M VIJAYA RAGUNATHAN Vs. SUB REGISTRAR

JUDGEMENT

(1.) Heard Mr.R.Manickavel, learned counsel for the petitioner; Mr.V.Shanmuga Sundar, learned Special Government Pleader for the respondents 1 and 2; Mrs.Hema Sampath, learned Senior Counsel, representing Mr.A.R.Palanisamy, learned counsel on record for the fourth respondent and perused the materials available on record.

(2.) The petitioner has come forward with this Writ Petition praying for issuance of Writ of Declaration, declaring that the registration of the deed of revocation of the release deed dated 09.04.2013 registered as Document No.1586 of 2013, on the file of SRO, Anna Nagar, Chennai is illegal and against the provisions of Registration Act and quash the same.

(3.) The case of the petitioner is that his father Muthuramalingam became the absolute owner of the property bearing Old Door No.36, New No.4, E-Block, 3rd Street, Anna Nagar East, Chennai (hereinafter referred as "Anna Nagar Property"), by virtue of a sale deed dated 02.08.1980 and he also owned another property in Thirumoorthy Nagar, 1st Street, Nungambakkam, Chennai (hereinafter referred as "Nungambakkam Property"), apart from the agricultural lands in Senthangudi Village, Alangudi Taluk.