The Inspector General Of ... vs R.Chandra Gupta
2023 Latest Caselaw 9942 Mad

                                                                              WA No.1347 of 2023

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED:   08.08.2023

                                                         CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                             AND
                                       THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                                    WA No.1347 of 2023

                     1.The Inspector General of Registration,
                       100, Santhome High Road,
                       Chennai 38

                     2.The District Revenue Officer (Stamps)
                       Office of the District Collector,
                       V Floor, Singaravelar Maligai,
                       No.32, Rajaji Salai, Chennai 1

                     3.The Sub Registrar,
                       Ambattur, Town and Taluk,
                       Tiruallur District                          : Appellants

                                  versus

                     R.Chandra Gupta                               : Respondent


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent
                     against the order dated 13.10.2022 in WP No.27410 of 2022.


                     For the Appellants         :      Mr.R.Raman Lal,
                                                       Additional Advocate-General,
                                                       assisted by Mr.K.Karthik Jegannathan,
                                                       Government Advocate
                     For the Respondent         :      Mr.Sharath Chandran

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    WA No.1347 of 2023




                                                            JUDGMENT

(Made by the Hon'ble Chief Justice)

We have heard Mr.Raman Lal, learned Additional Advocate-

General for the appellants and Mr.Sharath Chandran, learned counsel

for the respondent/original Writ Petitioner.

2. The learned Single Judge, in paragraph No.6 of the order, has

directed the third appellant to return the registered sale deed dated

14.09.2007 bearing Doc.No.10448 of 2007 within a period of four

weeks from the date of receipt of copy of the order, if there is no

legal impediment. It is submitted that the registered sale deed is

already returned to the respondent/original writ petitioner pursuant

to the impugned order.

3. Certainly, the appellants are entitled to decide the

representation of the respondent/original petitioner on its own merits

as per para 5 of the order.

https://www.mhc.tn.gov.in/judis WA No.1347 of 2023

4. The writ appeal as such is disposed of. There will be no order

as to costs. Consequently, CMP No.13161 of 2023 is closed.

                                                            (S.V.G., CJ.)           (P.D.A., J.)
                                                                         08.08.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     tar

https://www.mhc.tn.gov.in/judis WA No.1347 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(tar)

WA No.1347 of 2023

08.08.2023

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