Madras High Court
U.Keerthana vs The Deputy Inspector General Of ... on 8 August, 2023
2023:MHC:3759
W.P.No.23135 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :08.08.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.23135 of 2023
and
W.M.P.No.22687 of 2023
1.U.Keerthana
2.Uthirasamy ... Petitioners
Vs.
1.The Deputy Inspector General of Registration,
Office of the Deputy Inspector General of Registration,
Kumaragiri By-pass Road, Ammapettai,
Salem – 636 014.
2.The District Registrar (Administration),
Salem (West),
Salem District.
3.The Sub-Registrar,
Sub-Registrar Office,
Mettur,
Salem District.
4.S.Palanisamy ... Respondents
Page 1 of 6
https://www.mhc.tn.gov.in/judis
W.P.No.23135 of 2023
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Certiorari, calling for the records of the 1st respondent
pertaining to the proceedings in No.3288/E2/2022 dated 26.05.2023 and
quash the same.
For Petitioner : Mr.P.Valliappan, Senior Counsel
for Mr.T.DeeRaj
for M/s. P.V.Law Associates
For R1 to R3 : Mr.D.Ravichander,
Special Government Pleader
ORDER
The writ petition has been filed against the proceedings in
No.3288/E2/2022 dated 26.05.2023.
2. The issues raised in the present writ petition were adjudicated by
this Court in a batch of writ petitions in W.P.No.4192 of 2018 [A.Selvam
vs. The Sub Registrar, Dadagapatti, Salem District] etc., and batch, and a
judgment was delivered on 15.06.2023. In this regard, the Inspector General
of Registration has issued a Letter No.19464/U1/2023 dated 10.06.2023 in
Circular No.1 of 2023. The relevant paragraphs of the above said judgment
are extracted hereunder:
https://www.mhc.tn.gov.in/judis
W.P.No.23135 of 2023
“33. In view of the facts and circumstances,
the following orders are passed:
(1) In respect of the complaints pending
before the District Registrars concerned
and the appeals pending before the
respective Appellate Authorities, the
Inspector General of Registration shall
direct all the authorities to follow
Circular No.1/2023 dated 10.06.2023
strictly for the purpose of disposal of the
complaints and the appeals in a
consistent manner;
(2) The Inspector General of Registration is
directed to incorporate the further
clarifications as stated in this order and
issue a fresh Circular within a period of
two weeks from the date of receipt of a
copy of this order;
(3) The respondents are directed to relegate
the parties to approach Civil Court of
Law, in the event of disputed facts
regarding civil rights exist between the
parties.
(4) In the event of violation of the guidelines
issued by the Inspector General of
Registration or the directions issued by
https://www.mhc.tn.gov.in/judis
W.P.No.23135 of 2023
this Court or any other lapses,
negligence or dereliction of duty is
found while performing the duties by the
authorities, departmental disciplinary
proceedings are to be initiated under the
relevant Service Rules.
(5) The Inspector General of Registration is
directed to conduct periodical Reviews
as warranted under the Rules of Public
Administration.”
3. In view of the fact that the case of the petitioner is also similar to
that of the cases (cited supra), the case of the petitioner is also to be
considered on the same line.
4. Accordingly, this Writ Petition stands disposed of. Consequently,
the connected miscellaneous petition is closed. No costs.
08.08.2023
skr
Index : Yes
Speaking order
Neutral Citation : Yes
https://www.mhc.tn.gov.in/judis
W.P.No.23135 of 2023
To
1.The Deputy Inspector General of Registration,
Office of the Deputy Inspector General of Registration,
Kumaragiri By-pass Road, Ammapettai,
Salem – 636 014.
2.The District Registrar (Administration),
Salem (West),
Salem District.
3.The Sub-Registrar,
Sub-Registrar Office,
Mettur,
Salem District.
https://www.mhc.tn.gov.in/judis
W.P.No.23135 of 2023
S.M.SUBRAMANIAM, J.
skr
W.P.No.23135 of 2023
08.08.2023
https://www.mhc.tn.gov.in/judis
