Ramanathan vs The Principal Secretary And on 27 July, 2015

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Madras High Court

Ramanathan vs The Principal Secretary And on 27 July, 2015

Bench: R.Mahadevan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED :   27.07.2015 

CORAM   
THE HONOURABLE MR.JUSTICE R.MAHADEVAN             

W.P(MD).Nos.12853 to 12857 of 2015   
and 
M.P(MD)Nos.1, 1, 1, 1, 1, 2, 2, 2, 2 and 2 of 2015
and 
W.P(MD).No.12853 of 2015   

Ramanathan                                                       ... 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 in W.P(MD).No.12853 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 it relates to the petitioner's lands in Plot No.D1-6
(Reliance Garden) in Survey No.65 & Plot No.30 in Survey No.65/17 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.Mahaboob Athiff
                                  for M/s.Ajmal Associates

^For respondentsin all WPs      : Mr.S.Chandrasekar 
                                  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.

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..

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