B.SUNIL KUMAR BHANDARI Vs. DISTRICT REGISTRAR KRISHNAGIRI

JUDGEMENT

(1.) Mr.P.P.Purushothaman, learned Government Advocate takes notice for the respondents 1 and 2. Ms.Sudharsana Sundar, learned standing counsel takes notice for the respondents 3 and 4. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioner is aggrieved against the communication issued by the second respondent dated 28.03.2019, calling upon the petitioner to obtain "No Objection Certificate" from the SIPCOT authorities for effecting the sale deed executed by the petitioner in favour of a Company. Consequently, the petitioner seeks for a direction to register and release the documents to be submitted by the petitioner in respect of the lands measuring an extent of 0.07.0 Hectare in Survey No.225/2, 0.59.5 Hectare in Survey No.227/2E, 0.35.5 Hectare comprised in Survey No.226/3B2, 0.73.0 Hectare in Survey No.227/2G1, 0.43.0 Hectare in Survey No.227/2G2 and 1.25.0 Hectare in Survey No.227/2I, totalling an extent of 3.43.0 Hectares, i.e. 8.50 Acres, situated at Nallaganakothapalli Village, Shoolagiri Taluk, Krishnagiri District.

(3.) Heard both sides.