AYYAPPAN AND OTHER Vs. JOINT SUB

JUDGEMENT

(1.) These petitions have been filed to quash the proceedings of the first respondent, dated 08.12.2017 made in Na.Ka.No. 6152/AAPB/2017, Na.Ka.No.6153/AAPB/2017 respectively, and consequently, directing the first respondent to register the petitioners' documents presented on 07.12.2017 and 07.12.2017 in respect of S.F.Nos.124/1B1, 124/1B1A1, Plot Nos.18, 19, 20 and 21 to an extend of 4.22 cents at Sankaraperi Village, Tuticorin Taluk and District and in respect of S.F.No.125/2, Plot No. 6 to an extent of 1645 sq.ft at Sankaraperi Village, Tuticorin Taluk and District.

(2.) The grievance of the petitioners is that though formalities relating to registration of the document has been completed, the respondent is refusing to return the document. According to the petitioners, the lands in question were subject matter of land acquisition proceedings for the purpose of a scheme promoted by the Tamil Nadu Housing Board.

(3.) In a catena of judgments, this Court has categorically held that the Sub-Registrar is not empowered to go into the title of the vendor over the scheduled properties and that they are bound to consider the objections only on the grounds, which are set forth in Rule 55 and Rule 162 of the Tamil Nadu Registration Rules. One such judgment in the case of T. Sundar v. Sub Registrar, Office of the Sub Registrar, Palayamkottai, Tirunelveli and another reported in 2010(1)MLJ 1286 reads as follows:-