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M/S.Vaisakhi Bio-Marine Pvt Ltd vs Inspector General Of ...
2023 Latest Caselaw 8446 Mad

Citation : 2023 Latest Caselaw 8446 Mad
Judgement Date : 17 July, 2023

Madras High Court
M/S.Vaisakhi Bio-Marine Pvt Ltd vs Inspector General Of ... on 17 July, 2023
                                                                          W.P.No.20975 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 17.07.2023

                                                    CORAM

                            THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                              W.P.No.20975 of 2023

                   M/S.Vaisakhi Bio-Marine Pvt Ltd.,
                   Rep. By Its General Manager,
                   Mr.S.Ramesh, Kaipeni Kuppam,
                   Marakkanam, Tindivanam (Tk),
                   Villupuram District.                                     ... Petitioner

                                                          Vs.

                   1.Inspector General Of Registration,
                   No.100, Santhome High Road,
                   Patinapakkam, Chennai-28.

                   2.R.Gomathi

                   3.Mugilan

                   4.Kathiravan

                   5.Ramesh                                                 ...Respondents



                   Prayer:- Writ petition filed under Article 226 of the Constitution of India
                   praying for issuance of a writ of Mandamus, directing the first respondent
                   to dispose the appeal dated 13.03.2023 before the first respondent within
                   the time frame fixed by this Honourable Court.


https://www.mhc.tn.gov.in/judis
                   1/5
                                                                                W.P.No.20975 of 2023

                                  For Petitioner        : Mr.M.Venkadesh Kumar

                                  For Respondents       :
                                  (for R1 )             : Mr.C.Jayaprakash, Government Advocate



                                                        ORDER

The relief sought for in the writ petition is to direct the first

respondent to dispose the appeal dated 13.03.2023 before the first

respondent within the time frame fixed by this Honourable 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:

“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

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

W.P.No.20975 of 2023

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 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.”

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

W.P.No.20975 of 2023

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.

                   (sha)                                                                 17.07.2023
                   Index : Yes
                   Speaking Order
                   Neutral Citation : Yes


                   To

Inspector General Of Registration, No.100, Santhome High Road, Patinapakkam, Chennai-28.

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

W.P.No.20975 of 2023

S.M.SUBRAMANIAM. J.,

(sha)

W.P.No.20975 of 2023

17.07.2023

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

 
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