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Madras High Court

Sriramulu vs The Inspector General Of Registration on 19 July, 2019

Author: K.Kalyanasundaram

Bench: K.Kalyanasundaram

                                                             1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.07.2019

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM

                                            W.P.Nos.6802 and 6803 of 2009
                                                         and
                                               M.P.Nos.1 and 1 of 2009

                      Sriramulu                                                      ..Petitioner
                                                                             in W.P.No.6802 of 2009

                      Bharathi                                                       ..Petitioner
                                                                             in W.P.No.6803 of 2009

                                                            Vs

                      1.The Inspector General of Registration,
                        No.100, Santhome High Road,
                        Chennai – 600 028.

                      2.The Special Tahsildar (Stamps),
                        Singara Velar Maaligai,
                        Rajaji Salai, Chennai – 600 001.

                      3.The Sub-Registrar,
                        Virugambakkam Sub-Registrar Office,
                        Virugambakkam, Chennai.                                      .. Respondents
                                                                                         in both W.Ps


                      Common Prayer:        Writ Petitions are filed under Article 226 of the
                      Constitution of India, seeking issuance of a writ of certiorari, calling for the
                      records relating to the demand notice dated 12.01.2009 bearing document
                      Nos.5431/99 & 5426/99 issued by the second respondent and quash the
                      same.


http://www.judis.nic.in
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                                For Petitioners     : Mr.S.P.Meenakshi Sundaram
                                                      (in both W.Ps)

                                For Respondents     : Mr.P.P.Purushothaman
                                                      Government Advocate
                                                      (in both W.Ps)

                                                  COMMON ORDER


When the matter came up for hearing on 10.07.2019 and 18.07.2019, there was no representation for the petitioners. Hence, the petitions are posted today under the caption "for dismissal". Today, the learned counsel for the petitioners seeks further time and this Court is not inclined to grant the prayer. Hence, the Writ Petitions are dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petitions are closed.

19.07.2019 Speaking Order / Non Speaking Order Index: Yes/ No Internet:Yes/No pvs http://www.judis.nic.in 3 To

1.The Inspector General of Registration, No.100, Santhome High Road, Chennai – 600 028.

2.The Special Tahsildar (Stamps), Singara Velar Maaligai, Rajaji Salai, Chennai – 600 001.

3.The Sub-Registrar, Virugambakkam Sub-Registrar Office, Virugambakkam, Chennai.

http://www.judis.nic.in 4 K.KALYANASUNDARAM, J., pvs W.P.Nos.6802 and 6803 of 2009 and M.P.Nos.1 and 1 of 2009 19.07.2019 http://www.judis.nic.in