Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondents 1 to 3 to take necessary steps to cancel the fraudulant Sale Deed dated 13.03.2007 registered as Doc. No. 1414/2007 on the file of the 3 respondent.
The Order of the Court was delivered by
T. Raja, J.:— The petitioner seeks a direction to the respondents 1 to 3 to take necessary steps to cancel the fraudulant Sale Deed dated 13.03.2007 registered as Doc. No. 1414/2007 on the file of the 3 respondent.
2. The Hon'ble Full Bench in W.A. Nos. 592 & 938 of 2009 [Latif Estate Line India Ltd., Rep. by its Managing Director Mr. Habib Abdul Latif, No. 14, Temple Road, Secretariat Colony, Kilpauk, Chennai 10. - v. Mrs. Hadeeja Ammal], order dated 11.02.2011, held that for cancellation of Sale Deed, the parties should approach only the Civil Court since the Registrar has no authority to entertain any request for cancellation of any Deed.
3. In view of the settled legal position, this Court finds it difficult to entertain the Writ Petition and refuses the prayer.
4. In the result, the Writ Petition is dismissed. The petitioner is granted liberty to work out his remedy in the manner known to law. No costs.