Periya Ramasamy vs The Sub Registrar
2021 Latest Caselaw 5033 Mad

                                                                            W.P.No.4082 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.02.2021

                                      CORAM: JUSTICE N.SESHASAYEE

                                                WP.No.4082 of 2021

                     Periya Ramasamy                                          ...Petitioner

                                                          -Vs-

                     1.The Sub Registrar,
                       The Office of the Sub-Registrar,
                       Kunnathur,
                       Tiruppur District.

                     2.K.Ramasamy
                     3.N.Subramaniam
                     4.Vijayalakshmi                                        ...Respondents

                     Prayer: Writ Petition is filed under Article 226 of the Constitution of
                     India, to issue a Writ of Certiorarified Mandamus, calling for the records
                     relating to the orders dated 21/12/2020 in Protest Petition No.32 on the
                     file of the 1st respondent herein, quash the same and direct the 1st
                     respondent herein to conduct an enquiry in Protest Petition No.32 of
                     2020 in the manner known to law afresh.


                                   For Petitioner    : Mr.C.R.Prasanan
                                   For R1            : Mr.T.M.Pappiah
                                                       Special Government Pleader



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https://www.mhc.tn.gov.in/judis/
                                                                             W.P.No.4082 of 2021



                                                     ORDER

The issue is that the petitioner has lodged a protest petition with the Sub

Registrar, the first respondent herein as concerning the registration of a

certain document pending before him for registration.

2.Mr.T.M.Pappiah, learned Special Government Pleader entered

appearance for the first respondent.

3.The Sub Registrar/first respondent is now directed to hold an enquiry

into the protest petition, but shall decide the issue based on the Judgment

of the Hon'ble Supreme Court in Satya Pal Anand Vs. State of Madhya

Pradesh & others [2016 10 SCC 767] as well as the Judgment of the

Division Bench of this Court in N.Ramayee Vs. Sub Registrar [(2020) 8

MLJ 305] within a period of four (4) weeks from the date of receipt of a

copy of this order.

https://www.mhc.tn.gov.in/judis/ W.P.No.4082 of 2021

4.The Writ Petition is disposed of accordingly. No costs.

25.02.2021 Index : Yes/No Internet : Yes/No Tsg

To

The Sub Registrar, The Office of the Sub-Registrar, Kunnathur, Tiruppur District.

https://www.mhc.tn.gov.in/judis/ W.P.No.4082 of 2021

N.SESHASAYEE, J.,

Tsg

Order made in W.P.No.4082 of 2021

25.02.2021

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