Madras High Court
Rajendran vs The Inspector General Of ... on 24 July, 2023
W.P.No.21739 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.07.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.21739 of 2023
Rajendran ... Petitioner
Vs.
1.The Inspector General of Registration,
No.100, Santhome High Road,
Mullima Nagar,
Mandavalipakkam,
Raja Annamalai Puram,
Chennai – 600 028.
2.The District Registrar,
Ariyalur,
Ariyalur District.
3.The District Revenue Officer,
Ariyalur,
Ariyalur District.
4.The Tahsildar,
Kattumannar Koil Taluk,
Cuddalore,
Cuddalore District.
5.Anjalai
6.Reavathy
Page 1 of 6
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W.P.No.21739 of 2023
7.Pasamalar
8.Anbarasi
9.Amudha ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd respondent to conduct an
enquiry under section 77-A of the Registration Act based on Petitioner's
representation dated 15.05.2023 to cancel the fraudulent documents.
For Petitioner : Mr.K.Balu
For R1 to R4 : Mr.G.Krishna Raja
Additional Government Pleader
ORDER
The relief sought for in the present writ petition is to direct the 2nd
respondent to conduct an enquiry under section 77-A of the Registration Act
based on Petitioner's representation dated 15.05.2023 to cancel the fraudulent
documents.
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 [A.Selvam vs. The
Sub Registrar, Dadagapatti, Salem District] etc., and batch, and a
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W.P.No.21739 of 2023
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:
(1) 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;
(2) 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;
(3) 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
https://www.mhc.tn.gov.in/judis
W.P.No.21739 of 2023
parties.
(4) 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.
(5) 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.
24.07.2023
Jeni
Index : Yes
Neutral Citation : Yes
Speaking order
https://www.mhc.tn.gov.in/judis
W.P.No.21739 of 2023
To
1.The Inspector General of Registration,
No.100, Santhome High Road,
Mullima Nagar,
Mandavalipakkam,
Raja Annamalai Puram,
Chennai – 600 028.
2.The District Registrar,
Ariyalur,
Ariyalur District.
3.The District Revenue Officer,
Ariyalur,
Ariyalur District.
4.The Tahsildar,
Kattumannar Koil Taluk,
Cuddalore,
Cuddalore District.
https://www.mhc.tn.gov.in/judis
W.P.No.21739 of 2023
S.M.SUBRAMANIAM, J.
Jeni
W.P.No.21739 of 2023
24.07.2023
https://www.mhc.tn.gov.in/judis
