Madras High Court
A.Manivannan vs The Inspector General Of Registration on 5 February, 2015
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 05.02.2015 CORAM THE HONOURABLE MR. JUSTICE T.S.SIVAGNANAM W.P. No.32159 of 2014 A.Manivannan .. Petitioner Vs. 1.The Inspector General of Registration, Santhome High Road, Mylapore, Chennai 600 004. 2.The District Registrar (Administration), Registration Department, Chengleput, Kancheepuram District. 3.M.Durai 4.D.Karthikeyan 5.D.Rajkumar 6.M.Ramadoss 7.M.Ravichandran 8.M.Sathiyan 9.C.Selvaraju 10.C.Kalaichelvan 11.K.Malarkodi 12.M.Amirthasekar 13.O.Pokraj 14.Karanaram .. Respondents R3 to R14 impleaded as per Order dated 11.12.2014, in M.P.No.2 of 2014 PRAYER : Petition filed Under Article 226 of the Constitution of India praying to issue Writ of Certiorarified mandamus to call for the records relating to the proceedings of the second respondent in Lr.No.4572/2014, dated nil signed on 06.10.2014 and quash the same and consequently, direct the second respondent to take cognizance of the petitioner's complaint dated 10.09.2014 and adhere to the mandatory procedure prescribed under Circular No.67, dated 03.11.2014, (C.NO.52338/C1/2011) issued by the first respondent to hold enquiry to annul the documents. For Petitioner : Mr.Palani Selvaraj For Respondents : Mr.P.H.Aravind Pandian AAG assisted by M/s.P.Rajalakshmi AGP for RR1&2 O R D E R
By consent of the learned counsels on either side, the writ petition is taken up for final disposal.
2.Heard Mr.Palani Selvaraj, learned Counsel assisted by Mr.P.H.Aravind Pandian, learned Additional Advocate General assisted by M/s.cP.Rajalakshmi, learned Additional Government Pleader appearing for the respondents 1 and 2.
3. The Writ Petition has been filed for issuance of a Writ of Certiorarified mandamus to quash the order passed by the second respondent in Lr.No.4572/2014, dated nil signed on 06.10.2014 and consequently, direct the second respondent to take cognizance of the petitioner's complaint dated 10.09.2014 and adhere to the mandatory procedure prescribed under Circular No.67, dated 03.11.2014, (C.No.52338/C1/2011) issued by the first respondent to hold enquiry to annul the documents.
4. The petitioner's application merely on the ground that the petitioner is referred to certain pendency of the civil proceedings. On a perusal of the impugned order, it is evidently clear that it is a non-speaking order without referring to any of the contentions raised by the petitioner.
5. In the light of the above, the Writ Petition is allowed and the impugned order is set aside and the matter is remanded to the first respondent and the first respondent is directed to consider the petitioner's application and pass orders on merits and in accordance with law after issuing notice to all the parties concerned and affording an opportunity of personal hearing. No costs. Consequently, connected miscellaneous petition is closed.
05.02.2015 pbn T.S.SIVAGNANAM.J, pbn To
1.The Inspector General of Registration, Santhome High Road, Mylapore, Chennai 600 004.
2.The District Registrar (Administration), Registration Department, Chengleput, Kancheepuram District.
W.P. No.32159 of 201405.02.2015