Madras High Court
Joint I Sub Registrar vs C Loganathan on 25 March, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
2025:MHC:785
WA No. 773 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-03-2025
CORAM
THE HONOURABLE DR JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MRS JUSTICE R. KALAIMATHI
WA No. 773 of 2025
AND CMP NO. 6650 OF 2025
1. Joint I Sub Registrar
Coimbatore(North), Office of Joint-l
Sub Registrar, Coimbatore (North),
Coimbatore-- 641018.
Appellant(s)
Vs
1. C Loganathan
S/o.A.Chinnasamy, Door NO.105,
Appusamy Road, Redfields,
Coimbatore-641045
2.M/s Hindusthan Infrastructure
Projects And Engineering Pvt. Ltd.
(Earlier known as R.A.G Construction
And Real Estates Private Limited), Rep.
by its Authorised Representative, Mr.
Ramesh, No.54, Richmond Road,
Bangalore - 560025.
Respondent(s)
CMP No. 6650 of 2025
1. Joint I Sub Registrar
Coimbatore(North), Office of Joint-l
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2025 07:25:09 pm )
1
WA No. 773 of 2025
Sub Registrar, Coimbatore (North),
Coimbatore-- 641018.
Appellant(s)
Vs
1. C Loganathan
S/o.A.Chinnasamy, Door NO.105,
Appusamy Road, Redfields,
Coimbatore-641045
2.M/s Hindusthan Infrastructure
Projects And Engineering Pvt. Ltd.
(Earlier known as R.A.G Construction
And Real Estates Private Limited), Rep.
by its Authorised Representative, Mr.
Ramesh, No.54, Richmond Road,
Bangalore - 560025.
Respondent(s)
WA No. 773 of 2025
PRAYER
To set aside the order dt. 20.01.2025 made in WP.No.633/2025 and allow the
above WA
CMP No. 6650 of 2025
PRAYER
To stay the operation of the impugned order made in WP.No.633/2025 dt.
20.01.2025 pending disposal of this WA
WA No. 773 of 2025
For Appellant(s): Mr. B. Vijay
Additional Government Pleader
For Respondent(s): Mr.K.R.Arun Shabari
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2
WA No. 773 of 2025
JUDGMENT
(Judgment of the Court was delivered by Anita Sumanth J.)
Mr.B.Vijay, learned Additional Government Pleader has filed a memo
dated 25.03.2025 reading thus:
'The Intra Court Appeal has been preferred challenging the
order of the Learned Single Judge dated 20.01.2025 made in
W.P.No.633 of 2025. The Respondent/writ petitioner filed the writ
petition in W.P.No.633 of 2025 to quash the refusal slip dated
20.12.2024 whereby the sale deed dated 20.12.2024 presented by
him was declined to be registered. The appellant issued a refusal
check slip on the ground that the undervaluation proceedings
initiated against the parent deed was pending before the Hon'ble
Supreme Court of India in S.L.P Diary No.23982 of 2022. The SLP
was dismissed by the Hon'ble Supreme Court of India on
07.03.2025. The appellant seeks permission of this Hon'ble Court
to withdraw the Writ Appeal and thus render justice.
2. In light of the request made seeking withdrawal of this Writ Appeal,
the same is dismissed as withdrawn along with the connected Miscellaneous
Petition. No costs.
(ANITA SUMANTH J.)(R.KALAIMATHI J.)
sl 25-03-2025
Index:No
Speaking order
Internet:Yes
Neutral Citation:Yes
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ANITA SUMANTH J.
AND
R.KALAIMATHI J.
sl
To
1.C Loganathan
S/o.A.Chinnasamy, Door NO.105,
Appusamy Road, Redfields,
Coimbatore-641045
2.M/s Hindusthan Infrastructure
Projects And Engineering Pvt. Ltd.
(Earlier known as R.A.G Construction
And Real Estates Private Limited), Rep.
by its Authorised Representative, Mr.
Ramesh, No.54, Richmond Road,
Bangalore - 560025.
WA No. 773 of 2025 &
CMP NO. 6650 OF 2025
25.03.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2025 07:25:09 pm )
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2025 07:25:09 pm )
