The State Of Tamil Nadu vs Radiance Realty Developers India ...
2022 Latest Caselaw 10739 Mad

                                                                          W.A.No.479 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:   21.06.2022

                                                    CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                       AND
                                        THE HON'BLE MRS.JUSTICE N.MALA
                                               W.A.No.479 of 2022

                     1. The State of Tamil Nadu,
                        Rep. by its Secretary to Government,
                        Commercial Taxes, Registration and
                         Stamp Department, Secretariat,
                        Fort St. George, Chennai 600 009.

                     2. Inspector General of Registration,
                        No.100, Santhome High Road,
                        Chennai 600 028.

                     3. The Sub Registrar, Madhavaram,
                        Office of the Sub Registrar,
                        1st Street, Roja Nagar, Madhavaram,
                        Chennai 600 060.                                 .. Appellants
                                                      vs

                     Radiance Realty Developers India Ltd.,
                      Rep .by its Authorised Signatory,
                     Khivraj Compled II, 6th Floor,
                     No.480, Anna Salai, Nandanam,
                     Chennai 600 035.                                    .. Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 12.01.2022 passed in W.M.P.No.17518 of 2021 in
                     W.P.No.16551 of 2021 on the file of this Court.


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.479 of 2022



                                  For the Appellants    :      Mr.Silambanan
                                                               Addl. Adv. General
                                                               assisted by Mr.Yogesh Kannadasan
                                                               Spl.G.P. (Regn.)

                                  For the Respondent    :     Mr.Arun C.Mohan
                                                            *****

                                                        JUDGMENT

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

The writ appeal has been filed to challenge the interim order

passed in W.M.P.No.17518 of 2021 in W.P.No.16551 of 2021.

2. Since the writ petition itself has been withdrawn and

accordingly, it was dismissed as withdrawn by the order passed

today, the interim order passed in the miscellaneous petition would

not survive and accordingly, the writ appeal is rendered infructuous

and is dismissed accordingly. No costs.

(M.N.B., CJ.) (N.M., J.) 21.06.2022 Index : Yes/No

sra

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https://www.mhc.tn.gov.in/judis W.A.No.479 of 2022

To:

1. The Secretary to Government of Tamil Nadu, Commercial Taxes, Registration and Stamp Department, Secretariat, Fort St. George, Chennai 600 009.

2. The Inspector General of Registration, No.100, Santhome High Road, Chennai 600 028.

3. The Sub Registrar, Madhavaram, Office of the Sub Registrar, 1st Street, Roja Nagar, Madhavaram, Chennai 600 060.

___________

https://www.mhc.tn.gov.in/judis W.A.No.479 of 2022

M.N.Bhandari, CJ.

and N.Mala, J.

(sra)

W.A.No.479 of 2022

21.06.2022

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