The Chief Controlling Revenue ... vs Rajesh Dhariwal
2021 Latest Caselaw 24074 Mad

                                                                               W.A.No.759 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATE: 07.12.2021

                                                         CORAM:

                            THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                             AND
                       THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                    W.A.No.759 of 2017

                     1.The Chief Controlling Revenue Authority,
                           -cum-Inspector General of Registration,
                       (Appellate Authority),
                       Registration Department,
                       Santhome, Chennai – 28.

                     2.The District Revenue Officer (Stamps),
                       Collector's Office Complex,
                       Singaravelar Maligai,
                       No.32, Rajaji Salai, Chennai – 600 001.

                     3.The Sub Registrar,
                       Sriperumbudur,
                       Kancheepuram District.                                    ... Appellants

                                                            Vs.

                     Rajesh Dhariwal                                             ... Respondent

                                  Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 17.10.2016 made in W.P.No.29980 of 2016.




                     Page 1/4
https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.759 of 2017


                                  For Appellants    : Mr.P.Sathish,
                                                      Additional Government Pleader

                                  For Respondents : Mr.A.Ilaya Perumal

                                                        JUDGMENT

(Judgment was delivered by M.DURAISWAMY, J.)

When the Writ Appeal is taken up for hearing, Mr.A.Ilaya

Perumal, learned counsel appearing for the respondent submitted that

pursuant to the order passed by the Inspector General of Registration –

the 1st appellant/1st respondent, the respondent/Writ Petitioner had paid

the differential stamp duty and also received the registered Sale Deed.

2.Mr.P.Sathish, learned Additional Government Pleader appearing

for the appellants submitted that in view of the submission made by the

learned counsel for the respondent, the Writ Appeal may be closed.

3.Recording the submission made by the learned counsel on either

side, since the respondent had already received the registered Sale Deed,

Page 2/4 https://www.mhc.tn.gov.in/judis W.A.No.759 of 2017

nothing survives for adjudication in the Writ Appeal. Accordingly, the

Writ Appeal stands closed. No costs.

                     Index        : Yes/No                     [M.D., J.] [J.S.N.P., J.]
                     va                                                 07.12.2021




                     Page 3/4

https://www.mhc.tn.gov.in/judis W.A.No.759 of 2017

M.DURAISWAMY, J.

and J.SATHYA NARAYANA PRASAD, J.

va

W.A.No.759 of 2017

07.12.2021

Page 4/4 https://www.mhc.tn.gov.in/judis