K.KANNAN,J. - (1.) THE applicant seeks for permission for withdrawal of the application.
(2.) AS sought for, the application is dismissed as withdrawn. Civil Writ Petition No. 8704 of 2001 The orders impugned in the writ petition are the first order passed by the Sub-Registrar declining registration which was affirmed by the Registrar by a later order.
(3.) THE Sub-Registrar had 4 reasons to decline registration. The reasons 1 and 2 were that principals named in the sale deed were female heirs of the original owner Kanhiya Lal and they could not have had title to the property of Kanhiya Lal before the coming into force of Hindu Succession Act. The 3rd reason was that the document that was executed and presented for registration was a power of attorney for the principals and there was yet another power of attorney by name Rajinder, who claimed to be a power of attorney of some other third parties and not the vendors mentioned in the sale deed, but in relation to the same property. The Sub-Registrar thought that the power of attorney must be bogus, since there were two deeds of power of attorney brought before him in relation to the same property. The 4th reason given by him was that the power of attorney was not identified by the Lambardar.;