The Inspector General Of Registration vs Kavitha
2025 Latest Caselaw 5537 Mad

Madras High Court

The Inspector General Of Registration vs Kavitha on 25 August, 2025

Author: Anita Sumanth

Bench: Anita Sumanth

    2025:MHC:2088


                                                                                         W.A.No. 2580 of 2025


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.08.2025

                                                        CORAM :

                              THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                and
                             THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                              W.A.No.2580 of 2025
                                           and CMP No.20614 of 2025

                     1. The Inspector General of Registration
                        No.100, Santhome High Road, Chennai - 28.

                     2. The Sub-Registrar,
                        Sub-Registrar Office, Hosur.

                     3. The Principal Secretary,
                        Commissioner of Survey and Settlement,
                        Government of Tamil Nadu,
                        Chepauk, Chennai - 5.

                     4. The Director of Land Survey & Land tax Planning,
                        Land Survey & Land tax Planning Department,
                        Survey House, Chepauk, Chennai - 5.
                                                                                       .. Appellants

                                                               vs

                     1. Kavitha
                     2. R.Ashokkumar
                                                                                       .. Respondents
                     Prayer : Appeal filed under Clause 15 of Letter Patent Act to set aside the
                     order dated 04.03.2025 in W.P.No.6181 of 2025 on the file of this Hon'ble
                     Court.

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                                                                                                  W.A.No. 2580 of 2025


                                                                                 DR. ANITA SUMANTH, J.
                                                                                                  and
                                                                                   N.SENTHILKUMAR, J.

                                  For Appellants                       :         Mr.A.Selvendran
                                                                                 Special Government Pleader

                                  For Respondents/Caveators            :         Mr.P.Dinesh Kumar

                                                        JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J) Mr.Selvendran, learned Special Government Pleader appearing for

the appellants would submit that the State has instituted a Review

Application in R.A.No.168 of 2025 and the same has been heard on

26.06.2025 and orders passed.

2. In view of the same, the State does not wish to pursue the present

Writ Appeal and makes an endorsement to such effect, recording which,

the Writ Appeal and the connected Miscellaneous Petition are closed as

infructuous. No costs.

[A.S.M., J] [N.S., J] 25.08.2025 Index:Yes/No Speaking Order Neutral Citation:Yes sl

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