Ramasamy Goundar vs The Sub Registrar (Registration)
2022 Latest Caselaw 1088 Mad

                                                                                  CMA(MD)No.1359 of 2011



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 24.01.2022

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           CMA(MD)No.1359 of 2011 &
                                             MP(MD)No.1 of 2011

                     Ramasamy Goundar                                 ... Appellant
                                                           vs.

                     1.The Sub Registrar (Registration),
                       Vathirayiruppu,
                       Virudhunagar District.

                     2.The Special Deputy Collector (Stamps),
                       Virudhunagar.

                     3.The Inspector General of Registration
                        and Chief Controlling Authority,
                       120, Santhom High Ways,
                       Chennai - 600 028.                                        ... Respondents

                     PRAYER : Civil Miscellaneous Appeal filed under Section 47 A (10) of
                     the Indian Stamp Act, 1899 against the order of the 3rd respondent in
                     Pa.Mu.No.43475/No.4/08, dated 19.09.2011 which was filed against the
                     order of the 2nd respondent in Tha.Pa.No.1/636/2007, dated 31.07.2008.


                                   For Appellant    :            No appearance

                                   For Respondents :             Mrs.Jeyapriya,
                                                                 Government Advocate



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                                                                                  CMA(MD)No.1359 of 2011



                                                       JUDGMENT

The learned counsel who appeared on behalf of the appellant was

reported to be dead. Hence, notice was ordered to the appellant on

18.11.2021 and the same was served on 13.12.2021. However, today, ie.,

on 24.01.2022, there is no appearance on behalf of the appellant.

2. In view of the same, this Civil Miscellaneous Appeal is closed.

No costs. Consequently, the connected miscellaneous petition is closed.

24.01.2022

Index : Yes/No Internet : Yes/No

mbi

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

CMA(MD)No.1359 of 2011

To

1.The Sub Registrar (Registration), Vathirayiruppu, Virudhunagar District.

2.The Special Deputy Collector (Stamps), Virudhunagar.

3.The Inspector General of Registration and Chief Controlling Authority, 120, Santhom High Ways, Chennai - 600 028.

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

CMA(MD)No.1359 of 2011

S.ANANTHI, J.

mbi

CMA(MD)No.1359 of 2011

24.01.2022

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