M.Subramanian vs The District Registrar
2024 Latest Caselaw 15220 Mad

Madras High Court

M.Subramanian vs The District Registrar on 6 August, 2024

                                                                           W.P.No.22138 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :06.08.2024

                                                   CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                             W.P No.22138 of 2024

                 M.Subramanian                                            ...Petitioner
                                                       Vs.

                 1.The District Registrar,
                   Deed Registration Department,
                   Cheyyar, Tiruvannamalai District.

                 2.The Sub-Registrar,
                   Sub- Registrar Office,
                   Deed Registration Department,
                   Thellar, Vandavasi Taluk,
                   Tiruvannamalai District.

                 3.Poovannan
                 4.Ponvannan
                 5.M.Baskar
                                                                               ..Respondents
                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of a Writ of Mandamus, to direct the 1st respondent to consider the
                 petitioner petition dated 16.03.2024 as per Section 77A of Tamil Nadu
                 (Amendment )Registration Act.




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https://www.mhc.tn.gov.in/judis
                                                                                W.P.No.22138 of 2024

                                  For Petitioner           : Mr.TVG.Karthereban
                                  For Respondents 1 & 2    : Mr.T.Chezhiyan
                                                            Additional Government Pleader

                                                      ORDER

The petitioner herein seeks a direction to 1st respondent to consider his

petition dated 16.03.2024 seeking action under Section 77A of Registration

Act.

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

petition is not maintainable.

3. Accordingly, this writ petition stands dismissed as not maintainable.

No costs.

                                                                                        06.08.2024

                 Index        : Yes/No
                 Internet     : Yes/No

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

S.SOUNTHAR, J.

nr

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

To

1.The District Registrar, Deed Registration Department, Cheyyar, Tiruvannamalai District.

2.The Sub-Registrar, Sub- Registrar Office, Deed Registration Department, Thellar, Vandavasi Taluk, Tiruvannamalai District.

06.08.2024

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