Madras High Court
N.Muthuramalingam vs Sub Registrar Of Udangudi on 2 March, 2016
Author: B.Rajendran
Bench: B.Rajendran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.03.2016
CORAM
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
Writ Petition(MD)No.3586 of 2012
and
M.P(MD)No.1 of 2012
N.Muthuramalingam ... Petitioner
Vs.
Sub Registrar of Udangudi,
Udangudi,
Tuticorin District. ... Respondent
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Certiorarified Mandamus to call for the records
relating to the proceedings in Check Slip dated 17.02.2012 on the file of the
respondent herein and to quash the same and to direct the respondent to
register the sale deed dated 17.02.2012 executed by Isakkimuthu, represented
by his power of attorney Agent M.Arumuga Nainar in favour of the petitioner
pertaining to the land bearing R.S.No.74 to an extent of 0.09.0 hectares
equivalent to 900 s.q. Meter and also in Ward No.4 of Udangudi Town Panchayat
in Sayakaraikudi Street, Nadukadai, Sattankulam Taluk, Tuticorin District.
!For Petitioner : Mr.S.Subbiah
For Respondent : Mr.S.Kumar A.G.P
:O R D E R
The petitioner challenges the Check Slip dated 17.02.2012 on the file of the respondent herein and seeks for a direction to the respondent to register the sale deed dated 17.02.2012 executed by Isakkimuthu, represented by his power of attorney Agent M.Arumuga Nainar in favour of the petitioner pertaining to the land bearing R.S.No.74 to an extent of 0.09.0 hectares equivalent to 900 s.q. Meter and also in Ward No.4 of Udangudi Town Panchayat in Sayakaraikudi Street, Nadukadai, Sattankulam Taluk, Tuticorin District.
2. As per circular 67, which has been upheld by this Court, the authority has got every right to ask details regarding the documents. Therefore, the petitioner is directed to submit the relevant documents as sought for by the respondent herein. On such production, the respondent, after giving opportunity of hearing, will pass appropriate orders on merits and in accordance with law, as expeditiously as possible.
3. With the above directions, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is also closed.
To Sub Registrar of Udangudi, Udangudi, Tuticorin District..