GAJINI MOHAMMED Vs. SUB-REGISTRAR, CHITHAMOOR SUB REGISTRATION OFFICE; REVENUE DIVISIONAL OFFICER, CHITHAMOOR DIVISION; INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed by the appellant against the impugned order, of the third respondent/Inspector General of Registration, Chennai, passed in Mu.Mu. No. 18184/No.1/2004 dated 28.04.2004, confirming the order passed by the second respondent/the Revenue Divisional Officer, Madurantakam, Kancheepuram District in his proceedings No. Na.Ka.C.P.No. 42 dated 06.02.2004.

(2.) Aggrieved by the third respondent's order, the appellant has preferred this appeal before this Court.

(3.) The short facts of the case are as follows: