K N KUMAR Vs. DISTRICT REGISTRAR OF ASSURANCES

JUDGEMENT

(1.) Petitioner challenges the action of the 1st respondent in not entertaining a petition filed under Section 23-A of the Registration Act, 1908 (for short 'the Act'). The facts, that led to the filing of the writ petition; are as under:

(2.) The 2nd respondent by name, S.Ramachandra Reddy, was the owner of plot No.84-C in Sy.No.102/1 of Venkateswara Colony, Road No.12, Banjara Hills, Hyderabad. Petitioner claims to have entered into an agreement of sale with the 2nd respondent, on 01-07-1991, to purchase the plot for a consideration of Rs.1,05,000/-. It is stated that a sum of Rs.5,000/- is paid, as an advance.

(3.) The 3rd respondent is the wife of the petitioner. It is asserted that, on account of his being employed in the Indian Administrative Service in Meghalaya State, he handed over the balance of consideration of Rs.1,00,000/- to his wife, the 3rd respondent, to be passed on to the 2nd respondent, so as to enable the latter, to execute the sale deed. On 12-08-1991, the 2nd respondent executed a sale deed in favour of the 3rd respondent.