Madras High Court
J.Arun Prakash vs The Deputy Inspector General – ... on 11 January, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.8603 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.01.2022
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.8603 of 2020
and
W.M.P.No.10402 of 2020
J.Arun Prakash ... Petitioner
vs.
1.The Deputy Inspector General – Registrar,
Race Course Road, Thomas Park,
Race Course,
Coimbatore – 641 018.
2.The Sub-Registrar,
Pollachi Sub-Registrar Office,
Pollachi.
3.P.Thaasiraj ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, to direct the 2 nd Respondent to stop
the foregoing sale registration regarding the schedule property mentioned
herein.
For Petitioner : Mr.J.Kingsly Solomon
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https://www.mhc.tn.gov.in/judis
W.P.No.8603 of 2020
For R1 and R2 : Mr.Yogesh Kannadasan
Special Government Pleader
ORDER
The writ petition has been filed to issue a Writ of Mandamus, to direct the 2nd Respondent to stop the foregoing sale registration regarding the schedule property mentioned herein.
2. The learned counsel for the petitioner submitted that the Writ Petition itself has become infructuous.
3. Recording the submission made by the learned counsel for the petitioner, the writ petition is dismissed as infructuous. Consequently, the connected miscellaneous petition is closed. No costs.
11.01.2022 Index:Yes/No dm 2/4 https://www.mhc.tn.gov.in/judis W.P.No.8603 of 2020 To
1.The Deputy Inspector General – Registrar, Race Course Road, Thomas Park, Race Course, Coimbatore – 641 018.
2.The Sub-Registrar, Pollachi Sub-Registrar Office, Pollachi.
3/4https://www.mhc.tn.gov.in/judis W.P.No.8603 of 2020 G.K.ILANTHIRAIYAN, J.
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