Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Indrani vs The District Collector
2023 Latest Caselaw 7349 Mad

Citation : 2023 Latest Caselaw 7349 Mad
Judgement Date : 30 June, 2023

Madras High Court
Indrani vs The District Collector on 30 June, 2023
                                                                           W.P.No.18334 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 30.06.2023

                                                      CORAM

                            THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                W.P.No.18334 of 2023



                   Indrani                                                   ... Petitioner

                                                           Vs.


                   1. The District collector
                      District Collector Office,
                      Krishnagiri District.

                   2. The District Registrar,
                      Krishnagiri District.

                   3. Baskar

                   4. Ashwini                                               ... Respondents

                   Prayer :- Writ petition filed under Article 226 of the Constitution of India
                   praying for issuance of a writ of mandamus, directing the Respondent 1- 2
                   to pass an order to cancel the settlement deeds in respect of registered
                   Doc. No. 335 / 2019 and 3936/ 2022 pursuant to petitioner representation
                   dated 03.04.2023 within the time frame fixed by this Hon'ble Court.




https://www.mhc.tn.gov.in/judis
                   1/5
                                                                                W.P.No.18334 of 2023

                                    For Petitioner      : Mr.S.Prabhakar

                                   For Respondents      :
                                   (for R1 to R2)       : Mr.T.Arun Kumar, AGP



                                                        ORDER

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

1 & 2 to pass an order to cancel the settlement deeds in respect of

registered Doc. No. 335 / 2019 and 3936/ 2022 pursuant to petitioner

representation dated 03.04.2023 within the time frame fixed by this

Hon'ble Court.

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

W.P.No.18334 of 2023

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.

(v) The Inspector General of Registration is directed to conduct periodical Reviews as warranted under the Rules of Public Administration.”

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

W.P.No.18334 of 2023

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) 30.06.2023 Index : Yes Speaking Order Neutral Citation : Yes

To

1. The District collector District Collector Office, Krishnagiri District.

2. The District Registrar, Krishnagiri District.

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

W.P.No.18334 of 2023

S.M.SUBRAMANIAM. J.,

(sha)

W.P.No.18334 of 2023

30.06.2023

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter