JOINT SUB-REGISTRAR Vs. DURAIBASKAR

JUDGEMENT

(1.) This Writ Appeal is directed by the Government challenging the order dated 07.06.2018 passed in W.P(MD)No.8499 of 2018 by the learned Single Judge.

(2.) The case of the respondent/writ petitioner in the Writ Petition was that he presented a sale deed for registration intending to convey the property comprised in S.F.No.127/1, Kodimangalam Village, Madurai and it was refused to be accepted for registration and check slip was issued by the appellant/respondent calling upon the respondent/writ petitioner to produce original parent title deeds for perusal. The said check slip was challenged before the learned Single Judge and the same was quashed. Aggrieved by the same, the present Writ Appeal has been filed.

(3.) The learned Additional Advocate General appearing on behalf of the appellant/respondent referred to a circular dated 25.04.2012 in letter No.1833//C1/2012, which speaks about the safeguards to be taken in the interest of the public for preventing the bogus or fraudulent registration of documents and instructions are given to the Registrars. Clause (c) of the circular also permits production of certified copy of the document, if the original document is lost.