Madras High Court
R.Raghunandan vs The Inspector General Of Registration on 27 June, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.16499 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.06.2022
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.16499 of 2014
and W.M.P.Nos.1 & 2 of 2014
1.R.Raghunandan
2.A.R.Lakshmi ...Petitioners
Vs.
1.The Inspector General of Registration,
100, Santhome High Road,
Mylapore,
Chennai – 4.
2.The Sub-Registrar,
Office of the Sub-Registrar,
Anna Nagar,
Chennai.
3.M/s.Ozone Projects Private Limited,
Represented by its Managing Director,
S.Vasudevan
Old No.32, New No.63,
GN.Chetty Road,
T.Nagar,
Chennai – 600 017.
4.The Member Secretary,
Chennai Metropolitan Development Authority,
Thalamuthu Natarajan Maaligai,
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https://www.mhc.tn.gov.in/judis
W.P.No.16499 of 2014
Egmore,
Chennai – 600 008. ...Respondents
Prayer:-
Petition filed under Article 226 of the Constitution of India to issue a
Writ of Mandamus directing the 1st respondent to complete the investigation
as advised/reported by him in his order of investigation dated 03.02.2012
Ref.No.54720/R/3/2011 and submit his report of investigation before this
Court within the time as stipulated by this Court.
For Petitioners : Mr.Raghunandan (Party in person)
For Respondents : Mr.Yogesh Kannadasan (For R1 & R2)
Special Government Pleader
M/s.R.Swaminathan for R3
Mrs.P.Veenasuresh for R4.
ORDER
The petitioner has filed this petition to direct the first respondent to complete the investigation as advised/reported by him in his order of investigation dated 03.02.2012 Ref.No.54720/R/3/2011 and submit his report of investigation before this Court within the time as stipulated by this Court.
2.The case of the petitioner is that, who appeared as party-in-person 2/7 https://www.mhc.tn.gov.in/judis W.P.No.16499 of 2014 before this Court, that lands to an extent of 42 acres, pertaining to the family of the petitioner were affected by the Urban Land Ceiling Act, which led to multiplicity of proceedings before this Court and due to illegal acts on the part of many individuals, including banks and financial institutions, public money running to crores of rupees were siphoned off, which resulted in legal action being initiated against the erring persons. The petitioner has placed the details of very many orders in the affidavit filed in support of the petition and has made allegations against the 3rd respondent with regard to many fraudulent transactions, including registration of sale deeds, to which lands the 3rd respondent has no title and, therefore, he filed representation dated 10.11.2011 to the first respondent for conducting enquiry for in terms of circular No.52338/C1/2011. However the said complaint was forwarded to the District Registrar (Administration), Central Chennai on 03.02.2012, till date neither enquiry was conducted nor order was passed. In view of the said inaction, he prays permission to file appropriate complaint before the District Registrar (Administration), Central Chennai, in terms of 68 (2) of the Registration Act and for further direction that on receipt of such complaint the District Registrar (Administration), Central Chennai, to conduct enquiry between the petitioner and the private respondent/3rd 3/7 https://www.mhc.tn.gov.in/judis W.P.No.16499 of 2014 respondent within a time stipulated by this Court.
3.The learned Government Advocate for respondents 1 and 2 and learned counsel for respondents 3 and 4 have no serious objections.
4. Heard the learned counsel appearing on either side and perused the materials placed before this Court.
5.Though very many ground have been raised and voluminous materials have been placed in the affidavit filed in support of the petition, taking into consideration the factual aspects of the matter, this Court without going into the merits of the case grants permission to the petitioner to file appropriate complaint before the District Registrar (Administration), Central Chennai, in terms of 68 (2) of the Registration Act, who on receipt of such complaint is directed to conduct enquiry by affording an opportunity of hearing to the petitioner and the private respondent/3rd respondent in terms of Section 68 (2) of the Act and pass orders in accordance with law as expeditiously as possible.
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6.Accordingly, this Writ Petition is disposed of with above directions and observations. No costs. Consequently, connected miscellaneous petitions are closed.
27.06.2022 ep Speaking Order/ Non Speaking Order Index: Yes/ No To
1.The Inspector General of Registration, 100, Santhome High Road, Mylapore, Chennai – 4.
2.The Sub-Registrar, Office of the Sub-Registrar, Anna Nagar, Chennai.
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3.The Member Secretary, Chennai Metropolitan Development Authority, Thalamuthu Natarajan Maaligai, Egmore, Chennai – 600 008.
M.DHANDAPANI,J.
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