M/S.Vaisakhi Bio-Marine Pvt Ltd vs The Inspector General Of Registration
2024 Latest Caselaw 21454 Mad

Madras High Court

M/S.Vaisakhi Bio-Marine Pvt Ltd vs The Inspector General Of Registration on 11 November, 2024

Author: P.T. Asha

Bench: P.T. Asha

                                                                             W.P.No.25918 of 2024


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.11.2024

                                                      CORAM


                                     THE HONOURABLE MS. JUSTICE P.T. ASHA

                                                W.P.No.25918 of 2024
                  M/s.Vaisakhi Bio-Marine Pvt Ltd.,
                  Rep., by its General Manager,
                  Mr.S.Ramesh,
                  Kaipeni Kuppam, Marakkanam,
                  Tindivanam,(TK), Viluppuram District.                    …Petitioner
                                                   Vs.
                  1.The Inspector General of Registration,
                     No.100, Santhome High Road,
                     Patinapakkam, Chennai 6000028.
                  2.The District Registrar Thindivanam,
                     63/a, Perumal Kovil St.,
                     near ICICI Bank, Pattanam,
                    Murungapakkam,
                    Tindivanam-604 001.
                  3.R.Gomathi
                  4.Mugilan
                  5.Kathiravan                                              …Respondents


                  Prayer: Writ Petition filed under Article 226 of the Constitution of India,


                  1/4
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                                                                                     W.P.No.25918 of 2024


                  praying for issuance of Writ of Certiorari, directing to call for the records of
                  the impugned of the impugned order in Na.Ka.No.3040/a1/2019 dated
                  31.08.2021 passed by the 2nd respondent and quash the same as Null and Void
                  .                         For Petitioner      : Mr.M.Venkadesh Kumar
                                            For Respondents      : Mr.C.Meera Arumugam
                                                                  Additional Government Pleader
                                                                  for R1 & R2
                                                                  Not ready in notice for R3 to R5


                                                             ORDER

The writ petition is filed challenging the cancellation of the sale

deeds dated 12.06.2007 and 02.08.2018 registered document Nos.26007, 6858

of 2018 on the file of the 2nd respondent/Sub Registrar, Marakkanam. On

complaint made by the 4th respondent the two sale deeds have been unilaterally

cancelled by the 2nd respondent/Sub Registrar. Therefore, the petitioner have

approached this Court to have his grievance redressed.

2.Heard learned counsel on either side.

3.In the light of the judgment of the Division Bench in M.Kathirvel

Vs. Inspector General of Registration Reported in (2024) 4 CTC 769 wherein

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

this Court has held Section 77A of the Registration Act to be unconstitutional

and unworkable, the impugned order has to necessarily be set aside as the

cancellation is under Section 77A of the Registration Act.

4.Accordingly, the writ petition stands allowed. no cost.

11.11.2024

vsn Index:Yes/No Speaking/Yes/No Neutral case citation: Yes/No

To

1.The Inspector General of Registration, No.100, Santhome High Road, Patinapakkam, Chennai 6000028.

2.The District Registrar Thindivanam, 63/a, Perumal Kovil St., near ICICI Bank, Pattanam, Murungapakkam, Tindivanam-604 001.

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

P.T. ASHA, J.

vsn

11.11.2024

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