Madras High Court
A.Anand Alias vs The Principal Secretary And ... on 24 June, 2015
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 24.06.2015 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P(MD)No.10337 of 2015 and M.P.(MD)No.1 of 2015 and W.P(MD)No.10349 of 2015 and M.P.(MD)No.1 of 2015 A.Anand alias Anandhapandian ... Petitioner in W.P.(MD)No. 10337 of 2015 R.Banumathi ... Petitioner in W.P.(MD)No. 10349 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, Sivagangai. 4.The Revenue Divisional Officer, Devakkottai, Karaikudi Taluk, Sivagangai District. 5.The District Registrar, Karaikudi, Sivagangai District. 6.The Sub-Registrar, Sivagangai District. ... Respondents in both the W.Ps. W.P.(MD)No.10337 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 relating to the impugned order made by the fourth respondent by his proceedings in Na.Ka.A1/1357/2009, dated 25.3.2009 insofar as it relates to the petitioner's land in Plot No.51 in Survey No.65/26 in Kalanivasal Village, Karaikudi Taluk, Sivagangai District and quash the same as illegal and consequently direct the 6th respondent to take on file and register the documents in respect of the said lands. W.P.(MD)No.10349 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 relating to the impugned order made by the fourth respondent by his proceedings in Na.Ka.A1/1357/2009, dated 25.3.2009 insofar as it relates to the petitioner's land in Plot No.137A in Survey No.65/32 in Kalanivasal Village, Karaikudi Taluk, Sivagangai District and quash the same as illegal and consequently direct the 6th respondent to take on file and register the documents in respect of the said lands. !For Petitioner in : Mr.A.Thirumurthy for both W.Ps. M/s.Victory Associates ^For Respondents in : Mr.N.Manoharan, both W.Ps. Special 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.
To
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, Sivagangai District.