Madras High Court
P.Nagaraj vs The Inspector General Of Registration on 23 June, 2015
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 23.06.2015 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P.(MD)No.843 of 2015 P.Nagaraj ... Petitioner Vs. 1.The Inspector General of Registration, Santhome High Road, Chennai. 2.The District Registrar, Dindigul Registration District, Dindigul. 3.The Sub Registrar, Natam Sub Registrar Office, Dindigul. ... Respondents Writ Petition filed under Article 236 of the Constitution of India praying for issuance of a Writ of Mandamus directing the respondents 1 and 2 herein to conduct and complete the enquiry in pursuant to Circular No.67 on the basis of the petitioner's representation dated 23.12.2014 within the stipulated period fixed by this Court. !For Petitioner : Mr.A.Benitto For Respondents : Mr.T.R.Janarthanan, Additional Government Pleader :O R D E R
This writ petition has been filed for a Writ of Mandamus directing the respondents 1 and 2 herein to conduct and complete the enquiry in pursuant to Circular No.67 on the basis of the petitioner's representation dated 23.12.2014 within a stipulated time frame.
2.It is stated in the affidavit filed in support of this writ petition that for cancellation of fraudulent sale deeds executed in respect of the properties of the petitioner's father, relating to S.No.155/3B to an extent of 1 acre 33 cents and S.No.108/2A to an extent of 85 cents of land, in Reddiapatty Village, Dindigul District, the petitioner has made a representation dated 23.12.2014 to the respondents, and the same was not considered. Now, the petitioner has filed this writ petition for a direction to the respondents 1 and 2 to consider his representation in the light of Circular No.67 issued by the first respondent. It is further stated that as per Circular No.67 dated 03.11.2011, the Inspector General of Registration, Chennai has empowered the District Registrars all over the State to conduct enquiries in respect of fraudulent transactions and for cancellation of the same if the same had been executed on impersonation and on other grounds. Now, the learned counsel for the petitioner seeks the indulgence of this Court for a direction to the first and second respondents to consider the representation of the petitioner dated 23.12.2014 and pass appropriate orders on merits in the light of Circular No.67, stated supra.
3.Heard the learned counsel for the petitioner and also the learned Additional Government Pleader for the respondents.
4.Considering the facts and circumstances of the case and in the interest of justice, the writ petition is disposed of directing the first and second respondents to consider the representation of the petitioner dated 23.12.2014 on merits and in accordance with law, after due opportunity to the interested parties if any, as well as the petitioner, and pass appropriate orders in the light of Circular No.67 dated 03.11.2011 of the Inspector General of Registration, Chennai, within a period of six weeks from the date of receipt of a copy of this order. No costs.
To
1.The Inspector General of Registration, Santhome High Road, Chennai.
2.The District Registrar, Dindigul Registration District, Dindigul.
3.The Sub Registrar, Natam Sub Registrar Office, Dindigul.