Madras High Court
G.Rajasulochana vs The Inspector General Of Registration on 20 April, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.04.2018
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.9825 of 2018
G.Rajasulochana .. Petitioner
-vs-
1. The Inspector General of Registration
Santhome High Road
Mylapore
Chennai 600 004
2. Balaji .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the first respondent to dispose the appeal filed by the petitioner on 21.12.2012 against the order passed in Na.Ka.No.11078/Aa1/2011 dated 11.06.2012 passed by the District Registrar (Administration), Cuddalore.
For Petitioner :: Mr.D.Rajagopal
For Respondents :: Mr.M.Thamizharasan
Government Advocate for R1
ORDER
Aggrieved by the order passed by the District Registrar (Administration), Cuddalore dated 11.6.2012 cancelling the registration of Will executed by the petitioner's father dated 4.2.84, the petitioner has filed an appeal before the Inspector General of Registration, Chennai, the first respondent herein on 21.12.2012. As the said appeal has not been disposed of, she has come to this Court.
2. This Court, putting on notice the learned Government Advocate for the first respondent, hereby directs the first respondent to consider and dispose of the pending appeal of the petitioner on merits and in accordance with law within a period of four weeks from the date of receipt of a copy of this order. The writ petition is disposed of accordingly. No costs.
Speaking/Non speaking order 20.04.2018
Index : yes/no
ss
To
1. The Inspector General of Registration
Santhome High Road
Mylapore
Chennai 600 004
T.RAJA, J.
ss
W.P.No.9825 of 2018
20.04.2018