SUB-REGISTRAR SHOLAVANDAN Vs. MUTHUPANDI

JUDGEMENT

(1.) This writ appeal is directed as against the order, dated 09.03.2017 passed in W.P(MD)No.3096 of 2012.

(2.) The said Writ Petition was filed by the first respondent/writ petitioner to issue a Writ of Certiorari, to call for the records relating to the impugned cancellation of sale deed, dated 27.06.2011 registered as Document No.1501 of 2011 by the first respondent therein and quash the same.

(3.) The facts leading to the filing of the Writ Appeal are that the second respondent became the owner of the property by way of settlement entered into between him and his mother on 01.02.1995. Thereafter, the second respondent sold the property to to the third respondent on 27.02.2002. The third respondent sold the property to one Vazhivittan on 02.12.2002. From the said Vazhivittan, the first respondent/writ petitioner had purchased the property on 11.02.2004 and had applied for mutation of revenue records. While so, on 27.06.2011, the second and third respondents produced a deed of cancellation, cancelling the sale deed, dated 27.02.2002.