Madras High Court
M.Muthulingam vs The District Registrar on 13 July, 2021
W.A.(MD)No.1195 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.07.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1195 of 2020
M.Muthulingam .. Appellant/Petitioner
Vs.
1.The District Registrar,
Ariyalur,
Ariyalur District.
2.The Sub-Registrar,
Thuraiyur,
Trichy District.
3.Muthiah
4.Gunasekaran
5.Kannadasan .. Respondents/Respondents
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,
praying to set aside the order dated 06.10.2020, in W.P.(MD)No.13742 of
2020.
For Appellant : Mr.V.Singan
For Respondent Nos.1 & 2 : Mr.R.Baskaran
Standing Counsel for Government
https://www.mhc.tn.gov.in/judis/
1/5
W.A.(MD)No.1195 of 2020
For Respondent Nos.3 to 5 : Mr.P.Ganapathi Subramanian
JUDGMENT
***************
[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]
Heard Mr.V.Singan, learned counsel for the appellant,
Mr.R.Baskaran, learned Standing Counsel for Government, appearing for
respondent Nos.1 and 2 and Mr.P.Ganapathi Subramanian, learned
counsel for respondent Nos.3 to 5.
2.This appeal is filed by the writ petitioner challenging the order
and direction issued in W.P.(MD) No.13742 of 2020 dated 06.10.2020.
3.In the Writ Petition, the appellant sought for a direction upon
the second respondent to register the document of power dated
12.08.2020 executed by the appellant in favour of Arjunan and Bharath
relating to the property in S.F.Nos.176/3 & 175/1B2 at Murugur Village,
Thuraiyur Taluk, Trichy District. The Writ Petition has been dismissed on
the ground that the petitioner is involved in a land grabbing case.
4.The learned counsel for the appellant submitted that it is
factually incorrect. We need not not go into the controversy because the
Sub-Registrar has assigned certain reasons for refusal, which is as
follows:
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W.A.(MD)No.1195 of 2020
“Reason of Refusal:
1.,ju fhuzq;fs; ,t;thtzj;jpy; Fwpg;gplg;gl;Ls;s brhj;ijg;
bghUj;J epy mgfhpg;g[ gphpt[ vz;.CC/2/2014 y; tprhuiz eilbgw;W
tUtjhYk; Jiwa{h; rg; nfhh;l; O.S.No.35/2016 y; tHf;F bjhlh;e;J tHf;F
epYitapy; cs;sjhYk; nkYk; ,t;tYtyfj;jpy; jpU.Kj;ijah vd;gtuhy;
jpU.Fznrfud; vd;gtUf;F xU mjpfhuk; Mtzk;
mspf;fg;gl;L ,t;tYtyfj;jpy; gjpt[ bra;ag;gl;l Mtzk; vz;.2426/2020 y;
Mtz> brhj;J Fwpj;J tHf;F elj;Jtjw;F mjpfhuk; tHq;fg;gl;ljhYk;
jq;fshy; gjpt[f;F jhf;fy; bra;ag;gl;l brhj;jpd; chpik Fwpj;J
jPh;khdpf;f ,ayhj epiyapy; jq;fshy; jhf;fy; bra;ag;gl;l ,t;thtzk;
vd;gjw;F ,y;iy vd;w Fwpg;g[ld; Mtzk; jpUg;gp mDg;gg;gLfpwJ.”
5.As rightly submitted by the learned counsel appearing for
respondent Nos.3 to 5, the appellant has not challenged the correctness
of the reasons assigned for refusal. In any event, we find that before
recording the above reasons, the Sub-Registrar has not afforded an
opportunity of hearing to the appellant, which should have been done and
therefore, there is violation of principles of natural justice. However, for
such reason, we are not inclined to set aside the reasons for refusal, but
direct the appellant to treat the same as show cause notice and submit
his statement along with relevant documents within a period of six weeks
from the date of receipt of a copy of this judgment and on receipt of the
objections, the second respondent shall consider the same and pass
orders on merits and in accordance with law within a period of six weeks
from the date of receipt of a copy of the objections.
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W.A.(MD)No.1195 of 2020
6.The Writ Appeal stands disposed of with the above directions.
No costs.
[T.S.S., J.] & [S.A.I., J.]
13.07.2021
Index : Yes / No
Internet : Yes / No
sj
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 District Registrar,
Ariyalur,
Ariyalur District.
2.The Sub-Registrar,
Thuraiyur,
Trichy District.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1195 of 2020
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
sj
JUDGMENT MADE IN
W.A.(MD)No.1195 of 2020
13.07.2021
https://www.mhc.tn.gov.in/judis/
