Madras High Court
K.Arivu @ Arivazhagan vs The Inspector General Of ... on 6 July, 2023
W.P.No.19886 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.07.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.19886 of 2023
K.Arivu @ Arivazhagan ... Petitioner
Vs.
1.The Inspector General of Registration,
Registration Office,
Pattinampakkam,
Santhom,
Raja Annamalaipuram,
Chennai – 600 023.
2.The Deputy Inspector General of Registration,
2nd Floor, Government Multi-Speciality Complex,
Kajamalai,
Mannarpuram,
Trichy – 620 020.
3.The District Registrar,
Office of the District Registrar,
Perambalur. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents to consider the
petitioner's representation letter dated 30.05.2023 thereby cancel the Sale
Deed No.1322/1991 dated on 03.07.1991 on the file of the Sub Registrar
Page 1 of 6
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W.P.No.19886 of 2023
Office, Perambalur.
For Petitioner : Mr.D.Veerakumar
For Respondents : Mr.E.Sundaram
Government Advocate
ORDER
The relief sought for in the present writ petition is to direct the
respondents to consider the petitioner's representation letter dated 30.05.2023
thereby cancel the Sale Deed No.1322/1991 dated on 03.07.1991 on the file
of the Sub Registrar Office, Perambalur.
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 and the relevant paragraphs of the
judgment are extracted hereunder:
“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
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W.P.No.19886 of 2023
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
this Court or any other lapses, negligence
or dereliction of duty is found while
performing the duties by the authorities,
departmental disciplinary proceedings
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W.P.No.19886 of 2023
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.
Consequently, connected Miscellaneous Petition is closed.
06.07.2023
Jeni
Index : Yes
Speaking order
Neutral Citation : Yes
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W.P.No.19886 of 2023
To
1.The Inspector General of Registration,
Registration Office,
Pattinampakkam,
Santhom,
Raja Annamalaipuram,
Chennai – 600 023.
2.The Deputy Inspector General of Registration,
2nd Floor, Government Multi-Speciality Complex,
Kajamalai,
Mannarpuram,
Trichy – 620 020.
3.The District Registrar,
Office of the District Registrar,
Perambalur.
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W.P.No.19886 of 2023
S.M.SUBRAMANIAM, J.
Jeni
W.P.No.19886 of 2023
06.07.2023
https://www.mhc.tn.gov.in/judis
