S.Dhanasekaran vs Inspector General Of Registration
2024 Latest Caselaw 2138 Mad

Madras High Court

S.Dhanasekaran vs Inspector General Of Registration on 1 February, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                            Judgment dated 01.02.2024 in
                                                                                  W.P.No.14204 of 2017

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated: 01.02.2024

                                                            Coram:

                                    THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                     W.P.No.14204 of 2017
                                                             and
                                                    W.M.P.No.15392 of 2017
                                                              --
                     S.Dhanasekaran                                                       .. Petitioner
                                                              Vs.
                     1. Inspector General of Registration,
                        Office of I.G., Registration,
                        Santhome High Road,
                        Santhome, Chennai-600 028.

                     2. District Registrar,
                        9, Jeenis Road,
                        Saidapet, Chennai-600 015.

                     3. The Sub-Registrar,
                        Office of SRO,
                        Virugambakkam,
                        124, Arcot Road, Chennai-600 092.

                     4. S.M.H.Sheik Mohammed                                           .. Respondents

                                  Writ Petition filed under Article 226 of the Constitution of India,
                     praying for issuance of a Writ of Certiorarified Mandamus to call for the
                     records connected with the notice dated 31.03.2017 in No.4722/A3/2017,

                     Page No.1/4


https://www.mhc.tn.gov.in/judis
                                                                             Judgment dated 01.02.2024 in
                                                                                   W.P.No.14204 of 2017

                     issued by the second respondent, quash the same and consequently forbear
                     the respondent Nos.1 to 3 from in any manner acting any further with the
                     representations of the fourth respondent, dated 28.03.2017 or any other date
                     concerning the property in S.No.91 in Nerkundram Village.


                                        For petitioner : Mr.Rajaji for M/s.Iyer and Thomas
                                        For respondents: Mr.R.U.Dinesh Rajkumar, Addl.G.P.
                                                           for RR-1 to 3
                                                         Mr.D.Ashok Kumar for R-4


                                                             ORDER

Learned counsel for the petitioner submitted that nothing survives for

consideration in this Writ Petition and prayed for withdrawal of the Writ

Petition and also made an endorsement on the Writ Petition. Accordingly,

the Writ Petition is dismissed as withdrawn. There shall be no order as to

costs. Consequently, W.M.P. is closed.

01.02.2024

cs

https://www.mhc.tn.gov.in/judis Judgment dated 01.02.2024 in

To

1. Inspector General of Registration, Office of I.G., Registration, Santhome High Road, Santhome, Chennai-600 028.

2. District Registrar, 9, Jeenis Road, Saidapet, Chennai-600 015.

3. The Sub-Registrar, Office of SRO, Virugambakkam, 124, Arcot Road, Chennai-600 092.

https://www.mhc.tn.gov.in/judis Judgment dated 01.02.2024 in

P.VELMURUGAN, J

cs

01.02.2024

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