Madras High Court
A.Abdul Lathif vs The Inspector General Of Registration on 8 January, 2020
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.1066 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :08.01.2020
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P.No.1066 of 2015
A.Abdul Lathif ... Petitioner
Vs
1.The Inspector General of Registration,
100, Santhome High Road,
Chennai-28.
2. The District Registrar,
Registration Department,
North Chennai,
Chennai-600 001.
3. The Joint Sub Registrar No.1,
District Registrar's Office,
North Chennai
Chennai-600 001.
4. M.S.Kadar Hasan Maricar
5. O.Ameerudeen Maricar
6. O.Mahjabeen @ Syed Joharagani Nachial
7. Shameem @ K.Umma Hanima
... Respondents
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W.P.No.1066 of 2015
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India seeking for an issuance of a writ of Mandamus directing the
second respondent to conduct an enquiry as per the Circular No.67,
dated 03.11.2011 issued by the first respondent to cancel the
fraudulent documents 1.Settlement deed dated 15.06.2009 – Doc.
No.171 of 2009, 2.Settlement deed dated 07.10.2009 – Doc. No.309
of 2009, 3.Settlement Deed dated 05.01.2010 – Doc. No.3 of 2010,
4.Sale deed dated 09.03.2011 – Doc. No.63 of 2011 registered on the
file of the 3rd respondent by considering the petitioner's representation
dated 17.11.2014.
For Petitioner : Mr.N.Manokaran
For Respondents : Mr.Mr.P.P.Purushothaman For R1 to R3
Government Advocate (Registration)
No appearance - For R4 and R7
ORDER
This Writ Petition has been filed for a mandamus to consider the representation dated 17.11.2014 seeking for a direction to the second respondent to conduct an enquiry as per the circular No. 67, dated 03.11.2011 issued by the first respondent to cancel the fraudulent documents,
1.Settlement deed dated 15.06.2009 – Doc. No.171 of 2009,
2.Settlement deed dated 07.10.2009 – Doc. No.309 of 2009,
3.Settlement Deed dated 05.01.2010 – Doc. No.3 of 2010, and 2/6 http://www.judis.nic.in W.P.No.1066 of 2015
4.Sale deed dated 09.03.2011 – Doc. No.63 of 2011 registered on the file of the 3rd respondent.
2. It is the case of the petitioner that the aforesaid documents are fraudulent documents and the petitioner's signature has been impersonated. Therefore, he has given a representation to the second respondent dated 17.11.2014, requesting to conduct an enquiry relating to the aforementioned documents. Since the representation has not been considered, this writ petition has been filed.
3. Heard Mr.N.Manoharan, learned counsel for the petitioner and Mr.P.P.Purushothaman, learned Government Advocate (Registration) appearing for the respondents 1 to 3. There is no appearance on behalf of the respondents 4 to 7.
4. It is represented by the learned Government Advocate (Registration) for the respondents 1 to 3 that the circular No.67, dated 03.11.2011, issued by the first respondent, has been repealed and in its place a new circular has been issued by the Office of the Inspector General of Registration, vide a letter No.41530/U1/2017, dated 31.07.2018.
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5. The learned counsel for the petitioner is satisfied if the second respondent conducts an enquiry with regard to the above mentioned documents in accordance with the new circular referred to Supra. Accordingly, this court is also inclined to grant such an order. Accordingly, as no prejudice will be caused to any of the respondents, this Courts directs the second respondent to conduct an enquiry with regard to the documents viz., 1.Settlement deed dated 15.06.2009 – Doc. No.171 of 2009, 2.Settlement deed dated 07.10.2009 – Doc. No.309 of 2009, 3.Settlement Deed dated 05.01.2010 – Doc. No.3 of 2010, and 4.Sale deed dated 09.03.2011 – Doc. No.63 of 2011, which are alleged to be fraudulent and complete the enquiry in accordance with the circular of the Inspector General of Registration, dated 31.07.2018 vide letter No.41530/U1/2017 within a period of three months from the date of receipt of a copy of this order. On completion of the enquiry, the second respondent shall also furnish the copy of the enquiry report to the petitioner.
6. It is also made clear that the second respondent shall conduct the enquiry by providing sufficient opportunities to the necessary parties for the effective adjudication of the representation made by the petitioner.
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7. With the aforesaid directions, the Writ Petition is disposed of. No cost.
08.01.2020 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order To
1.The Inspector General of Registration, 100, Santhome High Road, Chennai-28.
2. The District Registrar, Registration Department, North Chennai, Chennai-600 001.
3. The Joint Sub Registrar No.1, District Registrar's Office, North Chennai Chennai-600 001.
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