent filed a counter affidavit, wherein it is contended that as per the letter issued by the Assistant Commissioner, H.R. and C.E., Department, Pudukkottai, dated 09.02.2010, the second respondent trust comes under the H.R. and C.E., Department and thus, as per Sec. 22(A) of the Tamil Nadu Registration (Amendment Act) 2009, there is a bar for registering the document.