T.Raghu vs The District Registrar
2023 Latest Caselaw 8700 Mad

                                                                            W.P.No.21437 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 20.07.2023

                                                        CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                  W.P.No.21437 of 2023
                                                          and
                                                 W.M.P.No.20833 of 2023


                     1.T.Raghu

                     2.T.Prakasam

                     3.Suresh                                             ... Petitioners

                                                          Vs.


                     1.The District Registrar,
                       Thiruvallur District.

                     2.The Sub-Registrar,
                       Redhills Registration Office,
                       Redhills,
                       Chennai – 52.

                     3.Promoth Kumar Bhalotia

                     4.VKB Enterprises,
                       Rep. by its Managing Partner S.Sasikumar,
                       S/o.Sivasubramaniam,
                       No.7C, Easwaran Koil Street,
                       Oragadam, Ambattur,
                       Chennai – 53.                                      ... Respondents

                     Page 1 of 6

https://www.mhc.tn.gov.in/judis
                                                                                        W.P.No.21437 of 2023

                     Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                     to issue a Writ of Mandamus, directing the 1st respondent namely the
                     District Registrar, Thiruvallur District to pass orders on the representation
                     submitted before him on 01.09.2022.


                                        For Petitioner            : Mr.A.G.Rajan

                                        For R1 & R2               : Mr.D.Ravichander,
                                                                    Special Government Pleader


                                                            ORDER

The writ petition has been filed for directing the 1st respondent / the

District Registrar, Thiruvallur District to pass orders on the representation

submitted on 01.09.2022 by the petitioner.

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 & 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:

https://www.mhc.tn.gov.in/judis W.P.No.21437 of 2023

(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,

https://www.mhc.tn.gov.in/judis W.P.No.21437 of 2023

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.

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.

20.07.2023

skr Index : Yes Speaking order

https://www.mhc.tn.gov.in/judis W.P.No.21437 of 2023

To

1.The District Registrar, Thiruvallur District.

2.The Sub-Registrar, Redhills Registration Office, Redhills, Chennai – 52.

https://www.mhc.tn.gov.in/judis W.P.No.21437 of 2023

S.M.SUBRAMANIAM, J.

skr

W.P.No.21437 of 2023

20.07.2023

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