Madras High Court
C.M.S.Evangelical Suvi David vs The Inspector General Of Registration on 10 November, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 10.11.2017 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P(MD)Nos.12531 of 2012 & 14532 of 2012 and 15881 of 2014 and WMP(MD)Nos.1, 2, 2 & 3 of 2012, 1 & 2 of 2013 and 1& 2 of 2014 WP(MD)Nos. 12531 of 2012 & 15881 of 2014 C.M.S.Evangelical Suvi David Memorial Higher Secondary School Committee, Regn.No.11/1967, New No.62/1982, rep by its Secretary, S. Thomas Walker, Karisal, Ambasamuthram Taluk, Tirunelveli District. ... Petitioner Vs. 1.The Inspector General of Registration Santhome, Chennai ? 600 028. 2.The District Registrar, Registration Department, Cheranmadevi,Tirunelveli District. 3.The Chief Educational Officer, Tirunelveli, Tirunelveli District. 4.The District Educational Officer, Cheranmadevi at Tirunelveli, Tirunelveli District. 5.S.David Stephen ... Respondents WP(MD)No.14532 of 2012 C.M.S.Evangelical Suvi David Memorial Higher Secondary School Committee, Regn.No.11/1967, New No.62/1982, rep by its Secretary, S. Thomas Walker, Karisal, Ambasamuthram Taluk, Tirunelveli District. ... Petitioner Vs. 1.The District Registrar, Registration Department, Cheranmadevi, Tirunelveli District. 2.The Chief Educational Officer, Tirunelveli, Tirunelveli District. 3.The District Educational Officer, Cheranmadevi at Tirunelveli, Tirunelveli District. 4.S.David Stephen ... Respondents PRAYER in WP(MD)No.12531 of 2012: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Certiorari, calling for the records pertaining to the order passed by the second respondent in his proceedings Na.Ka. No.224/Aa2/2012 dated 13/07/2012 and Quash the same. PRAYER in WP(MD)No.14532 of 2012: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Certiorarified Mandamus, calling for the records relating to the order passed by the third respondent in Na.Ka.No.3433.aa3/2012 dated 11.08.2012 and quash the same and direct the third respondent to administer the petitioner society and its schools till the decision of the civil Court in O.S.No.109 of 2012 on the file of the District Munsif, Seranmahadevi. PRAYER in WP(MD)No.15881 of 2014: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Certiorari, calling for the records relating to the order passed by the 1st Respondent in his proceedings in Na.No. 16739/12/2012 dated 17.05.2012 and quash the same and pass such further or other orders. !For Petitioner : Mr.V.Pannerselvam in all WPs ^For Respondents : Mr.T.S.Mohamed Mohideen, Additional Government Pleader for R1 to R4 in WP(MD)Nos. 12531/12 & 15881/14 and R1 to R 3 in WP(MD)No.14532/12 : Mr.S.Xavier Rajini for R5 in WP(MD)Nos.12531/12 & 15881/14 and R4 in WP(MD)No.14532/12 :COMMON ORDER
These writ petitions have been filed for issuance of a Certiorarified Mandamus to call for the records relating the orders impugned and to quash the same.
2.When the matters are taken up for hearing, it is submitted by both the parties that appeals against the impugned orders are pending and hence nothing survives for adjudication in this matter.
3.Recording such submission, these writ petitions are closed. No cost. Consequently, connected miscellaneous petitions are closed.
To
1.The Inspector General of Registration Santhome, Chennai ? 600 028.
2.The District Registrar, Registration Department, Cheranmadevi,Tirunelveli District.
3.The Chief Educational Officer, Tirunelveli, Tirunelveli District.
4.The District Educational Officer, Cheranmadevi at Tirunelveli, Tirunelveli District.
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