K RAMASAMY Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed, seeking a direction to the 2nd respondent not to register any deeds / documents / instruments in respect of Plot Nos.6, 7, 10, 11 & 12, Joshniya Garden in S.No.20/2B1C, Kalikappan 1st bit Village, Madurai East before conclusion of the enquiry proceedings in pursuance of his notice dated 12.05.2018.

(2.) Mr.M.Murugan, learned Government Advocate takes notice for the respondents 1 & 2. Notice to R3 is dispensed with, in view of the nature of disposal of this case. By consent on either side, this writ petition is taken up for final disposal at the admission stage itself.

(3.) It is the case of the petitioner that he is a Mason, doing real estate business too and he entered into an agreement of sale dated 30.07.2016 in respect of five plots out of 12 plots, with the 3rd respondent, who has formed a layout in the name of "Joshniya Garden" for a total sale consideration of Rs.56,58,976/-. A sum of Rs.3,00,000/- was also paid as advance by the petitioner to the third respondent.