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[Cites 1, Cited by 0]

Madras High Court

K.Gini Manuel vs The Deputy Inspector General Of ... on 14 August, 2024

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                          W.P.(MD)No.16603 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 14.08.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             W.P.(MD)No.16603 of 2022

                K.Gini Manuel                                           ... Petitioner

                                                      Vs.

                1.The Deputy Inspector General of Registration,
                  Saint Marks Street,
                  Shankar Colony,
                  Palayamkottai,
                  Tirunelveli - 2.

                2.The District Registrar (Administration),
                  Registrar Office, at Vettumani,
                  Marthandam Post, Kanyakumari District.

                3.The Sub Registrar,
                  Sub Registration Office,
                  Kollemcode,
                  Kollemcode Post,
                  Kanyakumari District

                4.Ostin M.A Paul,
                  House of Jesus Love,
                  Vanniyacode,
                  Parasalai,
                  Parasali Post,
                  Trivandum District.                                   .... Respondents




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https://www.mhc.tn.gov.in/judis
                                                                                         W.P.(MD)No.16603 of 2022


                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                praying for the issuance of a Writ of Mandamus, directing the 2nd respondent to
                consider the petitioner's application dated 16.08.2021 hereby declare the document
                No.s2338/2010 and 4785/2019 as fraudulent and illegal.


                                           For Petitioner           : Mr.D.Anbarasu

                                           For Respondents          : Mr.M.Siddarthan,
                                                                      Addl.Govt. Pleader for R1 to R3



                                                             ORDER

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has also made an endorsement to that effect.

2. In view of the same, this Writ Petition is dismissed as withdrawn.

There shall be no order as to costs.

14.08.2024 NCC : Yes/No Index : Yes/No vsm 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.16603 of 2022 To

1.The Deputy Inspector General of Registration, Saint Marks Street, Shankar Colony, Palayamkottai, Tirunelveli - 2.

2.The District Registrar (Administration), Registrar Office, at Vettumani, Marthandam Post, Kanyakumari District.

3.The Sub Registrar, Sub Registration Office, Kollemcode, Kollemcode Post, Kanyakumari District 3/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.16603 of 2022 N.SATHISH KUMAR, J.

vsm W.P.(MD)No.16603 of 2022 14.08.2024 4/4 https://www.mhc.tn.gov.in/judis