The Sub Registrar vs V.Nandakumar
2025 Latest Caselaw 6754 Mad

Madras High Court

The Sub Registrar vs V.Nandakumar on 4 September, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, C.Saravanan

                                                                                                 W.A.No.2523 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 04.09.2025

                                                           CORAM :

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                               and
                              THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                 W.A.No.2523 of 2024
                                                         and
                                                C.M.P.No.18046 of 2024

                The Sub Registrar,
                Sub Registrar Office,
                Kundrathur, Chennai District.                                       ... Appellant / Respondent

                                                                   Vs.
                V.Nandakumar,
                S/o.Vedanandam                                                   ... Respondent / Petitioner

                Prayer: Appeal under Clause 15 of the Letters Patent, against the Order dated
                05.02.2024 passed in W.P.No.2402 of 2024.

                                    For Appellant      : Mr.U.Baranidharan
                                                         Special Government Pleader
                                    For Respondent     : Mr.V.R.Appaswamee

                                                        JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Learned counsel for the respondent who has presented all the documents

for registration, made a submission that during the pendency of the present

appeal, the registering authority had registered the documents.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:18:22 pm )

2. That being so, the case has become vanished. This Writ Appeal stands

dismissed as infructuous. No costs. Connected Miscellaneous Petition is

closed.

                                                                      [S.M.S., J.]                   [C.S.N., J.]

                                                                                        04.09.2025


                Neutral Citation : Yes / No

                arb


                To:

                The Sub Registrar,
                Sub Registrar Office,

Kundrathur, Chennai District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:18:22 pm )

S.M.SUBRAMANIAM, J.

and C.SARAVANAN, J.

arb

and

04.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:18:22 pm )