S.Raju vs The Inspector General Of ...
2021 Latest Caselaw 2149 Mad

                                                                               W.P.(MD) No.13443 of 2018

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 01.02.2021

                                                        CORAM:

                                THE HONOURABLE MR.JUSTICE M.S.RAMESH

                                             W.P.(MD) No.13443 of 2018

                      S.Raju                                                       ...Petitioner
                                                           Vs.
                      1.The Inspector General of Registration,
                        Department of Registration,
                        No.100, Santhome High Road,
                        Chennai – 28.

                      2.The Deputy Inspector General of Registration,
                        Department of Registration,
                        Madurai.                                                   ... Respondents
                      PRAYER: Writ Petition filed under Article 226 of the Constitution of
                      India for issuance of Writ of Mandamus, directing the respondents to
                      revoke the suspension order dated 13.10.2017 passed by the respondent
                      No.2     in   Proc.No.6624/A1/2017      by   considering      the   petitioner's
                      representation dated 12.06.2018 and direct the respondents to re-instate
                      the petitioner in the post of Sub-Registrar with all consequential benefits
                      in light of Judgment dated 18.04.2018 in W.P.Nos.6741 to 6743 of 2018,
                      within the time period stipulated by this Court.
                                    For Petitioner      : Mr.T.Lajapathi Roy

                                    For Respondents : Mr.K.Sathiya Singh,
                                                    Additional Government Pleader


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                                                                           W.P.(MD) No.13443 of 2018

                                                     ORDER

The learned counsel for the petitioner submitted that pending the

writ petition, the petitioner was reinstated and had subsequently, attained

the age of superannuation. Hence, no effective order can be passed in the

writ petition.

2.Accordingly, the writ petition stands closed. No costs.

01.02.2021 Index : Yes / No Internet : Yes / No

TM

NOTE: In view of the present lock down owing to COVID-19 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.

To

1.The Inspector General of Registration, Department of Registration, No.100, Santhome High Road, Chennai – 28.

2.The Deputy Inspector General of Registration, Department of Registration, Madurai.

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W.P.(MD) No.13443 of 2018

M.S.RAMESH, J.

TM

W.P.(MD) No.13443 of 2018

01.02.2021

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