R. NALLAPPAN Vs. SUB REGISTRAR AND OTHERS

JUDGEMENT

(1.) Heard Mr.C.Prakasam, learned counsel for the petitioner; Mr.N.Inbanathan, learned Additional Government Pleader for the first respondent and Mr.M.Maharaja, learned Special Government Pleader (HR and CE) for the second respondent and perused the records.

(2.) This Writ Petition has been filed challenging the order of the first respondent, directing the petitioner to get 'No Objection Certificate' from the HR and CE Department and to direct the first respondent to register the documents of the petitioner dated 27.06.2013.

(3.) The case of the petitioner is that his father Ramaboyan purchased lands in Survey No. 350/2, Mullipuram Village, Kangeyam Taluk, to an extent of 2.02 acres through a registered sale deed in the year 1959. Thereafter, the Assistant Settlement Officer issued a patta in his name on 13.02.1975. The further case of the petitioner is that from the date of purchase, his father had been in possession and enjoyment of the properties till he died on 23.05.1988.