Madras High Court
M.Nagalakshmi vs The Inspector General Of ... on 8 August, 2023
2023:MHC:3680
W.P.No.23147 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.23147 of 2023
1.M.Nagalakshmi
2.K.Mahalakshmi ... Petitioners
Vs.
1.The Inspector General of Registration,
100. Santhome High Road,
Raja Annamalai puram,
Chennai – 600 028.
2.The District Registrar,
Registration Department,
Kancheepuram Road,
Chengalpattu.
3.The Sub-Registrar,
Registration Department,
Thiruporur,
Chengalpattu District.
4.The Director,
The Directorate of Town and Country Planning
Anna Salai, Chennai – 600 002.
Page 1 of 8
https://www.mhc.tn.gov.in/judis
W.P.No.23147 of 2023
5.The Regional Deputy Director,
Chengalpattu District Town and Country Planning Office,
No.124, G.S.T.Road,
Municipal Shopping Complex,
Chengalpattu.
6.The Secretary,
Navalur Village Panchayat Office,
Rajiv Gandhi Road,
Navalur, Thiruporur Taluk,
Chengalpattu District.
7.The District Collector,
Office of Collectorate,
Chengalpattu District,
Chengalpattu.
8.The Tahsildar,
Thiruporur Taluk,
Thiruporur, Chengalpattu District.
9.The Village Administrative Officer,
Navalur Village,
Rajiv Gandhi Salai,
Navalur, Thiruporur Taluk,
Chengalpattu District.
10.D.Manoharan
11.D.Krishnamurthy
12.M/s.Premium Prosperity Infra (P) Ltd.,
Rep. By Directors N.Sathya Sai Sankar,
Ajaykumar Nagarajan,
Regd. office at No.6, Padmanaba Nagar,
Second Street, Adyar,
Chennai – 600 020. ... Respondents
Page 2 of 8
https://www.mhc.tn.gov.in/judis
W.P.No.23147 of 2023
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the 2nd respondent to consider the
petitioner's representation dated 25.10.2022 within a stipulated period that
may be fixed by this Hon'ble Court.
For Petitioner : Mr.B.L.Sankar
For R1 to R5 & : Mr.D.Ravichander,
R7 to R9 Special Government Pleader
ORDER
The writ petition has been filed for directing the 2nd respondent to
consider the petitioner's representation dated 25.10.2022.
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.23147 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
https://www.mhc.tn.gov.in/judis
W.P.No.23147 of 2023
General of Registration or the
directions issued by 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. No costs.
08.08.2023
skr
Index : Yes
Speaking order
Neutral Citation : Yes
https://www.mhc.tn.gov.in/judis
W.P.No.23147 of 2023
To
1.The Inspector General of Registration,
100. Santhome High Road,
Raja Annamalai puram,
Chennai – 600 028.
2.The District Registrar,
Registration Department,
Kancheepuram Road,
Chengalpattu.
3.The Sub-Registrar,
Registration Department,
Thiruporur,
Chengalpattu District.
4.The Director,
The Directorate of Town and Country Planning
Anna Salai, Chennai – 600 002.
5.The Regional Deputy Director,
Chengalpattu District Town and Country Planning Office,
No.124, G.S.T.Road,
Municipal Shopping Complex,
Chengalpattu.
6.The Secretary,
Navalur Village Panchayat Office,
Rajiv Gandhi Road,
Navalur, Thiruporur Taluk,
Chengalpattu District.
7.The District Collector,
Office of Collectorate,
https://www.mhc.tn.gov.in/judis
W.P.No.23147 of 2023
Chengalpattu District,
Chengalpattu.
8.The Tahsildar,
Thiruporur Taluk,
Thiruporur, Chengalpattu District.
9.The Village Administrative Officer,
Navalur Village,
Rajiv Gandhi Salai,
Navalur, Thiruporur Taluk,
Chengalpattu District.
https://www.mhc.tn.gov.in/judis
W.P.No.23147 of 2023
S.M.SUBRAMANIAM, J.
skr
W.P.No.23147 of 2023
08.08.2023
https://www.mhc.tn.gov.in/judis
