G.Kalaiarasan vs The Inspector General Of Registration
2024 Latest Caselaw 19894 Mad

Madras High Court

G.Kalaiarasan vs The Inspector General Of Registration on 22 October, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                                WA No.1696 OF 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 22.10.2024

                                                      CORAM

                                     THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                       AND
                          THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                WA No.1696 OF 2024
                                                        and
                                                CMP No.12026 of 2024

                     G.Kalaiarasan                              : Appellant

                                  versus

                     1.The Inspector General of Registration,
                       No.100, Santhome High Road,
                       Santhome, Chennai 28

                     2.The District Registrar,
                       No.10, Kanchipuram High Road,
                       Kanchipuram Bazar,
                       Chengalpattu 6003002

                     3.The Sub Registrar,
                       J354+M7F, Oragadam, R.F.,
                       Thirukazhukundram, 603 109
                       Chengalpattu District

                     4.C.Senthil Kumar
                     5.c.Rajeshkumar
                     6.N.Jayakumari                             : Respondents




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                    WA No.1696 OF 2024

                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent against the
                     order of the learned Single Judge in WMP No.5471 of 2024 in WP
                     No.4982 of 2024 on 25.04.2024.

                     For Appellant                  :     Mr.Manoharan      Shanmuga      Sundaram
                     Servai

                     For Respondents 1 to 3 :             Mr.M.Habeeb Rahman,
                                                          Government Advocate


                                                         JUDGMENT

(Judgment of the Court was made by the Hon'ble Chief Justice)

Learned counsel for appellant submits that the appeal be dismissed

as infructuous.

2. Ordered accordingly. There will be no order as to costs.

Consequently, connected interim application also stands closed.

                                               (K.R.SHRIRAM, CJ.)            (SENTHILKUMAR
                                                                           RAMAMOORTHY, J.)
                                                             22.10.2024

                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     tar

https://www.mhc.tn.gov.in/judis WA No.1696 OF 2024

To

1.The Inspector General of Registration, No.100, Santhome High Road, Santhome, Chennai 28

2.The District Registrar, No.10, Kanchipuram High Road, Kanchipuram Bazar, Chengalpattu 6003002

3.The Sub Registrar, J354+M7F, Oragadam, R.F., Thirukazhukundram, 603 109 Chengalpattu District

https://www.mhc.tn.gov.in/judis WA No.1696 OF 2024

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(tar)

WA No.1696 OF 2024

22.10.2024

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