N.Natesan vs The Chief Revenue Control Officer /
2023 Latest Caselaw 15487 Mad

Madras High Court

N.Natesan vs The Chief Revenue Control Officer / on 30 November, 2023

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                                    C.M.A.No.402 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 30.11.2023

                                                           CORAM:

                                            MR.JUSTICE N.SESHASAYEE

                                                 C.M.A.No.402 of 2022

                     N.Natesan                                                       ... Appellant

                                                            Vs.

                     1.The Chief Revenue Control Officer /
                     Inspector General of Registration
                     Chennai 600 028

                     2.The Special Deputy Collector (Stamps)
                     Salem, Salem District

                     3.The Sub Registrar
                     Thiruchengode
                     Namakkal District                                              ... Respondents


                     PRAYER:This Appeal is filed under Section 173 of Motor Vehicles Act,
                     1988, against the order passed by the First Respondent in Na.Ka.No.34209 /
                     N2/2009 dated 31.03.2021.


                                           For appellant    :     Mr.J.Lakshmi Narayanan

                                           For respondents :      Mr.M.R.Gokul Krishnan
                                                                  Additional Government Pleader


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.402 of 2022

                                                     JUDGMENT

This appeal arises out of a proceeding under Section 47(A)(5) of the Indian

Stamp Act, 1899.

2.As required by this Court, Mr.M.R.Gokul Krishnan, the learned

Additional Government Pleader provided the guideline value of the

properties involved, but the learned Additional Government Pleader added

that vide an order of the District Registrar, Namakkal dated 26.05.2022, the

registration of the very document now in question itself has been cancelled

as a fraudulent document.

3.Learned counsel for the appellant submitted that challenging the said

proceedings of the District Registrar cancelling the sale deed involved in this

case, an appeal has been preferred by the I.G. Registration and the same is

pending.

4.Inasmuch as there is no present cause of action for preferring this appeal,

this Court is only constrained to close this appeal.

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

5.This appeal stands closed accordingly. The appellant is at liberty to prefer

any appeal if the circumstances so arises in future. No costs.

                                                                                       30.11.2023

                     kas

                     Index    : Yes / No
                     Neutral Citation

                     To.

1.The Chief Revenue Control Officer / Inspector General of Registration Chennai 600 028

2.The Special Deputy Collector (Stamps) Salem, Salem District

3.The Sub Registrar Thiruchengode Namakkal District

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

N.SESHASAYEE, J.

kas

30.11.2023

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