Madras High Court

The Inspector General vs P.Durairasu ... 1St on 5 June, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                    1             W.A.(MD)NO.1381 OF 2025

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                             DATED : 05.06.2025
                                                          CORAM
                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                            AND
                                      THE HON'BLE MR.JUSTICE K.RAJASEKAR
                                          W.A.(MD)No.1381 of 2025 AND
                                           C.M.P.(MD)No.8325 of 2025

                     1. The Inspector General,
                        Registration Department,
                        Chennai – 600 028.

                     2. The Deputy Inspector General,
                        Registration Department,
                        Trichy.

                     3. The District Registrar,
                        District Registrar Office,
                        Pudukkottai.

                     4. The Sub Registrar,
                        Sub Registrar Office,
                        Perungalur,
                        Pudukkottai Taluk and District.
                                                  ... Appellants / Respondents 1 to 3&5

                                                              Vs.

                     1. P.Durairasu                     ... 1st Respondent / Petitioner

                     2. The Joint Receiver,
                        Kalaimagal Saba,
                        No.48, North Usman Road, T.Nagar,
                        Chennai – 600 017.       ... 2nd Respondent / 4th Respondent


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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 11/06/2025 02:27:06 pm )
                                                                         2              W.A.(MD)NO.1381 OF 2025



                                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent, to
                     set aside the order passed in W.P.(MD)No.8140 of 2022 dated
                     26.04.2022 and allow this writ appeal.
                                  For Appellants     : Mr.G.Suriyananth,
                                                       Additional Government Pleader.

                                                                  ***
                                                          JUDGMENT

(Order of the Court was delivered by G.R.SWAMINATHAN, J.)

This intra-court appeal is directed against the order dated

26.04.2022 made in W.P.(MD)No.8140 of 2022.

2. One Durairasu filed the said writ petition challenging the

refusal check slip issued by the registering authority, that is the

fourth appellant herein. The refusal check slip was quashed by the

learned single Judge only on the ground of violation of principles of

natural justice. The matter was remitted to the file of the registering

authority so that the registering authority can pass a fresh order on

merits and in accordance with law after affording a fair hearing to the

writ petitioner as well as the other necessary parties. Such an order

is not at all adverse to the interests of the appellants herein.