S.Peter Raj vs The Government Of Tamil Nadu
2021 Latest Caselaw 4760 Mad

                                                                      W.A.(MD)No.410 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 23.02.2021

                                                   CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                             AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                         W.A.(MD)No.410 of 2021
                                                  and
                                 C.M.P.(MD)Nos.1517, 1518 and 1520 of 2021

                S.Peter Raj                                             ... Appellant

                                                      Vs.
                1.The Government of Tamil Nadu,
                  Rep. by its Secretary to Registration Department,
                  Fort St. George, Chennai – 600 009.

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

                3.The Deputy Inspector General of Registration,
                  Integrated Complex of Registration Department,
                  Rajakampeeram, Othakadai, Madurai – 625 017.

                4.The District Collector,
                  Madurai District, Madurai – 625 020.

                5.The District Registrar (Administration),
                  Madurai (North),
                  Integrated Complex of Registration Department,
                  Rajakampeeram, Othakadai, Madurai – 625 017.




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                                                                            W.A.(MD)No.410 of 2021

                6.Maria Grace Rural Educational Society,
                  Rep. by its President, Mr.M.Xavier,
                  4, Thiruvalluvar Street, K.K.Nagar,
                  Madurai – 625 020.

                7.Maria Grace Rural Educational Society,
                  Rep. by its Secretary, Mr.A.Antony Raj,
                  4, Thiruvalluvar Street, K.K.Nagar,
                  Madurai – 625 020.

                8.The Superintendent of Police,
                  Tirunelveli District,
                  Tirunelveli – 627 002.                                       ... Respondents
                Prayer : Writ Appeal filed under Clause 15 of the Letter Patent, against the
                dated 06.01.2021, passed in W.P.(MD)No.47 of 2021.
                          For Appellant                 : Mr.J.David Ganesan

                          For R1, R4 and R8             : Mrs.J.Padmavathi Devi
                                                          Special Government Pleader

                          For R2, R3 and R5             : Mr.K.Sathiya Singh
                                                          Additional Government Pleader

                                                    *****

                                                  JUDGEMENT

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

The appellant challenged the removal of membership with the private

entity. The learned Single Judge rightly held that the remedy available is before

the Civil Court.

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W.A.(MD)No.410 of 2021

2.The learned counsel appearing for the appellant submitted that

copies of the documents will have to be necessarily furnished.

3.We cannot issue such direction. The remedy open to the appellant

lies elsewhere.

4.In view of the above, this Writ Appeal is dismissed. No costs.

Consequently, connected Miscellaneous Petitions are closed.

                Index    :Yes/No                             [M.M.S.J.,]      [S.A.I.J.,]
                Internet :Yes                                        23.02.2021
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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 Secretary to Registration Department, Government of Tamil Nadu, Fort St. George, Chennai – 600 009.

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

3.The Deputy Inspector General of Registration, Integrated Complex of Registration Department, Rajakampeeram, Othakadai, Madurai – 625 017.

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W.A.(MD)No.410 of 2021

4.The District Collector, Madurai District, Madurai – 625 020.

5.The District Registrar (Administration), Madurai (North), Integrated Complex of Registration Department, Rajakampeeram, Othakadai, Madurai – 625 017.

6.The Superintendent of Police, Tirunelveli District, Tirunelveli – 627 002.

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W.A.(MD)No.410 of 2021

M.M.SUNDRESH, J.

AND S.ANANTHI, J.

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W.A.(MD)No.410 of 2021

23.02.2021

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