Madras High Court
N.Thiruvengadam Rajaiah vs The District Registrar on 19 February, 2021
W.P.(MD)No.18952 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.02.2021
CORAM
THE HONOURABLE MR.JUSTICE V.PARTHIBAN
W.P.(MD) No.18952 of 2020
and
W.M.P.(MD) No.15873 of 2020
N.Thiruvengadam Rajaiah .. Petitioner
vs
1.The District Registrar,
Pudukottai Registration District,
Pudukottai Post & District.
2.The Sub Registrar,
O/o. the Sub Registrar,
Aalangudi Post & Taluk,
Pudukottai District.
3.Nagendran .. Respondents
PRAYER:Writ Petition filed under Article 226 of the Constitution of
India, praying to issue a Writ of Mandamus, to direct the 1st respondent to
consider the petitioner's representation dated 19.09.2019 in the light of
the Judgment and Decree made in I.A.No.64/2018 in O.S.No.21/2018
dated 14.02.2020 and to take appropriate action against the 3rd
1/5
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W.P.(MD)No.18952 of 2020
respondent and the henchman under Section 83 of the Tamil Nadu
Registration Act, 1908.
For Petitioner : Mr.M.Saravanakumar
For R1 & R2 : Mr.K.Sathiya Singh
Additional Government Pleader
For R3 : Mr.R.Maheswaran
ORDER
This writ petition is filed to direct the 1st respondent to dispose
of the representation dated 19.09.2019 in the light of the judgment and
decree made in I.A.No.64/2018 in O.S.No.21/2018 dated 14.02.2020 and
to take appropriate action against the 3rd respondent and his henchman
under Section 83 of the Tamil Nadu Registration Act, 1908.
2.When the matter is taken up for hearing, Mr.K.Sathiya Singh,
learned Additional Government Pleader appearing for the respondents 1
and 2 would submit that the respondent department has issued a circular,
dated 09.11.2018, as to the position to be followed in the matter of
fraudulent registration. He would further submit that necessary action
will be taken in terms of circular, dated 09.11.2018 and also further
circulars issued by the respondent department.
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W.P.(MD)No.18952 of 2020
3.In view of the above submission, the writ petition stands
disposed of with the directions as under:-
i) The 1st respondent is directed to consider the petitioner's
representation, dated 19.09.2019 and take a decision on the same in
terms of circular dated 09.11.2018.
ii) The 1st respondent is also directed to pass appropriate orders
in this regard within a period of 8 weeks from the date of receipt of a
copy of this order.
4.No costs. Consequently, connected miscellaneous petition is
closed.
Index : Yes/No 19.02.2021
Internet : Yes/No
mm
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.
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W.P.(MD)No.18952 of 2020
To
1.The District Registrar,
Pudukottai Registration District,
Pudukottai Post & District.
2.The Sub Registrar,
O/o. the Sub Registrar,
Aalangudi Post & Taluk,
Pudukottai District.
http://www.judis.nic.in
W.P.(MD)No.18952 of 2020
V.PARTHIBAN, J.
mm
W.P.(MD)No.18952 of 2020
19.02.2021
http://www.judis.nic.in
