Madras High Court
V.Ayyappan vs The Principal Secretary And on 27 July, 2015
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.7.2015
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P(MD).Nos.12901 to 12906 of 2015
and
M.P(MD)Nos.1,1,1,1,1,1,2,2,2,2,2 and 2 of 2015
and
W.P(MD).No.12901 of 2015
V.Ayyappan ... Petitioner
Vs
1.The Principal Secretary and
Commissioner of Land Administration,
Department of Land Reforms,
Government of Tamilnadu,
Chepauk,
Chennai.
2.The Inspector General of
Registration,
No.100, Santhom High Road,
Chennai-28.
3.The District Collector,
Sivaganga District,
Sivaganga.
4.The Revenue Divisional Officer,
Devakottai,
Karaikudi Taluk,
Sivaganga District.
5.The District Registrar,
Karaikudi,
Sivaganga District.
6.The Sub-Registrar
Karaikudi,
Sivaganga District. ...Respondents
Prayer
W.P(MD).No.12901 of 2015:- The Writ Petition has been filed under
Article 226 of the Constitution of India praying for issuance of a Writ of
Certiorarified Mandamus calling for the records relating to the impugned
order made by the 4th respondent by his proceedings in Na.Ka.A1/1357/09 dated
25.03.2009 in so far as it relates to the petitioner's lands in Plot No.13 in
Survey No.65/13 in Kalanivasal Village, Karaikudi Taluk, Sivaganga District
and quash the same as illegal and consequently direct the 6th respondent to
take on file and register documents in respect of the said lands.
!For petitioner in all WPs : Mr.C.Anand
^For respondents in all WPs : Mrs.S.Bharathi
Government Advocate
:COMMON ORDER
When these matter are taken-up for hearing, all the parties are mutually consented upon to pass orders in tune with the orders already passed by this Court, on the very same subject, in W.P.(MD).No.5966 and 5967 of 2015 dated 27.04.2015, wherein, this Court after considering the earlier orders made in T.Sundar vs. The Sub Registrar, Office of the Sub- Registrar,Palayamkottai, Tirunelveli and another reported in 2010(2) CWC 159 of this Court had allowed those Writ Petitions. Following those orders, these Writ Petitions are also liable to be allowed.
2. In the result, these Writ Petition are allowed. Consequently, the order impugned in these Writ Petitions are set aside. As and when the Petitioners present the documents for registration, if the same are in accordance with law, then the sixth respondent shall register the same, in the manner known to law. Consequently, connected Miscellaneous Petitions are closed. No costs.
To
1.The Principal Secretary and Commissioner of Land Administration, Department of Land Reforms, Government of Tamilnadu, Chepauk, Chennai.
2.The Inspector General of Registration, No.100, Santhom High Road, Chennai-28.
3.The District Collector, Sivaganga District, Sivaganga.
4.The Revenue Divisional Officer, Devakottai, Karaikudi Taluk, Sivaganga District.
5.The District Registrar, Karaikudi, Sivaganga District.
6.The Sub-Registrar Karaikudi, Sivaganga District..