V.Dhiraviyam vs The Sub Registrar
2022 Latest Caselaw 16827 Mad

                                                                         W.P(MD)No.3384 of 2015

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 26.10.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              W.P(MD)No.3384 of 2015

                     V.Dhiraviyam                                             ... Petitioner

                                                        Vs.

                     The Sub Registrar,
                     Nanguneri Sub Registrar Office,
                     Nanguneri,
                     Tirunelveli District.                                   ... Respondent

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondent to mark and register the judgment and decree in O.S.No.48 of
                     2013 on the file of the Additional District Munsif Court, Nanguneri
                     dated 29.07.2013 subject matter in respect of property in Marukalkurichi
                     Village, Nanguneri Taluk, Tirunelveli District, comprising Survey
                     Number 363/1 (New No. 363/1A).

                                     For Petitioner   : No appearance

                                     For Respondent : M/s.K.S.Selvaganesan
                                                      Additional Government Pleader




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https://www.mhc.tn.gov.in/judis
                                                                             W.P(MD)No.3384 of 2015




                                                       ORDER

Though the matter was listed on 19.10.2022, there was no

representation on the side of the writ petitioner. Hence, the matter is

listed today under the caption "For Dismissal". Even today, there is no

representation on the side of the writ petitioner. Hence, the Writ Petition

stands dismissed for default. There shall be no order as to costs.

                                                                                  26.10.2022
                     Index             :    Yes / No
                     Internet          :    Yes / No
                     btr


                     To

                     The Sub Registrar,

Nanguneri Sub Registrar Office, Nanguneri, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.P(MD)No.3384 of 2015

R.VIJAYAKUMAR, J.

btr

Order made in W.P(MD)No.3384 of 2015

26.10.2022

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