Rajam vs The Inspector General Of Registration
2024 Latest Caselaw 5105 Mad

Madras High Court

Rajam vs The Inspector General Of Registration on 4 March, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                            W.A.No.3395 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 04.03.2024

                                                        Coram:

                                  The Hon'ble Mr.Justice S.M.SUBRAMANIAM
                                                      and
                                    The Hon'ble Mr.Justice K.RAJASEKAR

                                                  W.A.No.3395 of 2023

                     Rajam                                                   ...Appellant

                                                            Vs.

                     1. The Inspector General of Registration,
                        100, Santhome Road,
                         Chennai

                     2. The District Registrar,
                        Namakkal District

                     3. The Sub Registrar
                        Office of the Sub Registrar,
                        Kumarapalayam
                        Namakkal District

                     4. Sellammal
                     5. Perumayi
                     6. Bhavayi
                     7. Sivagami
                     8. Kalliyammal
                     9. A.Radha
                     10. Sasimagibalan                            ...Respondents



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.3395 of 2023



                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against
                     the order of this Court made in W.P.No.31544 of 2023 dated
                     02.11.2023.


                                       For Appellant     :Mr.K.Hemanathan

                                       For Respondents :Mr.B.Vijay for R1 to R3
                                                        Additional Government Pleader
                                                        Ms.S.P.SriHarini for R4 to R8
                                                        Mr.T.Perinbanathan for R9
                                                        Mr.S.Varanesh for R10

                                                       JUDGMENT

[Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.]

The Writ Appeal has been filed against the order dated

02.11.2023 passed in W.P.No.31544 of 2023.

2. After advancing arguments for a considerable length of time

and when this Court formed an opinion that the parties are to be

relegated to the Civil Court for the purpose of establishing title for

registration of document and further, it is found that there is no infirmity

in respect of the order passed by the Writ Court, the learned counsel for

the appellant has chosen to withdraw the Writ Appeal and made an

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

endorsement in the bundle to that effect.

Accordingly, the Writ Appeal is dismissed as withdrawn with

liberty to the parties to agitate their grievances before the competent

Court of Law. No costs.

                                                              [S.M.S., J.]      [K.R.S., J.]

                                                                       04.03.2024
                     Index:Yes/No
                     Internet:Yes/No.

Speaking / Non Speaking order

ssd

To

1. The Inspector General of Registration, 100, Santhome Road, Chennai

2. The District Registrar, Namakkal District

3. The Sub Registrar Office of the Sub Registrar, Kumarapalayam Namakkal District

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

S.M.SUBRAMANIAM, J.,

K.RAJASEKAR, J.,

ssd

04.03.2024

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