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[Cites 3, Cited by 0]

Madras High Court

D.Jayasankar vs The Joint Sub-Registrar No.Ii on 3 January, 2020

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                        W.P.No.32080 of 2012

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 03.01.2020

                                                    CORAM
                               THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
                                            W.P.No.32080 of 2012
                                                      &
                                            M.P.Nos.2 & 3 of 2012


                 D.Jayasankar                                           ...     Petitioner
                                                     Vs.

                 1.The Joint Sub-Registrar No.II,
                   Sub-Registrar Office,
                   Tiruvannamalai,
                   Tiruvannamalai District.

                 2.Adhiammal
                 3.The Tahsildar,
                   Tiruvannamalai Taluk,
                   Tiruvannamalai                                       ...   Respondents


                 PRAYER: Petition filed under Article 226 of the Constitution of India, for
                 issuance of    a writ of certiorarified mandamus calling for the records
                 pertaining to the Cancellation of the settlement deed dated 03.09.2012
                 registered as document No.10756/2012 on the file of the first respondent
                 and quash the same as opposed to Sections 123 and 126 of Transfer of
                 Property Act, 1882 and consequently direct the 3rd respondent to effect
                 mutation of entries in my name and issue patta in respect of properties
                 comprised in Nanja S.No.28/11 (23 ½ cents), S.No.28/12 (17 ½ cents), Punja
                 S. No.28/13 (12 ½ cents), S.No.28/14 (10 cents), S.No.28/15 (10 cents),

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                 S.No.28/16 (13 ½ cents), S.No.28/21 (7 ½ cents), S.No.28/4B (28 ½ cents),
                 S.No.28/6 (2/3rd share out of 5 cents) of Allikondapattu Village,
                 Tiruvannamalai Registration District, Tiruvannamalai Taluk & District.


                          For Petitioner               : Mr.R.Prakash

                          For Respondents 1 & 3        : Mr.P.P.Purushothaman,
                                                         Government Advocate

                          For Respondent 2             : Mr.G.Rajan

                                                  ORDER

The matter is listed under the caption “for dismissal” today. The learned counsel for the petitioner seeks further time to argue the matter.

Even on the last occasion i.e., on 11.12.2019, there was no representation on the side of the petitioner. The writ petition is of the year 2012. It can now be inferred that the petitioner is not interested in prosecuting this petition. Accordingly, this writ petition is dismissed for default. No costs.

Consequently connected miscellaneous petitions are closed.



                                                                                  03.01.2020

                 nl

                 Index      : Yes / No
                 Internet   : Yes / No

Speaking/Non-speaking orders http://www.judis.nic.in 2/4 W.P.No.32080 of 2012 To

1.The Joint Sub-Registrar No.II, Sub-Registrar Office, Tiruvannamalai, Tiruvannamalai District.

2.The Tahsildar, Tiruvannamalai Taluk, Tiruvannamalai http://www.judis.nic.in 3/4 W.P.No.32080 of 2012 ABDUL QUDDHOSE, J.

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