Madras High Court
R.Vasan vs The Inspector General Of ... on 28 September, 2021
1 W.P.No.20845 of
2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.09.2021
CORAM:
THE HON'BLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
W.P. No.20845 of 2021
R.Vasan ... Petitioner
-Vs-
1.The Inspector General of Registration,
100, Santhome High Road, Chennai-600 028.
2.The District Registrar,
Salem West, Salem District.
3.The Sub Registrar,
Edappadi Sub Registration Office,
Edappadi, Salem District. ...
Respondents
PRAYER: This Petition is filed under Article 226 of the Constitution of
India, praying for the issue a Writ of Certiorarified Mandamus, calling for
the records pertaining to the order passed by the 2nd respondent in
Na.Ka.No.3413Aa/2021 dated 14.06.2021 and quash the same and
consequentially issue direction to the 2nd respondent to receive the appeal
filed by the petitioner and dispose the same by directing the 3rd respondent
to register the sale deed dated 19.03.2021 submitted by the petitioner in
accordance with law and pass appropriate orders accordingly.
https://www.mhc.tn.gov.in/judis
2 W.P.No.20845 of
2021
For Petitioner :: Mr.R.Marudhachlamurthy
For Respondents :: Mr.Yogesh Kannadasan
(Government Advocate)
*****
ORDER
This Writ petition has been filed for the issue of Writ of
Certiorarified Mandamus by calling for the records pertaining to the order
passed by the 2nd respondent in Na.Ka.No.3413Aa/2021 dated 14.06.2021
and quash the same and consequentially issue direction directing the 2nd
respondent to receive the appeal filed by the petitioner and dispose the same
by directing the 3rd respondent register the sale deed dated 19.03.2021
submitted by the petitioner in accordance with law.
2. The learned counsel for the petitioner would submit that the
petitioner had purchased the property from one Murugesan, situated in
S.F.No.361/4C, 362/8C, 361/5C, 494/4 at Poolampatty Village, total to an
extent of 3.10 acre for valid and valuable consideration. The sale deed in
respect of the above purchased property had been duly presented before the
3rd respondent for registration vide document dated 19.03.2021 and the
same was duly received and registered as pending document No.6 of 2021
https://www.mhc.tn.gov.in/judis
by the 3rd respondent. Even though the petitioner has paid stamp duty as
per guide line value fixed by the 3rd respondent, the petitioner does not
know why his document was assigned pending registration number 6 of
2021 by the 3rd respondent. The petitioner had approached the 3rd
respondent to register and return the document and however he has not
responded for the reason best known to him. The petitioner had urged the
3rd respondent right from the day one of presenting the document of sale
presented on 19.03.2021 and however to shock and surprise, the same has
been kept as pending document No.6 of 2021 before the Registering Office
and all of a sudden a communication was issued in Na.Ka.No.152/2021
dated 04.05.2021 stating that the property involved in the sale deed was
attached in connection with O.S.No.624 of 2018 in I.A.No.621 of 2018
dated 15.04.2021 and the same has been received by the 3rd respondent on
29.04.2021 and thereby he had refused to register the petitioner's sale deed
which is pending registration on his file as pending document No.6 of 2021.
3. It has been further submitted that the date of presenting the sale
deed by the petitioner before the 3rd respondent is on 19.03.2021 and the
petitioner had paid stamp duty on the day one of presenting the sale deed
fixed by the 3rd respondent and without any reason keeping the sale deed as
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pending document no.6 of 2021 till 29.04.2021 and thereafter issued
impugned proceedings in Na.Ka.No.152 of 2021 dated 04.05.2021 is
creating doubt on the petitioner's mind whether he has purposely passed the
impugned order of refusing registering the sale deed presented by the
petitioner being colluded with someone. Aggrieved by the same, the
petitioner had made appeal on 11.06.2021 to the 2nd respondent through
post, in view of prevailing pandemic situation and curfew and however to
the petitioner's shock and dismay, the 2nd respondent without considering
the prevailing situation, had returned the petitioner's appeal through his
proceedings in Na.Ka.No.3413/Aa 1/2021 dated 14.06.2021 stating that the
same was not presented within the statutory period of 30 days. On receipt of
the impugned order dated 14.06.2021 from 2nd respondent, the petitioner
had approached the 2nd respondent and made his representation dated
13.07.2021 stating that the Hon'ble Apex Court and this Hon'ble Court has
passed detailed order stating that there should not be calculation of any
delay while filing appeal in the prevailing pandemic situation and until
further announcement. However, there is no response and reply from the
2nd respondent on the representation dated 13.07.2021 filed by the
petitioner herein. Hence, the petitioner is left with no other option except to
approach this Court seeking for Writ of Certiorarified Mandamus to call for
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the records of the 2nd respondent and appropriate directions to him.
5. The learned Government Advocate for the respondents would
submit that during the lock down period due to pandemic situation, the
Hon'ble Apex Court and Hon'ble this Court have passed various orders
relaxing the limitation period. Hence, the 2nd respondent may be directed to
consider the Appeal filed by the petitioner herein and pass appropriate order
within a period as fixed by this Court.
6. Heard the learned counsel for the petitioner and the learned
Government Advocate for the respondents as well as perused the material
available on records.
7. Having considered the facts and circumstance of the case and
submissions of the learned counsel on either side, in view of the Judgment of
Apex Court with regard to relaxation of limitation period due to Pandemic,
the 2nd respondent is directed to consider the appeal filed by the petitioner
herein and pass appropriate orders within a period of four months from the
date of receipt of copy of this order after affording sufficient opportunity to
the petitioner herein. Consequently, the order dated 14.06.2021 passed by
the 2nd respondent is set aside.
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8. With the aforesaid directions, the Writ petition is disposed of.
Consequently, connected miscellaneous petition is closed if any. No costs.
28.09.2021
Lbm
Speaking order/Non-speaking order
Index : Yes/No
Internet: Yes/No
https://www.mhc.tn.gov.in/judis
To:
1.The Inspector General of Registration,
100, Santhome High Road,
Chennai-600 028.
2.The District Registrar,
Salem West, Salem District.
3.The Sub Registrar,
Edappadi Sub Registration Office,
Edappadi, Salem District.
https://www.mhc.tn.gov.in/judis
V.BHAVANI SUBBAROYAN.,J
Lbm
W.P. No.20845 of 2021
28.09.2021
https://www.mhc.tn.gov.in/judis
