D. Elangovan vs The Inspector General Of ...
2022 Latest Caselaw 9295 Mad

                                                                               W.P.No.12804 of 2022


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 12.05.2022

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE G.R. SWAMINATHAN

                                             W.P.No.12804 of 2022
                                                      &
                                             WMP.No.12266 of 2022


                     D. Elangovan                                            ... Petitioner

                                                      Versus

                     1.The Inspector General of Registration,
                       Santhome, Chennai - 28.

                     2.The Joint 1 Sub Registrar,
                       District Registrar Grade,
                       South Chennai, Saidapet,
                       Chennai – 600015.                                     ... Respondents


                     PRAYER: This Writ Petition has been filed under Article 226 of the

                     constitution, to issue a Writ of Certiorarified Mandamus, calling for the

                     records in impugned order in RFL/Chennai South Joint I/135/2021 dated

                     08.12.2021 passed by the 2nd respondent herein and quash the same and

                     consequently direct the 2nd respondent to register the judgment and

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                        W.P.No.12804 of 2022


                     decree           dated    08.02.2017       passed   in    I.A.No.1019/2016          in

                     O.S.No.216/2016 passed by the District Munsif cum Judicial Magistrate

                     at Sriperumbudur, Kancheepuram District within stipulated time period

                     as may be fixed by this Hon'ble Court.



                                        For Petitioner      :      Mr.T.Sundaravadanam

                                        For Respondents :          Mr.D.Ravichandran,
                                                                   Special Government Pleader.



                                                                ORDER

Heard the learned counsel appearing for the writ petitioner and the

learned Special Government Pleader appearing for the respondents.

2. The petitioner wants the petition-mentioned court order to be

registered by the second respondent. The second respondent declined to

do so, on the ground that it was belatedly presented.

3. It is well settled that when it comes to registering a court order,

https://www.mhc.tn.gov.in/judis W.P.No.12804 of 2022

the question of delay will not arise at all. The impugned refusal is set

aside. The Writ Petition is allowed. The second respondent is directed to

register the petition-mentioned court order. No costs. Consequently,

connected miscellaneous petition is closed.

12.05.2022 Index: Yes/No Internet: Yes/No mrn

To

1.The Inspector General of Registration, Santhome, Chennai - 28.

2.The Joint 1 Sub Registrar, District Registrar Grade, South Chennai, Saidapet, Chennai – 600015.

https://www.mhc.tn.gov.in/judis W.P.No.12804 of 2022

G.R. SWAMINATHAN, J.

(mrn)

W.P.No.12804 of 2022 & WMP.No.12266 of 2022

12.05.2022

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