S.P.Velayuytham ... 5Th vs Great Lakes Multi State Co-Operative ...
2024 Latest Caselaw 17118 Mad

Madras High Court

S.P.Velayuytham ... 5Th vs Great Lakes Multi State Co-Operative ... on 30 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 30.09.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN

                                             W.A(MD)No.878 of 2023
                                                       and
                                     C.M.P(MD)No.7024 of 2023 and 12979 of 2024


                 S.P.Velayuytham                                     ... 5th Respondent/Appellant

                                                         .Vs.

                 1.Great Lakes Multi State Co-operative Housing Society Limited,
                   No.76/190, South Car Street,
                   Srivilliputhur in Virudhunagar District,
                   represented by its Chief Executive Officer
                   S.Sakthivel                          ... Petitioner/Ist Respondent

                 2.The Inspector General of Registration,
                   No.100, Santhome High Road,
                   Chennai -600 028.

                 3.The Deputy Inspector General of Registration,
                   St.Mark Street, Palayamkottai,
                   Tirunelveli – 627 002.

                 4.The District Registrar(Administration),
                   Tenkasi.


                 1/5

https://www.mhc.tn.gov.in/judis
                 5.The Joint No.-I Sub-Registrar,
                   Tenkasi, Tenkasi District.

                 6.R.Pankajam                                   :Respondents/Respondents


                                   For Appellant          : M/s.Chithra Sampath
                                                            Senior Counsel
                                                           for Mr.R.V.Rajkumar


                                   For Respondent-1       : Mr.Abudu Kumar Rajarathinam
                                                            Senior Counsel
                                                            for Mr.A.Robinson

                                   For Respondents        : Mr.A.Baskaran
                                        2 to 5             Additional Advocate General-VI
                                                           for Mr.P.Subbaraj
                                                           Special Govt.Pleader

                                   For Respondent-6       :Mr.R.Balakrishnan

                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
                 Court to set aside the order passed by this Court made in W.P(MD)No.18691 of
                 2023, dated 24.1.2023.


                                                      JUDGMENT

(Order of the Court was made by P.VELMURUGAN.,J)

The Writ Appeal is directed against the order passed by this Court made in

W.P(MD)No.18691 of 2023, dated 24.1.2023.

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

2.Heard the learned counsel appearing on either side and perused the

materials placed before this Court.

3.The appellant has chalenged the order, dated 24.01.2023 made in

W.P(MD)No.18691 of 2022. Pending Writ Appeal, there is a decision by the Co-

ordinate Bench of the Principal Bench of this Court in Kathirvel and others .vs.

The Inspector General of Registration, Department of Registration, Chennai

and others reported in CDJ 2024 MHC 4503.The Writ Appeal filed by the

subsequent purchaser in W.A(MD)No.1132 of 2023 was dismissed as withdrawn

and the Writ Appeal filed by the State in W.A(MD)No.1181 of 2023 was

dismissed as infructuous.

4.The learned Senior Counsel appearing for the appellant would submit

that in view of the subsequent development, the learned counsel wants to work

out their remedy before the appropriate forum.

5.In view of the above submission, the Writ Appeal is disposed of, giving

liberty to the appellant to work out their remdy, in the manner known to law, if so

https://www.mhc.tn.gov.in/judis advised. No costs. Consequently connected Miscellaneous Petitions are closed.

                                                                   [P.V.,J.]     [K.K.R.K.,J.]
                                                                          30.09.2024



                 NCS              : Yes/No

                 Index            : Yes / No

                 Internet : Yes / No

                 vsn

                 To

1.The Inspector General of Registration, No.100, Santhome High Road, Chennai -600 028.

2.The Deputy Inspector General of Registration, St.Mark Street, Palayamkottai, Tirunelveli – 627 002.

3.The District Registrar(Administration), Tenkasi.

4.The Joint No.-I Sub-Registrar, Tenkasi, Tenkasi District.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

and

and 12979 of 2024

30.09.2024

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