M/S.Citi Farms And Resorts vs The District Registrar
2023 Latest Caselaw 8797 Mad

                                                                              W.P.No.21632 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 21.07.2023

                                                        CORAM

                            THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                 W.P.No.21632 of 2023


                   M/S.Citi Farms And Resorts
                   Rep. By Its Managing Partner,
                   P.Sreenivasalu Reddy,
                   Having Its Registered Office At,
                   No.101, Batavis Chambers 1st Floor,
                   No.8 Kumarapa Krupa Road, Bengaluru -1                       ... Petitioner
                                                       Vs.

                   The District Registrar
                   Registration Department,
                   Krishnagiri                                                  ... Respondent

                   Prayer:- Writ petition filed under Article 226 of the Constitution of India
                   praying for issuance of a writ of Mandamus directing the respondent to
                   comply with the relief sought by the petitioner in his representation dated
                   4.06.2023 within a specified time or pass any other appropriate order
                   which may deem fit and proper in the above said circumstances.


                                  For Petitioner        : M/s.K.Sathyabal
                                  For Respondent        :
                                  (for sole respondent) : Mr.G.Krishna Raja,
                                                          Additional Government Pleader.




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                                                                                  W.P.No.21632 of 2023

                                                         ORDER

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

comply with the relief sought by the petitioner in his representation dated

4.06.2023 within a specified time or pass any other appropriate order

which may deem fit and proper in the above said circumstances.

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 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;

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W.P.No.21632 of 2023

(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.”

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)                                                                 21.07.2023
                   Index : Yes
                   Speaking Order
                   Neutral Citation : Yes

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

W.P.No.21632 of 2023

S.M.SUBRAMANIAM. J.,

(sha)

To

The District Registrar Registration Department, Krishnagiri

W.P.No.21632 of 2023

21.07.2023

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