Madras High Court
M.Eagappan vs The State Of Tamil Nadu on 30 April, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.04.2015
CORAM:
THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN
W.P.No.13743 of 2015
M.Eagappan .. Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. By its Secretary to Government,
Revenue Department,
Fort St.George,
Chennai-600 009.
2.The Principal Secretary-cum-
Commissioner of Land Administration,
Department of Land Administration,
Ezhilagam, Chepauk,
Chennai-600 005.
3.The District Collector,
Thiruvallur,
Thiruvallur District.
4.The Special Tahsildar (R.C.)
(Land Acquisition)
Poonamallee, Chennai.
5.The Inspector General of Registration,
Registration Department,
No.100, Santhome High Road,
Mylapore, Chennai-600 104.
6.The District Registrar (Administration),
District Registrar Office,
No.1, Murthical Lane,
Chennai-600 001.,
7.The District Registrar,
Sub Registrar Office,
Ambattur, Chennai-600 053
8.The Registrar,
Sub-Assistant Registrar,
Ambattur,
Chennai-600 053.
9.Putturaj
10.A.Boobalan .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus directing the 6th respondent to enquire and cancel the sale deed vide Document Nos.6516 of 1987 dated 09.11.1987, 6517 of 1987 dated 09.11.1987, 5672 of 2003 dated 08.10.2003 and 2586 of 2012 dated 09.03.2012. As per circular No.67 dated 03.11.2011 issued by the 1st and 5th respondent on the basis of petitioner's representation dated 17.01.2014 and 16.10.2014.
For Petitioner : Mr.V.Jaishankar
For Respondents : Mr.M.Digvijayapandian
Additional Govt. Pleader for R1 to R8
O R D E R
By consent, this writ petition is taken up for final disposal.
2. The petitioner, alleging land grabbing on the part of the ninth respondent in respect of lands admeasuring 6.5 hectares in Survey No.197/1 and 197/2C2 in Surapettu Village, submitted a representation dated 17.01.2014 to the sixth respondent praying for appropriate action by conducting enquiry under Section 82 of the Indian Registration Act and since he has not been favoured with any response, came forward with this writ petition.
3. The learned counsel appearing for the petitioner would submit that this Court in the judgment in Ramasamy v. State of Tamil Nadu, Revenue Department [(2014) 6 MLJ 430] has upheld the validity of Circular No.67 issued by the Inspector General of Registration and therefore, there cannot be any impediment on the part of the six respondent to dispose of the petitioner's representation.
4. Heard the submissions of Mr.M.Digvijayapandian, learned Additional Government Pleader, who accepts notice for the respondents 1 to 8.
5. This Court, without going into the merits of the petitioner's representations dated 17.01.2014, directs the sixth respondent to dispose of the petitioner's representation dated 17.01.2014, after putting on notice the petitioner and the respondents 9 and 10 and pass orders in accordance with law within a period of ten weeks from the date of receipt of a copy of this order and communicate the decision taken to the petitioner as well as the respondents 9 and 10.
6. This Writ Petition is disposed of accordingly. No costs.
30.04.2015 Index : Yes / No Internet : Yes / No jvm To
1.The Secretary to Government, State of Tamil Nadu, Revenue Department, Fort St.George, Chennai-600 009.
2.The Principal Secretary-cum-
Commissioner of Land Administration, Department of Land Administration, Ezhilagam, Chepauk, Chennai-600 005.
3.The District Collector, Thiruvallur, Thiruvallur District.
4.The Special Tahsildar (R.C.) (Land Acquisition) Poonamallee, Chennai.
5.The Inspector General of Registration, Registration Department, No.100, Santhome High Road, Mylapore, Chennai-600 104.
6.The District Registrar (Administration), District Registrar Office, No.1, Murthical Lane, Chennai-600 001.,
7.The District Registrar, Sub Registrar Office, Ambattur, Chennai-600 053
8.The Registrar, Sub-Assistant Registrar, Ambattur, Chennai-600 053.
M.SATHYANARAYANAN. J jvm W.P.No.13743 of 2015 30.04.2015