S.Saravanakumar vs The Inspector General of Registration, Department of Registration, & Ors.

This Writ Petition is filed for issuance of a Writ of Mandamus, directing the respondents to consider the petitioner''s representation, dated 09.02.2017 in the light of the Circular No.67, dated 03.11.2011 issued by the 1st respondent within time frame.

The case of the petitioner is that he is the absolute owner of the properties in various survey numbers of Karaicuthuputhur, in Radhapuram Taluk, Tirunelveli District, to the extent of 7.82 acres of lands out of the total extent of 152 acres vide registered sale deed, dated 12.01.2009.

It is alleged that one of the co-owners, namely V.V.Minarals, who have right over 17.95 acres in the survey number have illegally obtained Patta for the entire property of 152 acres. So the petitioner initiated criminal proceedings against the owner of the company.

However, in the meanwhile the owner of the complany, colluding with the officials of Sub-Registrar Office, Thisayanvilai, has created thirty one release deeds. Hence, the petitioner submitted a representation to the respondents 1 and 2 to cancel the above said illegal registration, on 08.09.2015. It is further stated that many times the petitioner has approached the second respondent in person with the similar request and finally, on 09.02.2017 he sent the present representation. Since no action was taken, the present Writ Petition is filed.

Heard both sides and perused the materials available on record.

Considering the prayer sought for in this Writ Petition, this Court without going into the merits of the case, directing the second respondent to consider the representation of the petitioner, dated 09.02.2017 and pass orders in the light of the Circular within a period of eight weeks from the date of receipt of a copy of this order on merits and in accordance with law after providing opportunity to the necessary parties.

Accordingly, the Writ Petition is disposed of. No costs.