Iruliah vs S.Mokkasamy
2024 Latest Caselaw 17126 Mad

Madras High Court

Iruliah vs S.Mokkasamy on 30 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                              W.A(MD)No.1727 of 2024

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 30.09.2024

                                                      CORAM :

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

                                              W.A(MD)No.1727 of 2024

                Iruliah                                                          ... Appellant

                                                         vs.

                1. S.Mokkasamy
                2. The Inspector General of Registration,
                O/o. Inspector General of Registration,
                100, Santhome High Road,
                Chennai-600 028.

                3. The District Registrar (Admin),
                O/o. District Registrar,
                Dindigul District,
                Dindigul.                                                        ... Respondents

                          Prayer : Appeal filed under Clause 15 of the Letters Patent, against the
                order dated 19.10.2023 in W.P(MD)No.1658 of 2022.


                                  For Appellant    : Mr.S.Vellaichamy
                                  For R2 & R3      : Mr.P.Subbaraj
                                                         Special Government Pleader




https://www.mhc.tn.gov.in/judis
                Page No.1 of 3
                                                                              W.A(MD)No.1727 of 2024

                                                       JUDGMENT

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

The Writ Court while disposing of the writ petition, has preserved the

rights of the appellant / 3rd respondent in the writ petition. The document

executed in the year 2014 cannot be cancelled based on a Circular issued in the

year 2017. We do not find any reason to interfere with the order of the Writ

Court more so when the Writ Court has preserved the rights of the appellant /

3rd respondent. The Writ Appeal fails and it is accordingly dismissed. No

costs.

                                                                 (R.S.M, J.)   (L.V.G, J.)
                                                                       30.09.2024
                Index                     : Yes / No
                Neutral Citation          : Yes / No
                bala

                To

1. The Inspector General of Registration, O/o. Inspector General of Registration, 100, Santhome High Road, Chennai-600 028.

2. The District Registrar (Admin), O/o. District Registrar, Dindigul District, Dindigul.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN

DATED : 30.09.2024

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