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The Inspector General Of Registration vs Great Lakes Multi State Cooperative ...
2024 Latest Caselaw 17119 Mad

Citation : 2024 Latest Caselaw 17119 Mad
Judgement Date : 30 September, 2024

Madras High Court

The Inspector General Of Registration vs Great Lakes Multi State Cooperative ... on 30 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

    2024:MHC:3516




                          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.1181 of 2023
                                                    and
                                           C.M.P(MD)No.9036 of 2023


                 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 District, Tenkasi,
                   Tenkasi District.

                 4.The Joint No.-I Sub-Registrar,
                   Tenkasi in Tenkasi District.        ... Appellants/Respondents 1-4

                                                        .Vs.

                 1.Great Lakes Multi State Cooperative Housing Society Limited,
                   No.76/190, South Car Street,
                   Srivilliputhur in Virudhunagar District,
                   represented by its Chief Executive Officer

                 1/5

https://www.mhc.tn.gov.in/judis
                    S.Sakthivel                      ... ist Respondent/Petitioner

                 2.S.P.Velayutham

                 3.R.Pankajam
                   represented by her Power Agent -Subburam
                   6/10, Kamarajar Street, Old Thirumangalam,
                   Anna Nagar, Chennai- 600 040.
                                                      ..Respondents2&3/Respondents 5&6

                 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
                 2022, dated 24.1.2023.

                                  For Appellants     : Mr.A.Bakaran
                                                       Additional Advocate General-VI
                                                       assisted by
                                                       Mr.P.Subbaraj
                                                       Special Govt.Pleader

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

                                  For Respondent-2   :M/s.Chithra Sampath
                                                      Senior Counsel
                                                      for Mr.R.V.Rajkumar


                                  For Respondent-3   :Mr.R.Balakrishnan              :




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

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

                           In view of the outcome of 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 relief sought for in the Writ Appeal has become infructuous and as

                 such,no further adjudication is required.



                           2.In view of the above, the Writ Appeal is dismissed as infructuous. 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




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

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

and

30.09.2024

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

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

 
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