Madras High Court
Mrs.P.Yasotha vs The Inspector General Of ... on 12 July, 2023
W.P.No.20617 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.07.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.20617 of 2023
Mrs.P.Yasotha ... Petitioner
Vs.
1.The Inspector General of Registration,
Santhome, Chennai – 600 028.
2.The District Registrar,
Registration Department,
Kanchipuram District.
3.The Sub-Registrar,
Kanchipuram District.
4.The Sub-Registrar,
Sembium, Chennai – 600 011.
5.The District Collector,
Kanchipuram District.
6.The District Revenue Officer,
Kanchipuram District.
7.The Revenue Divisional Officer,
Sriperumbudur Taluk,
Kanchipuram District.
8.Mr.Kirubakaran
Page 1 of 7
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W.P.No.20617 of 2023
9.Mrs.Uma Kirubakaran
10.M/s.CEAT Limited,
Kannanthangal Village,
Madhuramangalam Post,
Sriperumbudur Taluk,
Kanchipuram – 602 108. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 1st and 2nd respondents herein,
viz., to consider the representation of the petitioner dated 11.03.2023, in so
far as, in the said representation, the petitioner had sought for to conduct an
enquiry against the persons, viz., Respondents No.8 to 10, who had
fraudulently and illegally registered the documents, with the office of 3 rd and
4th respondents, by creating, fabricating and forging the property documents,
pertaining to the petitioner's property situated at Survey No.148/2A, 148/2B,
166/3B, measuring an extent of 94 cents, kannandhangal Village,
Sriperumbudur Circle, Kanchipuram District – 602 108.
For Petitioner : Mr.S.Baskaran
For R1 to R7 : Mr.P.Sanjay Gandhi
Government Advocate
For R10 : Mr.Abishek Jenasenan
Page 2 of 7
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W.P.No.20617 of 2023
ORDER
The relief sought for in the present writ petition is to direct respondents
1 and 2 to consider the representation of the petitioner dated 11.03.2023, to
conduct an enquiry against the respondents 8 to 10, who had fraudulently and
illegally registered the documents, with the office of 3rd and 4th respondents,
by creating, fabricating and forging the property documents, pertaining to the
petitioner's property situated at Survey No.148/2A, 148/2B, 166/3B,
measuring an extent of 94 cents, kannandhangal Village, Sriperumbudur
Circle, Kanchipuram District – 602 108.
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
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W.P.No.20617 of 2023
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 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
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W.P.No.20617 of 2023
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.
12.07.2023
Jeni
Index : Yes
Speaking order
Neutral Citation : Yes
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W.P.No.20617 of 2023
To
1.The Inspector General of Registration,
Santhome, Chennai – 600 028.
2.The District Registrar,
Registration Department,
Kanchipuram District.
3.The Sub-Registrar,
Kanchipuram District.
4.The Sub-Registrar,
Sembium, Chennai – 600 011.
5.The District Collector,
Kanchipuram District.
6.The District Revenue Officer,
Kanchipuram District.
7.The Revenue Divisional Officer,
Sriperumbudur Taluk,
Kanchipuram District.
https://www.mhc.tn.gov.in/judis
W.P.No.20617 of 2023
S.M.SUBRAMANIAM, J.
Jeni
W.P.No.20617 of 2023
12.07.2023
https://www.mhc.tn.gov.in/judis
