Sarumadhi vs Sub-Registrar
2021 Latest Caselaw 14309 Mad

                                                                                W.P.No.13731 of 2021

                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 16.07.2021

                                                       CORAM:

                          THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN
                                             W.P.No.13731 of 2021
                                                     and
                                            W.M.P. No. 14578 of 2021

                   Sarumadhi,
                   W/o. Murugan (late)                                            ... Petitioner

                                                         Vs.

                   1. Sub-Registrar,
                      O/o. The Sub-Registrar,
                      Thirunavalur,
                      Cuddalore Registration District,
                      Villupuram – 607 204.

                   2. D. Subramanian,
                      S/o. Duraisamy Naidu                                      ... Respondents



                   Prayer : Writ Petition under Article 226 of the Constitution of India praying

                   for the issuance of a Writ of Mandamus, directing the 1st respondent to

                   consider       my         protest       petition      vide         application

                   No.S01LANDVV202106091466927 dated 09.06.2021 in the light of

                   judgment and decree in O.S.No.141 of 2011 on the file of learned District

                   Munsif Judge, Ulundurpet Taluk, and consequently not to register any

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                                                                                W.P.No.13731 of 2021

                   subsequent deed in respect of the property comprised in Survey No.39/3B

                   (Old Survey No.39/3) consisting 1/6th share to the extent of 0.25 cent at

                   Kottati Village, Survey No.72/11 to the extent of 0.20 cents and further

                   Survey No.61/3 to the extent of 0.79 cents at Mattigai.

                                For Petitioner     :     Mr.S.Saravanakumar

                                For Respondents :        Mr.K.M.D.Muhilan
                                                         Government Advocate for R1

                                                       ORDER

(The case has been heard through video conference)

The Writ Petition has been filed seeking a direction directing the 1 st

respondent to consider the protest petition filed in the light of judgment and

decree in O.S.No.141 of 2011, on the file of District Munsif Judge,

Ulundurpet and not to register any subsequent deed in respect of his

property.

2. Today, when the matter taken up for hearing, Mr.S.Saravanakumar,

learned counsel appearing for petitioner would submit that, this court has

already passed an order dated 05.03.2021 in W.P. No. 5623 of 2021 in

respect of same property. Hence, this Writ Petition may be disposed of.

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W.P.No.13731 of 2021

3. In view of the order passed by this court in W.P. No. 5623 of 2021

in respect of same property, no further adjudication is required in this Writ

Petition. Accordingly, this Writ Petition stands closed. No costs.

Consequently, connected Writ Miscellaneous Petition is closed.

16.07.2021 rpp To

Sub-Registrar, O/o. The Sub-Registrar, Thirunavalur, Cuddalore Registration District, Villupuram – 607 204.

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W.P.No.13731 of 2021

V.BHARATHIDASAN, J.

rpp

W.P.No.13731 of 2021

16.07.2021

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