Elumalai vs The District Registrar
2024 Latest Caselaw 15208 Mad

Madras High Court

Elumalai vs The District Registrar on 6 August, 2024

                                                                              W.P.No.22137 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED :06.08.2024

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               W.P No.22137 of 2024

                 Elumalai                                                          ...Petitioner
                                                            Vs.

                 1.The District Registrar,
                    District Registrar Office,
                   Tindivanam.

                 2.The Sub-Registrar,
                   Sub- Registrar Office, Vallathi
                   Gingee Taluk,Villupuram District.

                 3.Ramasamy
                 4.Ranganathan
                                                                                  ..Respondents
                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of a Writ of Mandamus, directing the 1st respondent to dispose the
                 appeal dated 22.10.2022 pending on the file of 1st respondent and cancel the
                 fraudulent sale deed.

                                    For Petitioner          : Mr.D.Rajagopal
                                    For Respondents 1 & 2   : Mr.T.Chezhiyan
                                                             Additional Government Pleader


                 1/4



https://www.mhc.tn.gov.in/judis
                                                                                 W.P.No.22137 of 2024


                                                       ORDER

The petitioner herein seeks disposal of his representation dated

22.10.2022 pending on the file of 1st respondent seeking cancellation of various

registered documents on the ground that those documents were fraudulent

documents.

2. In view of the judgment passed by the Division Bench of this Court in

M.Kathirvel Vs The Inspector General of Registration in W.P.Nos.10291 of

2022 and batch, Section 77A of Registration Act is struck down and hence, the

prayer sought for cannot be maintained before the authorities concerned.

3. Accordingly, this writ petition stands dismissed. No costs.

                                                                                            06.08.2024

                 Index        : Yes/No
                 Internet     : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No nr

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

To

1.The District Registrar, District Registrar Office, Tindivanam.

2.The Sub-Registrar, Sub- Registrar Office, Vallathi

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

S.SOUNTHAR, J.

nr

W.P No.22137 of 2024 and

06.08.2024

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