T.M. Khaja Mohideen v. District Registrar

Prayer

Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus directing the respondents to cancel the fradulent sale deeds (1) Fraud sale deed dated 28.01.2013 as document No. 76 of 2013 and 2) Fraud sale deed dated 28.01.2013 as document No. 77 of 2013 by considering the petitioner's representation 15.10.2014 in the light of the circular No. 67, dated 03.11.2011

ORDER

Heard both sides.

2. According to the petitioner, the petitioner has filed the present writ petition praying for passing of an order by this Court in directing the respondents to cancel the fraudulent sale deeds (1) Fraud sale deed dated 28.01.2013 as document No. 76 of 2013 and 2) Fraud sale deed dated 28.01.2013 as document No. 77 of 2013 by considering his representation 15.10.2014 in the teeth of the circular No. 67, dated 03.11.2011

3. Since the limited relief sought for by the petitioner is only for passing of an order by this Court in directing the first respondent to cancel the sale deeds in question, based on his representation dated 15.10.2014, in the light of Circular No. 67, dated 03.11.2011, this Court, in the interest of Justice and Fair Play, directs the first respondent to look into the representation of the petitioner as aforesaid and dispose of the same on merits within a period of six weeks from the date of receipt of a copy of this order. (Of-course after providing necessary opportunities to the petitioner and others concerned if any, by following the principles of natural justice).

4. With the aforesaid observations and directions, this writ petition is disposed of. No costs.