P.Sivabala Prabhu vs The District Registrar ...
2023 Latest Caselaw 1284 Mad

                                                                          W.P(MD)No.28926 of 2022



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.02.2023

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           W.P(MD)No.28926 of 2022
                                                    and
                                          W.M.P(MD)No.22910 of 2022

                P.Sivabala Prabhu                                       ... Petitioner

                                                      Vs.

                1.The District Registrar (Administration),
                  Tirunelveli.

                2.The Sub-Registrar,
                  Radhapuram,
                  Tirunelveli District.

                3.P.Sheelarani
                4.I.Senthil Murugan                                     ... Respondents

                PRAYER: Writ Petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of Mandamus, to direct the second respondent conduct
                enquiry into the complaint of the petitioner, dated 12.11.2022, regarding the
                registration of fraudulent document in Doc.No.6096/2022 executed by the third
                respondent in favour of the fourth respondent as against the judgment and
                decree passed in the suit.


                                    For Petitioner    : Mr.H.Arumugam


https://www.mhc.tn.gov.in/judis
                1/3
                                                                                 W.P(MD)No.28926 of 2022


                                       For R-1 & R-2     : Mr.S.Shanmugavel
                                                           Additional Government Pleader
                                       For R-3 & R-4     : Mr.V.Balasubramanian



                                                       ORDER

Heard the learned Counsel on either side.

2. The first respondent is directed to pass order on the petition mentioned

complaint / representation on merits and in accordance with law within a period

of twelve (12) weeks from the date of receipt of a copy of this order. I make it

clear that I have not gone into the merits of the matter. It is open to the first

respondent to pass order one way or the other. Interested persons shall be put

on notice before passing final order. This writ petition stands disposed of

accordingly. There shall be no order as to costs. Consequently, connected

Miscellaneous Petition stands closed.

                                                                                      01.02.2023

                NCC               : Yes / No
                Index             : Yes / No
                Internet          : Yes / No
                Btr

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

W.P(MD)No.28926 of 2022

G.R.SWAMINATHAN, J.

Btr

To

1.The District Registrar (Administration), Tirunelveli.

2.The Sub-Registrar, Radhapuram, Tirunelveli District.

W.P(MD)No.28926 of 2022

01.02.2023

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