A.Baskaran vs The District Registrar
2023 Latest Caselaw 8958 Mad

                                                                               W.P.No.21861 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 25.07.2023

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                               W.P.No.21861 of 2023


                     A.Baskaran                                       ... Petitioner

                                                        Vs.


                     1.The District Registrar,
                       Registration Department,
                       No.52, Orikkai Madura,
                       Udhayamangalam Village,
                       Kancheepuram – 631 502.

                     2.The District Registrar,
                       Registration Department,
                       JVC Complex, Near ICMR,
                       Vedanginallur,
                       Thiruvallur Taluk & District.

                     3.Pazhamalai Reddy

                     4.Devu Reddy

                     5.Elumalai Reddy

                     6.Kuppan

                     7.Sreenivasan


                     Page 1 of 6

https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.21861 of 2023

                     8.Mani

                     9.Selvam

                     10.Arumugam                                                    ... Respondents



                     Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                     to issue a Writ of Mandamus, directing the 2nd respondent to conduct a
                     detailed enquiry upon the petitioner's Statutory Complaint dated 23.08.2021
                     filed U/s 77-A of the Registration Act, 1908 on merits.


                                        For Petitioner           : Mr.S.Vijayaganesh

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


                                                           ORDER

The writ petition has been filed for directing the 2nd respondent to

conduct a detailed enquiry upon the petitioner's Statutory Complaint dated

23.08.2021 filed U/s 77-A of the Registration Act, 1908.

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:

https://www.mhc.tn.gov.in/judis W.P.No.21861 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

https://www.mhc.tn.gov.in/judis W.P.No.21861 of 2023

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.

https://www.mhc.tn.gov.in/judis W.P.No.21861 of 2023

4. Accordingly, this Writ Petition stands disposed of. No costs.

25.07.2023 skr Index : Yes Speaking order

To

1.The District Registrar, Registration Department, No.52, Orikkai Madura, Udhayamangalam Village, Kancheepuram – 631 502.

2.The District Registrar, Registration Department, JVC Complex, Near ICMR, Vedanginallur, Thiruvallur Taluk & District.

https://www.mhc.tn.gov.in/judis W.P.No.21861 of 2023

S.M.SUBRAMANIAM, J.

skr

W.P.No.21861 of 2023

25.07.2023

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