Madras High Court
S.Noor Mohammed vs The Deputy Inspector General Of ... on 3 July, 2023
W.A(MD)No.977 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
and
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.A(MD)No.977 of 2023
S.Noor Mohammed ... Appellant
-vs-
1. The Deputy Inspector General of Registration,
Office of Deputy Inspector General of Registration,
2nd Floor, Govt. Multistoried Building,
Kajamalai, Mannarpuram,
Trichy-620020.
2. The District Registrar,
Office of the District Registrar,
DR Office, Court Compound, Cantonment,
Trichy.
3. The Secretary and Correspondent,
Jamal Mohmed College,
Society of Jamal Mohamed College,
Trichy- 20. ... Respondents
PRAYER : Appeal filed under Clause 15 of the Letters Patent,
against the order passed in W.P(MD)No.12655 of 2023 dated
25.05.2023.
Page 1 of 5
https://www.mhc.tn.gov.in/judis
W.A(MD)No.977 of 2023
For Appellant : Mr.R.Alagumani
For R1 & R2 : Mr.R.Baskaran, Additional Advocate General
assisted by Mr.M.Linga Durai,
Special Government Pleader
JUDGMENT
[Judgment of the Court was made by S.VAIDYANATHAN, J.]
This writ appeal is directed against the order made in
W.P(MD)No.12655 of 2023 dated 25.05.2023.
2. According to the appellant/writ petitioner, after the orders of
this Court mentioned supra, there is yet another proceeding initiated by
the 2nd respondent and a fresh notice has been issued on the ground
that yet another complaint has been received from the very same
person. He would further submit that two parallel proceedings are going
on for the same issue.
3. Mr.R.Baskaran, learned Additional Advocate General
appearing for the respondents 1 and 2 would submit that it is incorrect
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W.A(MD)No.977 of 2023
to state that parallel proceedings are initiated and that the respondents
1 and 2 have no issues in combining more than one complaint on the
same subject matter, hear all the parties concerned and give a
composite decision.
4. Taking note of the submissions of both the parties, if more
than one complaint on the subject matter in question is pending,
complaints may be taken together, parties can be heard and decision
can be taken within a period of three months from the date of receipt of
a copy of this judgment, of course, after hearing/affording an
opportunity to the parties concerned who are likely to be
affected/aggrieved.
5. With the above direction, the Writ Appeal is disposed of. No
costs.
[S.V.N., J.] [D.B.C., J.]
03.07.2023
Index : Yes / No
Neutral Citation : Yes / No
bala
https://www.mhc.tn.gov.in/judis
W.A(MD)No.977 of 2023
To:
1. The Deputy Inspector General of Registration,
Office of Deputy Inspector General of Registration,
2nd Floor, Govt. Multistoried Building,
Kajamalai, Mannarpuram,
Trichy-620020.
2. The District Registrar,
Office of the District Registrar,
DR Office, Court Compound, Cantonment,
Trichy.
https://www.mhc.tn.gov.in/judis
W.A(MD)No.977 of 2023
S.VAIDYANATHAN, J.
and
D.BHARATHA CHAKRAVARTHY, J.
bala
W.A(MD)No.977 of 2023
03.07.2023
https://www.mhc.tn.gov.in/judis
