K.S.Abdul Ali Jamal vs The Inspector General Department Of ... on 31 August, 2016

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Madras High Court

K.S.Abdul Ali Jamal vs The Inspector General Department Of ... on 31 August, 2016

Bench: K.K.Sasidharan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 31.08.2016  

CORAM   
THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN            

W.P.(MD)No.7415 of 2011  

K.S.Abdul Ali Jamal                     : Petitioner
                        
Vs.

1.The Inspector General Department of Registration,
  Santhome High Road,  
  Chennai-600 028.

2.The District Registrar (South),
  Department of Registration,
  Palace Road, Madurai-625 001. 

3.The Sub-Registrar,
  Scholavanthan Register office,
  Shcolavanthan, Madurai District.      : Respondents 

PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
for the issue of  a Writ of
Mandamus  directing the third respondent to file the memorandum of the Sub-
Registrar, Parasalai in Book No.I for preparing Index regarding the
registration of sale of properties situated in Thenur I bit village
S.No.101/1 and 102/1. 

!For Petitioner   :Mr.M.Seeni Ragmath Nisha  

^For R.1 to 3     : Mr.M.Murugan 
                    Government Advocate 

:O R D E R

The petitioner submitted a representation to the third respondent requesting him to prepare the index under the Registration Rules. The request was made taking into account the failure of the third respondent to prepare the index in respect of the property registered as document Nos.39/2011 and 40/2011. Since follow up action was not taken by the third respondent, the petitioner has come up with this Writ Petition.

2. Heard the learned counsel for the petitioner and the learned Government Advocate appearing on behalf of the respondents.

3. The third respondent is directed to consider and dispose of the representation dated 30.06.2011 on merits and as per law, within a period of eight weeks from the date of receipt of a copy of this order.

4. The petitioner is directed to forward a copy of the representation along with a copy of this order so as to enable the third respondent to pass appropriate orders as expeditiously as possible.

5. The Writ Petition is disposed of with the above direction. No costs.

1.The Inspector General Department of Registration, Santhome High Road, Chennai-600 028.

2.The District Registrar (South), Department of Registration, Palace Road, Madurai-625 001.

3.The Sub-Registrar, Scholavanthan Register office, Shcolavanthan, Madurai District..

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