N.PALANISAMY Vs. SUB-REGISTRAR

JUDGEMENT

(1.) The petitioner is aggrieved against respondent dated 17.12.2018, wherein and whereby, the 2nd respondent informed the petitioner that the documents presented by him cannot be registered as the said property was the subject matter of attachment in a Court proceedings.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the 1st and 2nd respondents. Though notice was served on the 3rd and 4th respondents, they have not chosen to appear before this Court, either in person or through counsel. Their names are printed in the cause list.

(3.) The issue as to whether the 2nd respondent is entitled to refuse registration of the document presented by the petitioner on the ground that the subject matter property is under Court attachment, is no more res integra, in view of the several orders passed by this Court in similar issue deciding against the Registration Department. One such recent order was passed by this Court in W.P.No.1094/2019 dated 26.03.2019, wherein it is observed as follows: