M.NARAYANASAMY Vs. DISTRICT REGISTRAR, KRISHNAGIRI

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents 1 & 2.

(2.) The Petitioner herein has purchased the property measuring to an extent of 8 acres 60 cents situated in the town of Hosur, from one Venkatesamoorthy through his Power Agent Ramaiah vide sale deed dated 29.08.1991. In the year 1996, suits were filed in the Sub-Court, Hosur, for declaration and injunction in respect of portion of the said property by one Chellamuthu, Muthusamy and Rajendran in O.S.Nos.315, 316 and 317 of 1996. These suits were dismissed on 21.02.2003. The decree passed in this suit was challenged in A.S.Nos.78, 79 and 80 of 2003 on the file of District Judge, Dharmapuri, same was also dismissed on 30.11.2005, against which three Second Appeals were preferred before this Court in S.A.Nos.549, 1004 & 1005 of 2006, these appeals was also dismissed on 17.02.2017.

(3.) While so, the petitioner filed W.P.No.20857 of 2018 seeking Mandamus to consider the representation to register any type of document with regard to his property situated at S.Nos.184, 185, 186A & 186 C in Hosur Village, based upon the order passed in Review Application taken out by Chellamuthu, Muthusamy and Rajendran in respect of the common judgment passed in S.Nos. 549, 1004 & 1005 of 2006. This Writ Petition was disposed by this Court on 21.08.2018 without going into the merits or otherwise of the matter, directing the respondents to consider the representation of the petitioner dated 02.07.2018 and pass orders in accordance with law, within a period of six weeks, from the date of receipt of a copy of this order.