Great Lakes Multi-State ... vs The Inspector General Of ...
2021 Latest Caselaw 2671 Mad

                                                                     W.A.(MD)No.582 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 04.02.2021

                                                     CORAM:
                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                        AND
                               THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                            W.A.(MD)No.582 of 2019


                 Great Lakes Multi-State Co-operative
                       Housing Society Limited,
                 Rep. by its Chief Executive Officer,
                 S.Sakthivel                                            : Appellant

                                                        Vs.

                 1.The Inspector General of Registration,
                   Registration Department,
                   No.100, Santhome High Road,
                   Chennai – 600 028.

                 2.The District Registrar,
                   The District Registrar Office,
                   No.57, Railway Feeder Road,
                   Old RTO Complex, Near New Bus Stand,
                   Tenkasi – 627 811.

                 3.The Joint I Sub-Registrar,
                   The District Registrar Office,
                   No.57, Railway Feeder Road,
                   Old RTO Complex, Near New Bus Stand,
                   Tenkasi – 627 811.


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                                                                                    W.A.(MD)No.582 of 2019

                 4.The District Revenue Officer (Stamps),
                   Collectorate Campus,
                   Singaravelar Maaligai,
                   Rajaji Salai, Chennai – 600 001.                                    : Respondents

                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent as against the

                 order dated 24.04.2019 made in W.P.(MD)No.19482 of 2018.

                                       For Appellant      : Ms.T.Kokilavane

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

                                                       JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

The issue involved is covered by the judgment of the Division Bench, as

approved by the larger Bench. Therefore, the appellant / petitioner is not entitled

for return of the document, which has been kept pending for want of payment of

adequate charges.

2. In fine, the writ appeal stands dismissed. No costs.

Index : Yes / No [M.M.S.,J.] [S.A.I.,J.] Internet : Yes 04.02.2021 gk

http://www.judis.nic.in W.A.(MD)No.582 of 2019

To

1.The Inspector General of Registration, Registration Department, No.100, Santhome High Road, Chennai – 600 028.

2.The District Registrar, The District Registrar Office, No.57, Railway Feeder Road, Old RTO Complex, Near New Bus Stand, Tenkasi – 627 811.

3.The Joint I Sub-Registrar, The District Registrar Office, No.57, Railway Feeder Road, Old RTO Complex, Near New Bus Stand, Tenkasi – 627 811.

4.The District Revenue Officer (Stamps), Collectorate Campus, Singaravelar Maaligai, Rajaji Salai, Chennai – 600 001.

http://www.judis.nic.in W.A.(MD)No.582 of 2019

M.M.SUNDRESH, J.

AND

S.ANANTHI, J.

gk

W.A.(MD)No.582 of 2019

04.02.2021

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