G. SURIYAKALA Vs. SUB REGISTRAR

JUDGEMENT

(1.) This writ petition is filed with a prayer to issue a writ of Mandamus to direct the respondent to complete the registration of the relinquishment deed dated 17.09.2019 in respect of the property in S.No.4 part 588 sq.ft Nainan Street, Pasumpon Nagar, Pammal, Pallavaram Taluk, Kanchipuram District under pending document No.P317/2019 (Temporary No.TP/71996416/2019) in accordance with the provisions of Indian Registration Act and also release the same.

(2.) The Registry after scrutinizing the case papers has returned the petition to the learned counsel for the petitioner for production of the document referred in the notice issued by the respondent. The learned counsel for the petitioner has re-presented the same with the following endorsement:-

(3.) Since, the Registry has raised a doubt regarding the maintainability of the writ petition, as per the direction, it was listed for hearing under the caption "For Maintainability". On 07.11.2019, this Court while hearing the case pointed out to the learned counsel for the petitioner that to maintain a writ of mandamus, the petitioner should have an enforceable right which is denied by the respondent.