Madras High Court
K.R.Venkatesan vs The District Collector on 17 April, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
WP No. 12580 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17-04-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 12580 of 2025
1. K.R.Venkatesan
S/o. Ramachetty, LIG 393 New
Housing Board 2 Kattiganapalli,
Krishnagiri District 635 002.
2.S Manjunath
S/o. Seenapa, 495, Mudukurukki Post,
Shoolagiri Taluk, Krishnagiri District
635 001.
Petitioner(s)
Vs
1. The District Collector
Office Of The District Collector,
Krishnagiri District
2.The Inspector General of Registration
Office Of The Inspector General Of
Registration, Chennai 600 028.
3.The Deputy Inspector General Of
Registratio
Office Of The Deputy Inspector
Geneal Of Registration, 2nd Floor
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WP No. 12580 of 2025
Combined Registration Campus,
Kumaragiri Bye Pass Road, Kailash
Manasoravar Kamaraja Nagar Colony,
Salem
4.The District Registrar Admin
Office Of The District Registrar,
Krishnagiri District 635 001.
5.The Sub Registrar
Office Of Sub Registration Office,
Hosur, Krishnagiri District
6.Shivasankara S/o. T. Timmaiah
No. 21 Nanasu 3rd Cross, Manjunatha
Extension Bhattarahali Main Road,
Virgo Nagar Post, KR Puram,
Bangalore, Karnataka 560 049.
7.K Bhakthavachalam
S/o. Krishnamurthy No. 24, Flat No.
102 First Floor, Shansur Apartment
Gover Road, Cox Town, Bangalore
560 005.
8.Sivappa K
S/o. Chinnakondappa, Door No. 1472,
Raja Street, Berikai Vilage And Post,
Shoolagiri Taluk, Krishnagiri District
9.Rukkkama Alias Rukkumani
W/o. K. Sivappa, Door no. 1472 Raja
Stret, Berikai Vilage And Post
Shoolagiri Taluk, Krishnagiri
10.S Upendra
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WP No. 12580 of 2025
S/o. K Sivappa, Door no. 1472 Raja
Street Berikai Vilage And Post ,
Shoolagiri Taluk, Krishnagiri District
11.S Naveen S/o K. Sivappa
Door No. 1472 Raja Street, Berikai
Vilage And Post, Shoolagiri Taluk,
Krishnagiri District
12.S Manikandan
S/o. Sampangiraman Door No. 1525
Lingayath Street, Berikai Vilage And
Post, Shoolagiri Talk, Krishnagiri
District 635 105
13.Syed Fazur Rahman
S/o. Syed Saheb, Door No 19/37 1st
main Road, 4th Cross, Maruthi Nagar,
Madiwala Bangalore, Karnataka 560
068.
14.V M Habibur Rahman
S/o. Abdul Rahman, No. 13/39, 1st
Main Link Road, Maruthinagar
Extension, Madiwala Boomanahalli,
Bangalore, Karnataka 560 068.
Respondent(s)
PRAYER
Writ petition filed under Article 226 of Constitution of India for the issue of writ
of Mandamus directing the 3rd respondent herein to disose of the appeal no.
5492/E2/2022 dated 15.09.2022 filed by the petitioners against the order of
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WP No. 12580 of 2025
the 4th respondent vide No. 4651/u/2021 dated 26.07.2022 and pass orders.
For Petitioner(s): Mr.J.James
For Respondent: Mr.U.Baranidharan
Special Government Pleader for
R1 to R5
ORDER
This writ petition has been filed for the issue of writ of Mandamus directing the 3rd respondent to dispose of the appeal filed by the petitioner on 15.09.2022 within the time frame stipulated by this Court.
2. Heard Mr.J.James, learned counsel for the petitioner and Mr.U.Baranidharan, learned Special Government Pleader for respondents 1 to 5.
3. The petitioners sought for cancellation of a fake document and hence, filed a complaint before the 4th respondent. The 4th respondent through proceedings dated 26.07.2022 rejected the complaint and directed the parties to work out their remedy before the competent Civil Court. Aggrieved by the same, the petitioner filed an appeal before the 3rd respondent. Since the same was not acted upon, the present writ petition has been filed before this Court.
4. In the considered view of this Court, no useful purpose will be served in directing the 3rd respondent to deal with the appeal since the Division Bench of this Court in [M. Kathirvel Vs. The Inspector General of Registration Department of Registration and Others] reported in 2024 4 CTC 769, has struck down Section 77A of the Registration Act as unconstitutional.
In view of the same, the only remedy that is left to the petitioners is to approach https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/04/2025 01:30:34 pm ) WP No. 12580 of 2025 the compent Civil Court and seek for appropriate reliefs. Except giving this clarity, no further orders can be passed in this writ petition.
5. This writ petition is disposed of in the above terms. No costs.
17-04-2025 rka Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.The District Collector Office Of The District Collector, Krishnagiri
2.Teh Inspecto Ro Fgneral Of Registration Office Of The Inspector General Of Registration, Chennai 600 028.
3.The Deputy Inspector General Of Registratio Office Of The Deputy Inspector Geneal Of Registration, 2nd Floor Combined Registration Campus, Kumaragiri Bye Pass Road, Kailash Manasoravar Kamaraja Nagar Colony, Salem https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/04/2025 01:30:34 pm ) WP No. 12580 of 2025
4.The District Registrar Admin Office Of The District Registrar, Krishnagiri District 635 001.
5.The Sub Registrar Office Of Sub Registration Office, Hosur, Krishnagir District https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/04/2025 01:30:34 pm ) WP No. 12580 of 2025 N.ANAND VENKATESH J.
rka WP No. 12580 of 2025 17-04-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/04/2025 01:30:34 pm )