A VIJAYAKUMAR Vs. TAMIL NADU CHIEF CONTROLLING AUTHORITY AND INSPECTOR GENERAL OF REGISÏ¿½TRATION NO 120 SANTHOME HIGH ROAD

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred against the Order, dated 06.06.2006 made in Mu.Mu.No.45467/No.4/05 passed by the first respondent herein.

(2.) MR. C.R. Prasanan, learned counsel ap-pearing for the appellants submitted that the impugned order, dated 06.06.2006 was passed by the first respondent without notice to the appellants. Even prior to the date of the aforesaid order, there was no notice to the ap-pellants. According to the learned counsel for the appellants, while sending a legal notice on 23.03.2005 to the Joint Sub-Registrar asking for original sale deed, which was supposed to be in the custody of the said Joint Sub-Registrar-I, Virudhunagar, who sent his reply by his letter dated 23.03.2005 in Letter No.3060/05, stating that the document has been registered as Document No.1511/02 and has been sent to the second respondent, Special Deputy Collector (Stamps), Virudhunagar. The appel-lants have to contact him for further details. Subsequently, the appellants issued legal no-tice on 25.04.2005 to the Special Deputy Collector (Stamps), the second respondent herein, requesting him to furnish details re-garding return of the original document regis-tered as Document No.1511/02.

(3.) IN support of his contention, the learned counsel appearing for the appellants cited the following decisions rendered by the Division Bench of this Court:1. Kaliammal, M. vs. The Special Dep-uty Collector (Stamps), 2005 (3) CTC 5292. INdira Devi vs. INspector General of Registration, 2005 (1) CTC 733