INSPECTOR GENERAL OF REGISTRATION Vs. D BALAN

JUDGEMENT

(1.) Challenge in this writ appeal is to the order of the learned single Judge of this Court in W.P.(MD) No.17257 of 2013 dated 19.12.2016, wherein, the learned Single Judge quashed the proceedings of the first and second appellants and directed the third appellant to register the release deed No.133 of 2008 in Book No.1.

(2.) The brief facts of the respondent's care are as follows:-

(3.) After elaborate discussions, the writ petition was allowed by the learned single Judge quashing the orders passed by the first and second appellants. Aggrieved by the same, the present appeal is preferred by the Revenue.