ORDER
Heard both sides.
2. The petitioner is the son of the third respondent. The third respondent executed a settlement deed in favour of the petitioner on 28.07.2005. It was also duly registered. Subsequently, the third respondent unilaterally cancelled the same on 01.08.2007. It was registered as document No.2132 of 2007, on the file of the second respondent. It was an unilateral cancellation. Challenging the same, the present writ petition came to be filed.
3. The Full Bench of this Court as early as in the year 2011 in M/s.Latif Estate Line India Lts Vs. Mrs. Hadeeja Ammal in AIR 2011(Mad) 66, had held that such unilateral cancellation is void in law and this was reiterated by
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another Full Bench of this Court in Sasikala Vs. Revenue Divisional Officer in 2022 (5) CTC 257. It has been held that the Registrar should not accept any deed or unilateral cancellation.
4.In view of the above, the impugned registration of the document executed by the third respondent is quashed. Accordingly, this writ petition is allowed. No costs. Consequently, the connected miscellaneous petition is closed.
26.03.2024
NCC : Yes / No Index : Yes / No Internet : Yes/ No
LR
To
1. The District Registrar, Tenkasi,
Tenkasi District.
2. The Sub-Registrar, Kadayanallur,
Tenkasi District.
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G.R.SWAMINATHAN , J.
LR
W.P(MD).No.698 of 2023
26.03.2024
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