G.Jayachandran,J. - (1.) The writ petition has been filed to direct the respondents to forthwith register and release the original Sale Deed dated 22.03.2019 kept pending for registration as Document No. P325/ 2019 before the third respondent; and the original Mortgage deed dated 22.03.2019 kept pending for registration as Document No. P326/2019 before the 3rd Respondent pending disposal of the Revision Petition pending before the 1st Respondent.
(2.) Heard the learned counsel for the petitioner.
(3.) The case of the petitioner is that he purchased the land to the extent of 16.40 acres from M/s. W.S. Industries (India) Limited for a total sale consideration of Rs. 316 crores, out of which Rs. 37,31,145/- was paid and the balance sale consideration for a sum of Rs. 312,46,68,885/- being the existing and outstanding loan amount availed by M/s. W.S. Industries (India) Limited to be discharged by the purchaser. The land has been taken over by the purchaser.;