S.Madan Kumar vs The Sub-Registrar on 14 October, 2022

[Cites 1, Cited by 2]

Madras High Court

S.Madan Kumar vs The Sub-Registrar on 14 October, 2022

Bench: V.Bhavani Subbaroyan

                                                                                W.P.(MD)No.15048 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 14.10.2022

                                                         CORAM

                        THE HONOURABLE Mrs. JUSTICE V.BHAVANI SUBBAROYAN

                                         Writ Petition (MD) No.15048 of 2022
                                                         and
                                       W.M.P.(MD)Nos.10764 and 17070 of 2022

                  S.Madan Kumar                                                      .. Petitioner

                                                          Versus

                  1.The Sub-Registrar,
                    Thiruparankundram,
                    Madurai.

                  2.The Executive Officer/Fit Person,
                    A/m. Subramaniasamy Thirukoil,
                    Thiruparankundram, Madurai.                                      .. Respondents
                  Prayer :- Petition filed under Article 226 of the Constitution of India praying
                  for issuance of a Writ of Certiorarified Mandamus, calling for the records
                  relating to the impugned Refusal Slip No.7/22, dated 10.06.2022, on the file of
                  the first respondent in respect of the sale deed executed by the petitioner in
                  favour of Shanthi Subbarao, dated 09.06.2022, quash the same and further,
                  direct the respondents to issue No Objection Certificate for the execution of
                  the said sale deed and to accept and register the sale deed, dated 09.06.2022.
                                  For Petitioners          :       Mr.G.Prabhu Rajadurai
                                  For 1st Respondent       :       Mr.S.R.A.Ramachandran
                                                                   Additional Government Pleader

                                  For 2nd Respondent       :       Mr.V.Chandrasekar

https://www.mhc.tn.gov.in/judis


                  1/3
                                                                                W.P.(MD)No.15048 of 2022

                                                        ORDER

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has circulated a letter to the Registry, dated 12.10.2022 and also made an endorsement in the bundle to that effect.

2.Recording the abovesaid submission and the endorsement made by the learned counsel appearing for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petitions are closed.

                  Index : Yes/No                                              14.10.2022
                  smn2

                  To

                  1.The Sub-Registrar,
                    Thiruparankundram,
                    Madurai.

2.The Executive Officer/Fit Person, A/m. Subramaniasamy Thirukoil, Thiruparankundram, Madurai.

https://www.mhc.tn.gov.in/judis 2/3 W.P.(MD)No.15048 of 2022 V.BHAVANI SUBBAROYAN, J.

smn2 Order made in W.P.(MD)No.15048 of 2022 14.10.2022 https://www.mhc.tn.gov.in/judis 3/3

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