R.Rajalakshmi vs The Principal Secretary And ... on 22 June, 2015

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Madras High Court

R.Rajalakshmi vs The Principal Secretary And ... on 22 June, 2015

Bench: R.Mahadevan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED : 22.06.2015

CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN

W.P(MD)No.9875 of 2015
and M.P.(MD)Nos.1 and 2 of 2015
and
W.P(MD)No.9887 of 2015 and M.P.(MD)Nos.1 and 2 of 2015

R.Rajalakshmi				...	Petitioner in W.P.(MD)No.
							9875 of 2015

S.Narasimman				... Petitioner in W.P.(MD)No.
						    9887 of 2015

Vs

1.The Principal Secretary and Commissioner of
  Land Administration
  Government of Tamil Nadu,
  Chepauk,  Chennai.

2.The Inspector General of Registration,
  No.100, Santhome High Road,
  Chennai-28.

3.The District Collector,
  Sivagangai District.

4.The Revenue Divisional Officer,
  Devakkottai,
  Karaikudi Taluk,
  Sivagangai District.

5.The District Registrar,
  Karaikudi,
  Sivagangai District.

6.The Sub-Registrar,
  Karaikudi,
  Sivagangai District. 	...	Respondents in both the
						    W.Ps.

	W.P.(MD)No.9875 of 2015 filed under Article 226 of the Constitution of
India, praying this Court to issue a writ of Certiorarified Mandamus calling
for the records pertaining to the order of the fourth respondent in
Na.Ka.A1/1357/09, dated 25.3.2009 insofar as it relates to Plot No.565 in Old
Survey No.65/7 and New Survey No.300 in Kalanivasal Village, Karaikudi Taluk,
Sivagangai District and quash the same and consequently direct the 6th
respondent to take on file and register the documents in respect of the
petitioner's lands.

	W.P.(MD)No.9887 of 2015 filed under Article 226 of the Constitution of
India, praying this Court to issue a writ of Certiorarified Mandamus calling
for the records pertaining to the order of the fourth respondent in
Na.Ka.A1/1357/09, dated 25.3.2009 insofar as it relates to Plot No.78 in Old
Survey No.65/6 and New Survey No.300 in Kalanivasal Village, Karaikudi Taluk,
Sivagangai District and quash the same and consequently direct the 6th
respondent to take on file and register the documents in respect of the
petitioner's lands.

!For Petitioner in	: Ms.AL.Gandhimathi
both W.Ps.		

^For Respondents in	: Mr.K.Guru,
both W.Ps.		  Addl.Government Pleader


:COMMON ORDER

When the matters are taken up for hearing, all the parties mutually consented upon to pass orders in tune with the orders already passed by this Court, on the very same subject, in W.P.(MD)Nos.5966 and 5967 of 2015 dated 27.04.2015, wherein, this Court, after considering the earlier orders made in T.Sundar vs. The Sub Registrar, Office of the Sub-Registrar, Palayamkottai, Tirunelveli and another reported in 2010(2) CWC 159 of this Court, had allowed those writ petitions. Following those orders, these writ petitions are also liable to be allowed.

2.In the result, these writ petitions are allowed. Consequently, the orders impugned in these writ petitions are set aside. As and when the petitioners present the documents for registration, if the same are in accordance with law, then the sixth respondent shall register the same, in the manner known to law. Consequently, the connected miscellaneous petitions are closed. No costs.

1.The Principal Secretary and Commissioner of Land Administration Government of Tamil Nadu, Chepauk, Chennai.

2.The Inspector General of Registration, No.100, Santhome High Road, Chennai-28.

3.The District Collector, Sivagangai District.

4.The Revenue Divisional Officer, Devakkottai, Karaikudi Taluk, Sivagangai District.

5.The District Registrar, Karaikudi, Sivagangai District.

6.The Sub-Registrar, Karaikudi, Sivagangai District.

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