Madras High Court
Palani @ Palaniyandi vs The Inspector General Of ... on 17 July, 2023
W.P.No.20970 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.20970 of 2023
Palani @ Palaniyandi
S/O.Shivan, Om Nagar, Thanadu Village,
Kothakiri, Nilagiri District-643 217,
Rep. By Power of Attorney,
Jayanthi Uma, S/O.Shivalingam,
East Street, Kalarampatti Village,
Perambalur Taluk and District-621 101. ... Petitioner
Vs.
1.The Inspector General Of Registration,
Registration Office,
Pattinampakkam,
Santhom,
Raja Annamalaipuram, Chennai-600028.
2.The Deputy Inspector General of Registration,
Deputy Registration Office,
2nd Floor, Government Multi-Speciality Complex,
Khajamalai, Mannarpuram, Trichy-620 020.
3.The District Registrar,
Registrar Office,
Perambalur-621 212 ...Respondents
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1/6
W.P.No.20970 of 2023
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the respondents to
consider the petitioner's representation dated 01.06.2023 thereby cancel the
Sale Deed Document No.2958/2019 on the file of Sub-Registrar,
Perambalur.
For Petitioner : Mr.D.Veerakumar
For Respondents :
(for R1 to R.3) : Mr.P.Sanjay Gandhi, Govt. Advocate
ORDER
The relief sought for in the writ petition is to direct the respondents
to consider the petitioner's representation dated 01.06.2023 thereby cancel
the Sale Deed Document No.2958/2019 on the file of Sub-Registrar,
Perambalur.
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:
https://www.mhc.tn.gov.in/judis
W.P.No.20970 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 the authorities,
departmental disciplinary proceedings are to be initiated
under the relevant Service Rules.
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W.P.No.20970 of 2023
(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.
(sha) 17.07.2023
Index : Yes
Speaking Order
Neutral Citation : Yes
To
https://www.mhc.tn.gov.in/judis
W.P.No.20970 of 2023
1.The Inspector General Of Registration,
Registration Office,
Pattinampakkam,
Santhom,
Raja Annamalaipuram, Chennai-600028.
2.The Deputy Inspector General of Registration,
Deputy Registration Office,
2nd Floor, Government Multi-Speciality Complex,
Khajamalai, Mannarpuram, Trichy-620 020.
3.The District Registrar,
Registrar Office,
Perambalur-621 212
https://www.mhc.tn.gov.in/judis
W.P.No.20970 of 2023
S.M.SUBRAMANIAM. J.,
(sha)
W.P.No.20970 of 2023
17.07.2023
https://www.mhc.tn.gov.in/judis
