Madras High Court
C.Anjana Reddy vs The Inspector General Of Registration on 21 February, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.3162 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.02.2021
CORAM:
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No.3162 of 2022
C.Anjana Reddy ... Petitioner
vs.
1. The Inspector General of Registration,
No.100, Santhome High Road,
R.A.Puram, Chennai-600 028.
2. The Deputy Inspector General of Registration,
Salem.
3. The District Registrar
Krishnagiri District,
Krishnagiri.
4. The sub-Registrar,
Hosur & Taluk,
Krishnagiri District.
5. Shanthama
6. Krishna Reddy
7. Muni Reddy
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W.P.No.3162 of 2022
8. Sankar Reddy
9. geetha
10. Prabhakar Reddy
11. G.Anuma Reddy ... Respondents
Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus by directing the Respondents 1 to 4, particularly
the 3rd Respondent to consider the Petitioner's representation dated
07.01.2022, sent for cancellation of the registered documents, pertaining to
the family properties, situated at No.27, Kampasandiram Village, Hosur
Taluk, Krishnagiri District, comprised in Punja Paimash No.71, New
S.No.11-Hectare 0.2.11, Punja Paimash No.72, New S.No.11-Hectare
0.0.10, Punja Paimash No.73, New S.No.11-Hectare 0.0.12, Punja Paimash
No.66, New S.No.19-Hectare 1.25.7, Punja Paimash No.57, New S.No.4,
Hectare 7.11.8, Punja Paimash No.59, New S.No.2 & 3-Hectare 7.5.10,
Punja Paimash No.47, New S.No.11-Hectare 5.10.0, Punja Paimash No.45,
New S.No.12-Hectare 3.24.5, Punja Paimash No.48, New S.No.10-Hectare
7.13.10, Punja Paimash No.43, New S.No.16/4-Acre 1.37, Punja Paimash
No.67, New S.No.24-Acres 2.30 cents, Punja Paimash No.42, New
S.No.17-Acres 2.88 cents, in all totaling to an extent of 26.31.5 Hectare (65
Acres).
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W.P.No.3162 of 2022
For Petitioner : Mr.R.Thanjan
For Respondents : Mr.Yogesh Kannadasan
Special Government Pleader
ORDER
The petitioner has filed this writ petition seeking issuance of Writ of Mandamus to direct the Respondents 1 to 4, particularly the 3rd Respondent to consider the Petitioner's representation dated 07.01.2022, sent for cancellation of the registered documents, pertaining to the family properties, situated at No.27, Kampasandiram Village, Hosur Taluk, Krishnagiri District, comprised in Punja Paimash No.71, New S.No.11-Hectare 0.2.11, Punja Paimash No.72, New S.No.11-Hectare 0.0.10, Punja Paimash No.73, New S.No.11-Hectare 0.0.12, Punja Paimash No.66, New S.No.19-Hectare 1.25.7, Punja Paimash No.57, New S.No.4, Hectare 7.11.8, Punja Paimash No.59, New S.No.2 & 3-Hectare 7.5.10, Punja Paimash No.47, New S.No.11-Hectare 5.10.0, Punja Paimash No.45, New S.No.12-Hectare 3.24.5, Punja Paimash No.48, New S.No.10-Hectare 7.13.10, Punja Paimash No.43, New S.No.16/4-Acre 1.37, Punja Paimash No.67, New S.No.24-Acres 2.30 cents, Punja Paimash No.42, New S.No.17-Acres 2.88 3/6 https://www.mhc.tn.gov.in/judis W.P.No.3162 of 2022 cents, in all totaling to an extent of 26.31.5 Hectare (65 Acres).
2.The petitioner claims that the petitioner and eight others are the legal heirs of one Chinnappa Reddy alias Anuppa Reddy. The petitioner would submit that originally the properties were owned by Pedha Hanuma Reddy and Chinnappa Reddy. The document also stands in their names. However, by way of a fraudulent document some other persons purchased the properties. Thereafter the petitioner made a representation on 07.01.2022 to the Respondent 1 to 4 to cancel the registered documents, particularly pertaining to the subject family properties. However, till date no action has been taken. Hence, the present Writ Petition is filed.
3.Though very many grounds have been raised, learned counsel for the petitioner submits that it would suffice if this Court issues direction to the respondents to consider the petitioner's representation dated 07.01.2022 and pass orders on the same within a particular time frame fixed by this Court.
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4.The Special Government Pleader has no objection for said order being passed and he fairly conceded that the petitioner's representation dated 07.01.2022 will be considered and appropriate orders will be passed within the time stipulated by this Court.
5. In view of the aforesaid submissions, this Court without expressing any opinion on the merits of the case directs the Third Respondent to consider the petitioner's representation dated 07.01.2022 on merits and in accordance with law and pass appropriate orders, within a period of twelve weeks from the date of receipt of a copy of this order. This writ petition is accordingly disposed of. No costs.
21.02.2022
Index : Yes/No
Speaking order : Yes/No
skt/gd
To:
1. The Inspector General of Registration, No.100, Santhome High Road, R.A.Puram, Chennai-600 028.
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Skt/gd
2. The Deputy Inspector General of Registration, Salem.
3. The District Registrar Krishnagiri District, Krishnagiri.
4. The sub-Registrar, Hosur & Taluk, Krishnagiri District.
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