Vasuki vs The District Collector
2021 Latest Caselaw 9959 Mad

                                                                            W.P.(MD)No.20240 of 2014


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 19.04.2021

                                                      CORAM

                              THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             W.P.(MD)No.20240 of 2014

                     Vasuki                                           .. Petitioner

                                                     Vs.

                     1.The District Collector,
                       Dindigul District,
                       Dindigul.

                     2.The Sub Registrar,
                       Kannivadi Sub Registration,
                       Kannivadi,
                       Dindigul District.                                    .. Respondents


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                     praying to issue a Writ of Mandamus, directing the 1st respondent to cancel
                     the forged documents No.719 of 2013 by considering the petitioner's
                     representation dated 13.10.2014 in the light of the circular No.67, dated
                     03.11.2011.




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                               W.P.(MD)No.20240 of 2014


                                     For Petitioner          : Mr.G.Gomathi Sankar

                                     For Respondents         : Mr.K.Sathiyasingh,
                                                               Additional Government Pleader.

                                                          *****



                                                         ORDER

The relief sought for in this Writ Petition does not survive, since

Circular No.67, dated 03.11.2011, has already been recalled by the

Inspector General of Registration, pursuant to the judgment of the

Honourable Supreme Court. Accordingly, this Writ Petition is closed. No

costs.

                                                                           19.04.2021
                     Index           : Yes / No
                     Internet        : Yes / No

                     vsm

In view of the present lock down owing to COVID-19 Note : pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.20240 of 2014

To

1.The District Collector, Dindigul District, Dindigul.

2.The Sub Registrar, Kannivadi Sub Registration, Kannivadi, Dindigul District.

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.20240 of 2014

N.ANAND VENKATESH, J.

vsm

W.P.(MD)No.20240 of 2014

19.04.2021

https://www.mhc.tn.gov.in/judis/