Manikandan vs The District Registrar
2024 Latest Caselaw 18895 Mad

Madras High Court

Manikandan vs The District Registrar on 25 September, 2024

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                W.P.(MD)No.19134 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 25.09.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             W.P.(MD)No.19134 of 2023


                Manikandan                                                    ... Petitioner

                                                        Vs.

                1.The District Registrar,
                  Office of District Registrar,
                  Cheranmahadevi,
                  Tirunelveli District.

                2.The Sub Registrar,
                  Office of Sub Registrar,
                  Ambasamudram,
                  Tirunelveli District.

                3.The Tahsildhar,
                  Ambasamudram,
                  Tirunelveli District.

                4.Valli

                5.Premalatha                                            .... Respondents

                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                praying for the issuance of a Writ of Certiorarified Mandamus calling for the
                records pertaining to the RFL/AMBASAMUDRAM/50/2023 dated 30.06.2023


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                                                                                         W.P.(MD)No.19134 of 2023


                (impugned order) of the 2nd respondent and quash the same as illegal and
                exercising the power arbitrarily and malafide in the eyes of law and consequently
                direct the 2nd respondent to register the Settlement Deed to be executed by 4th and
                5th respondent in-favour of petitioner forthwith.


                                           For Petitioner           : Mr.S.Muthu Malai Raja

                                           For Respondents          : Mr.P.Subbaraj,
                                                                      Spl. Govt. Pleader for R1 to R3
                                                                      No Appearance for R4 & R5



                                                             ORDER

This Writ Petition has been filed for issuance of a Writ of Certiorarified

Mandamus calling for the records pertaining to the

RFL/AMBASAMUDRAM/50/2023 dated 30.06.2023 (impugned order) of the 2nd

respondent and quash the same as illegal and exercising the power arbitrarily and

malafide in the eyes of law and consequently direct the 2 nd respondent to register

the Settlement Deed to be executed by 4th and 5th respondent in-favour of

petitioner forthwith.

2. When the matter is taken up for hearing, the learned counsel appearing

for the petitioner submitted that the matter has been settled between the parties by

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

way of a compromise in a suit in O.S.No.195 of 2023, on the file of the

Subordinate Court, Ambasamudram. Therefore, nothing survives in this Writ

Petition. The petitioner has also produced a copy of the judgment in O.S.No.195

of 2023 before this Court.

3. Recording the same, this Writ Petition is dismissed as infructuous.

There shall be no order as to costs.

25.09.2024 NCC : Yes/No Index : Yes/No vsm

To

1.The District Registrar, Office of District Registrar, Cheranmahadevi, Tirunelveli District.

2.The Sub Registrar, Office of Sub Registrar, Ambasamudram, Tirunelveli District.

3.The Tahsildhar, Ambasamudram, Tirunelveli District.

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

N.SATHISH KUMAR, J.

vsm

25.09.2024

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