Madras High Court
S.Subramani vs The Inspector General Of ... on 13 July, 2023
W.P.No.20660 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2023
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No.20660 of 2023
and
W.M.P.Nos.20106 of 2023
1.S.Subramani
2.Mrs. S. Muthulakshmi
3.Mr. S.Selvaraj
4.Mrs. S. Amudha, ... Petitioners
Vs.
1.The Inspector General Of Registration,
Office Of The IG Registration,
Santhome High Road, Chennai.
2.The District Registrar(Admn),
Office Of The District Registrar,
Chengalpattu, Chengalpattu District.
3.The Sub-Registrar,
Office of the Sub-Registrar, Cheyyur,
Cheyyur Taluk,
Chengalpattu District.
4.Mr.S.Balu @ Balakrishnan ...Respondents
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1/5
W.P.No.20660 of 2023
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus, directing the 1st respondent
herein to expedite the inquiry in Appeal petitions dated 20.06.2023 filed by
the petitioners herein and dispose of the same within the time frame to be
fixed by this Hon’ble court.
For Petitioner : Mr.K.Durai Murugan
For Respondents :
(for R1 to R.3) : Mr.C.Jayaprakash, Govt. Advocate
ORDER
The relief sought for in the writ petition is to direct the 1st
respondent herein to expedite the inquiry in Appeal petitions dated
20.06.2023 filed by the petitioners herein and dispose of the same within
the time frame to be fixed by this Court.
2.The issues raised in the present writ petition were adjudicated by
this Court in a batch of writ petitions in W.P.Nos.4192 of 2018 & etc.,
batch, and a judgment was delivered on 15.06.2023 and the relevant
paragraphs of the judgment are extracted hereunder:
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W.P.No.20660 of 2023
“33. In view of the facts and circumstances, the
following orders are passed:
(i) In respect of the complaints pending before the
District Registrars concerned 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;
(ii) 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;
(iii) 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.
(iv) 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
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W.P.No.20660 of 2023
the authorities, departmental disciplinary proceedings are to
be initiated under the relevant Service Rules.
(v) 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. Accordingly, this writ petition stands disposed
of. No costs. Consequences, connected miscellaneous petition is closed.
(sha) 13.07.2023
Index : Yes
Speaking Order
Neutral Citation : Yes
To
1.The Inspector General Of Registration,
Office Of The IG Registration,
Santhome High Road, Chennai.
2.The District Registrar(Admn),
Office Of The District Registrar,
Chengalpattu, Chengalpattu District.
3.The Sub-Registrar,
Office of the Sub-Registrar, Cheyyur,
Cheyyur Taluk,
Chengalpattu District.
https://www.mhc.tn.gov.in/judis
W.P.No.20660 of 2023
S.M.SUBRAMANIAM. J.,
(sha)
W.P.No.20660 of 2023
13.07.2023
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