T.Sankar vs The District Registrar
2024 Latest Caselaw 5102 Mad

Madras High Court

T.Sankar vs The District Registrar on 4 March, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                   W.A.No.2193 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 04.03.2024

                                                           CORAM

                               THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                                and
                                    THE HONOURABLE MR.JUSTICE K.RAJASEKAR
                                                      W.A.No.2193 of 2022

                      T.Sankar                                                          ... Appellant

                                                              Vs.

                      1. The District Registrar,
                         Government of Puducherry,
                         Puducherry.

                      2. The Sub-Registrar,
                         O/o the District Registrar,
                         Government of Puducherry,
                         Puducherry.

                      3. Mr.Senthilnathan                                          ... Respondents

                      Prayer: Appeal filed under Clause 15 of the Letters Patent against the order
                      dated 04.02.2022 passed in W.P.No.16631 of 2020.


                                      For Appellant            : Mr.G.Balasubramanian

                                      For R1 & R2             : Mr.V.Vasantha Kumar,
                                                          Additional Government Pleader
                                                          (Puducherry)


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                                                                                       W.A.No.2193 of 2022

                                        For R3                   : Mr.Prakash Adiapadam


                                                          JUDGMENT

(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)

The Writ Appeal has been instituted against the order dated

04.02.2022 passed in W.P.No.16631 of 2020.

2. The Writ Petition was dismissed at the time of admission stage on

the ground that direction to consider the representation for initiation of

Departmental action cannot be made against the 3rd respondent.

3. In normal circumstances, the actions of the registering officer

under the provisions of Section 86 of the Registration Act is protected.

However, if intentional irregularities, illegalities, lapses, derelictions of duty

or negligence are identified, then the officials are bound to be subjected to

disciplinary proceedings. Therefore, on receipt of a complaint, the

authorities competent have to conduct an enquiry to ascertain the prima

facie case against the officials and thereafter, proceed in accordance with

law. This being the principles, the complaint, if any received is to be looked

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into and a decision is to be taken, whether to proceed with the same or not.

4. With these clarifications, the Writ Appeal stands disposed of. No

costs.

(S.M.S.,J.) (K.R.S.,J.) 04.03.2024 skr Index : Yes

To

1. The District Registrar, Government of Puducherry, Puducherry.

2. The Sub-Registrar, O/o the District Registrar, Government of Puducherry, Puducherry.

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S.M.SUBRAMANIAM, J.

and K.RAJASEKAR, J.

skr

04.03.2024

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