G.KUMARAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The writ petitioners presented the sale deed dated 28.01.2015 for registration before the second respondent. The requisite stamp duty was paid and all the formalities also complied with. The second respondent received the document but kept it as a pending document. The writ petitioners are purchasers under the said document. Seeking release of the said documents, this writ petition has been filed.

(3.) When the matter was taken up for hearing, the learned Government Advocate pointed out that the document in question has been kept as a pending one since the parent documents have not been produced. He also pointed out that Survey No.8 of Vembar Village comprised an extent of 13.03 acres. From the encumbrance it is seen that already 10.52 acres have already been sold. Thus, only 1.67 acres is remaining. But the petitioners herein have purchased 12.19 acres vide the sale deed dated 28.01.2015. These are the reasons for keeping the document as a pending document.