Madras High Court
Ramayee vs The District Registrar on 2 September, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.21001 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.09.2022
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.21001 of 2022
Ramayee ... Petitioner
Vs.
1.The District Registrar,
Karur District,
Karur.
2.The Registrar,
Karur West,
Karur. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, to the 1st respondent to
conclude the enquiry proceedings initiated by him vide Na.Ka.1789/A3/2022
dated 04.05.2022 based on the petitioner representation dated 12.04.2022 to
cancel the registration of the document No.3242 of 2022 dated 26.03.2022 on
the file of the 2nd respondent sub-registrar within time frame that may be fixed
by this Court.
For Petitioner : Mr.I.Velpradeep
For Respondents : Mr.K.S.Selva Ganesan,
Addl. Government Pleader.
https://www.mhc.tn.gov.in/judis
1/4
W.P(MD)No.21001 of 2022
ORDER
Heard the learned counsel on either side.
2.The first respondent is directed to enquire into the petition mentioned representation and pass final order on merits and in accordance with law within period of twelve weeks from the date of receipt of a copy of this order. The first respondent shall put the interested persons on notice before passing final order. I make it clear that I have not gone into the merits of the matter. It is open to the first respondent to pass order one way or the other.
3.The writ petition is disposed of accordingly. No costs.
02.09.2022
Index : Yes / No
Internet : Yes/ No
ias
To:
1.The District Registrar, Karur District, Karur.
2.The Registrar, Karur West, Karur.
https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.21001 of 2022 https://www.mhc.tn.gov.in/judis 3/4 W.P(MD)No.21001 of 2022 G.R.SWAMINATHAN, J.
ias W.P(MD)No.21001 of 2022 02.09.2022 https://www.mhc.tn.gov.in/judis 4/4