The Sub Registrar vs Vanaja
2024 Latest Caselaw 20756 Mad

Madras High Court

The Sub Registrar vs Vanaja on 23 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                                 W.A(MD)No.2093 of 2024
                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 23.10.2024

                                                       CORAM :

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                              and
                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                              W.A(MD)No.2093 of 2024
                                                       and
                                          CMP(MD)Nos.14351 and 14811 of 2024

                The Sub Registrar,
                Theni Sub Registrar Office,
                Theni District.                                                     ... Appellant

                                                           vs.

                Vanaja                                                              ... Respondent


                          Prayer : Appeal filed under Clause 15 of Letters Patent, against the order
                made in W.P(MD)No.23336 of 2024 dated 01.10.2024.


                          For Appellant        : Mr.P.Veera Kathiravan
                                                      Additional Advocate General assisted by
                                               Mr.P.Subbaraj, Special Government Pleader
                          For Respondent       : Mr.P.Sivachandran


                                                      JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

The issue involved in this appeal is squarely covered by the

judgment dated 27.09.2024 made in W.A.No.1160 of 2024 [P.Pappu vs. The https://www.mhc.tn.gov.in/judis

Sub Registrar, Rasipuram SRO, Rasipuram, Namakkal District], in which, one

of us (R.SUBRAMANIAN, J.) was a party.

2. In view of the said judgment, the Writ Appeal is dismissed. No

costs. Consequently, connected miscellaneous petitions are closed.

                                                                 (R.S.M, J.)   (L.V.G, J.)
                                                                       23.10.2024
                Index                  : Yes / No
                Neutral Citation       : Yes / No
                bala

                To

                The Sub Registrar,

Theni Sub Registrar Office, Theni District.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN

DATED : 23.10.2024

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