R.Kamaraj vs The Sub Registrar on 9 September, 2024

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Madras High Court

R.Kamaraj vs The Sub Registrar on 9 September, 2024

Bench: N.Sathish Kumar

                                                                                      W.P.(MD)No.16537 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 09.09.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                W.P.(MD)No.16537 of 2023


                R.Kamaraj                                                           ... Petitioner

                                                           Vs.

                The Sub Registrar,
                West Karur Sub Registration Office,
                Karur,
                Karur District.                                                     .... Respondent


                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                praying for the issuance of a Writ of Mandamus, directing the respondent herein to
                furnish the particulars regarding the dissolution or cancellation of the trust by
                name P.N.M Family Trust on the basis of the petitioner's representation dated
                12.06.2022, within the time frame fixed by this Court.


                                        For Petitioner           : Mr.V.Balaji
                                        For Respondent           : Mr.C.Satheesh,
                                                                   Govt. Advocate




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https://www.mhc.tn.gov.in/judis
                                                                                        W.P.(MD)No.16537 of 2023


                                                           ORDER

This Writ Petition has been filed seeking for issuance of a Writ of Mandamus, directing the respondent herein to furnish the particulars regarding the dissolution or cancellation of the trust by name P.N.M Family Trust on the basis of the petitioner's representation dated 12.06.2022, within the time frame fixed by this Court.

2. When the matter came up for hearing, the learned Government Advocate appearing for the respondent, on instructions, would submit that no such details have been recorded or registered in the office of the respondent with regard to the dissolution or cancellation of the P.N.M Family Trust. In this regard, he has produced a copy of the proceedings of the respondent dated 09.09.2024.

3. Recording the same, this Writ Petition is disposed of. There shall be no order as to costs.

09.09.2024 NCC : Yes/No Index : Yes/No vsm 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.16537 of 2023 To The Sub Registrar, West Karur Sub Registration Office, Karur, Karur District.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.16537 of 2023 N.SATHISH KUMAR, J.

vsm W.P.(MD)No.16537 of 2023 09.09.2024 4/4 https://www.mhc.tn.gov.in/judis

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