[Cites 2, Cited by 0]
Madras High Court
P.Santhalingam vs S.Palanisamy on 9 April, 2026
CRP No. 373 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-04-2026
CORAM
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
CRP No. 373 of 2021
AND
CMP NO. 3156 OF 2021 and
WP NO. 27508 OF 2018
P.Santhalingam
..Petitioner(s)
Vs
1. S.Palanisamy
2. The Tahsildar
Coimbatore (North) Taluk, Coimbatore North
Tk Office, Balasundaram Road, Coimbtore-18
3. The Zonal Deputy Tahsildar
Coimbatore North Taluk Office, Balasundaram
Road, Coimbatore-18
4. The Village Administrative Officer
Vilankurichi Village, Saravanampatti (po),
Coimbatore
5. The Sub-Registrar
Office of The Sub Registrar, Ganapathy,
Maniakarampalayam, Coimbatore-6
6. The District Collector
Coimbatore District, Coimbatore.
..Respondent(s)
WP No. 27508 of 2018
Ramasubramanian
..Petitioner(s)
Vs
__________
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CRP No. 373 of 2021
The Sub Registrar
Ganapathi Sub Registrar Office,
Coimbatore North Taluk Coimbatore
..Respondent(s)
Prayer in CRP No. 373 of 2021 : Civil Revision Petition filed under Article
227 of the Constitution of India, praying to allow the above CRP and strike off
the plaint in OS No. 1267/2018 on the file of Learned III Additional
Subordinate Judge, Coimbatore.
Prayer in WP No. 27508 of 2018: Writ Petition filed under Article 226 of the
Constitution of India, praying to issue a Writ of Mandamus, directing the
respondent to register the two sale deed dated 05.09.18 bearing
Nos.P/Ganapathi /29/2018 and 30/2018, pending on the file of the respondent
and release the two original documents and to the petitioner and pass such
further or other orders.
CRP No. 373 of 2021
For Petitioner(s): Mr.A.P.Sathyamurthy
For Respondent(s): Mr.M.Murali
Government Advocate
(For RR2 to R6)
W.P.No.27508 of 2018
For Petitioner(s): Mr.G.Jeremiah
For Respondent(s): Mr.M.Murali
Government Advocate
__________
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CRP No. 373 of 2021
COMMON ORDER
When the matters are taken up for hearing, the respective learned
counsels appearing for the petitioners would seek permission of this Court to
withdraw the revision petition as well as the writ petition. They have also made
an endorsement to that effect.
2. Recording the submissions and endorsements made by the respective
learned counsels for the petitioners, the Civil Revision Petition as well as the
writ petition stand dismissed as withdrawn. However, there shall be no order as
to costs. Consequently, connected miscellaneous petition is closed.
09-04-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
kak
To
1. The Learned III Additional Subordinate Judge,
Coimbatore.
2. The Tahsildar
Coimbatore (north) Tk,
Coimbatore North Tk Office,
Balasundaram Road, Coimbtore-18
__________
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3. The Zonal Deputy Tahsildar
Coimbatore North Tk Office,
Balasundaram Road, Coimbatore-18
4. The Village Administrative Officer
Vilankurichi Village, Saravanampatti (po), Coimbatore.
5. The Sub-registrar
Office Of The Sub Registrar, Ganapathy,
Maniakarampalayam, Coimbatore-6
6. The District Collector
Coimbatore District, Coimbatore.
7. The Sub Registrar
Ganapathi Sub Registrar Office,
Coimbatore North Taluk Coimbatore
__________
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K.KUMARESH BABU J.
kak
AND
CMP NO. 3156 OF 2021 and
WP NO. 27508 OF 2018
09-04-2026
__________
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