Irattairoja Manamahil Mandram vs The Inspector General Of Registration
2026 Latest Caselaw 1397 Mad

Citation : 2026 Latest Caselaw 1397 Mad
Judgement Date : 17 March, 2026

[Cites 1, Cited by 0]

Madras High Court

Irattairoja Manamahil Mandram vs The Inspector General Of Registration on 17 March, 2026

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                         W.P.(MD).No.7374 of 2026




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                      DATED: 17-03-2026
                                           CORAM
                     THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                           W.P.(MD).No.7374 of 2026

                     Irattairoja Manamahil Mandram,
                     Rep. by its Secretary,
                     R.Sivakannan.                                                     ... Petitioner
                                                              Vs.

                     1. The Inspector General of Registration,
                        Registration Department,
                        Chennai.

                     2. The District Registrar (Administration),
                        Periyakulam Taluk,
                        Theni District.

                     3. Mr.A.Gopalakrishnan,
                        S/o.Azhagarsamy,
                        South Street,
                        Devathanapatti Post,
                        Periyakulam Taluk,
                        Theni District.
                        (R3 is suo-motu impleaded as the 3rd respondent vide order
                         dated 17.03.2026 in W.P.(MD).No.7374 by DBCJ) ... Respondents


                     PRAYER: Writ Petition, filed under Article 226 of the Constitution of
                     India, praying this court to issue a Writ of Mandamus, directing the 1st
                     respondent to dispose of the appeal filed by the petitioner club dated
                     18.02.2026 within time frame fixed by this Honble Court and pass such
                     further or other orders as this Honble court may deem fit and proper in
                     the circumstances of this case and thus render justice

                     1/6



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                                                                                          W.P.(MD).No.7374 of 2026



                                      For Petitioner              : Mr.R.Krishnamoorthy

                                      For R1 and R2               : Mr.A.Baskaran
                                                                    Additional Government Pleader

                                      For R3                      : Mr.R.Shankar Ganesh


                                                             ORDER

The relief sought for in the writ petition is to direct the 1st

respondent to dispose of the appeal filed by the petitioner club dated

18.02.2026.

2. Heard Mr.R.Krishnamoorthy, learned counsel for the

petitioner, Mr.A.Baskaran, learned Additional Government Pleader, who

takes notice for R1 and R2.

3. In view of the contentions made, Mr.A.Gopalakrishnan,

S/o.Azhagarsamy, South Street, Devathanapatti Post, Periyakulam Taluk,

Theni District, is suo-motu impleaded as the 3rd respondent and

Mr.R.Shankar, learned counsel, takes notice for the 3rd respondent.

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4. The writ petition is filed to dispose of the appeal filed by the

petitioner club dated 18.02.2026.

5. The learned Additional Government Pleader for the

respondents 1 and 2 would submit that if ample time is given, the appeal

filed by the petitioner club dated 18.02.2026, will be disposed of.

6. The learned counsel for the 3rd respondent would submit that

they must also be heard when the appeal is disposed of.

7. In view thereof, the writ petition is disposed of on the

following terms:-

i. The 1st respondent is directed to consider the appeal filed by the

petitioner club dated 18.02.2026 and dispose of the same in

accordance with law, after hearing the petitioner, 3rd respondent

and any other interested parties.

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ii. The said exercise shall be completed within a period of 12 weeks

from the date of receipt of a web copy of the order, without

waiting for the certified copy of the order.

iii. No costs.

17.03.2026 (2/2)

Index: Yes Speaking Order: Yes Neutral Citation: No rgm

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