The Sub-Registrar vs Kannammal
2022 Latest Caselaw 14280 Mad

                                                                    WA SR Nos.80558 and 80557 of 2022

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 10.08.2022

                                                             CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                              AND
                                            THE HON'BLE MRS.JUSTICE N.MALA
                                           WA SR Nos.80558 and 80557 of 2022
                                         and C.M.P.Nos.12805 and 12808 OF 2022

                     The Sub-Registrar,
                     Dharapuram Sub-Registrar Office,
                     Tiruppur District                ... Appellant/Petitioner
                                                          in both appeals and petitions

                                                               vs
                     1.Kannammal
                     2.Sundaram
                     3.Karunaiprakasam                          ... Respondents in both appeals
                                                                    and petitions

                     Prayer: Appeals filed under Clause 15 of the Letters Patent Act against
                     the order dated 28.04.2022 in WP Nos.10916 & 10923 of 2022
                     C.M.P.Nos.12805 & 12808 and of 2022 filed to condone the delay of
                     26 days in filing the writ appeal against the order dated 28.04.2022 in
                     WP No.10916 of 2022.


                                  For the Appellant      :      Mr.S.Silambannan,
                                                                Additional Advocate-General
                                                                Assisted by Mr.Yogesh Kannadasan
                                                                Special Government Pleader




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https://www.mhc.tn.gov.in/judis
                                                                WA SR Nos.80558 and 80557 of 2022

                                                  COMMON JUDGMENT

                                         (Judgment of the Court was delivered by
                                                the Hon'ble Chief Justice)


                                  Learned Additional Advocate-General, on instructions and in

                     view of subsequent developments, submits that he may be

                     permitted to withdraw the applications seeking condonation of delay

                     as also the writ appeals.



                                  2. In view of the same, C.M.P.Nos.12805 and 12808 of 2022

                     and the appeals (SR) are dismissed as withdrawn. There will be no

                     order as to costs.



                                                                    (M.N.B., CJ.)     (N.M., J.)
                                                                              10.08.2022
                     Index : Yes/No
                     tar




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https://www.mhc.tn.gov.in/judis
                                       WA SR Nos.80558 and 80557 of 2022

                                                    M.N.Bhandari, CJ.
                                                           and
                                                        N.Mala, J.

(tar)

WA SR Nos.80558 & 80557 of 2022

10.08.2022

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