Madras High Court
M.Balasubramaniam vs The District Collector on 26 November, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
Writ Petition No.30342 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 26.11.2019
CORAM:
THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
Writ Petition No.30342 of 2019
M.Balasubramaniam ... Petitioner
Versus
1. The District Collector,
Office of the Tiruppur District Collector's office
Tiruppur 641 601,
Tiruppur District.
2. The District Registrar,
Office of Registration Department,
Tiruppur - 641 602,
Tiruppur District.
3. The Joint No.1, Registrar,
Office of the Tiruppur Joint 1 Sub Registrar,
Tiruppur-641 602.
Tiruppur District.
4. The Commissioner,
Tiruppur Municipal Corporation,
Tiruppur 641 601
Tiruppur District. ... Respondents
PRAYER:-Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, to direct the respondent No.3 not to
register any document unapproved plots in the name of
"Thottathupalayam East" in S.F.o.685/1 & 685/1A3 Neruperichal Village,
Tiruppur north Taluk, Tiruppur District made by 7th respondent
(G.Mohan) by considering the petitioner's representation dated
1/5
http://www.judis.nic.in
Writ Petition No.30342 of 2019
19.10.2019 sent by registered post to the respondents.
For Petitioner .. Mr.P.Kalimuthu
For R1,R5&R6 .. Mr.N.Inbanathan,
Additional Government Pleader
For R2&R3 .. Mr.T.M.Pappiah,
Special Government Pleader
For R4 .. M/s.P.Shanthi,
Government Advocate
ORDER
This Writ Petition is filed, to direct the respondent No.3 not to register any document in respect of unapproved plots in the name of "Thottathupalayam East" in S.F.o.685/1 & 685/1A3 Neruperichal Village, Tiruppur north Taluk, Tiruppur District made by 7th respondent (G.Mohan) by considering the petitioner's representation dated 19.10.2019 sent by registered post to the respondents.
2. The petitioner herein claiming to be a joint owner of land measuring 3.73 acres in Tiruppur District Tiruppur North Taluk, Neruperichal Vilage, S.F.No.685/1 which was inherited from his ancestor has given a representation to the respondents 1 and 2 on 19.10.2019 that the respondents 7 and 8 trying to plot out the land in the name of "Thottathupalayam East - Real Estate" and "Thirumurugan Real Estate"
2/5http://www.judis.nic.in Writ Petition No.30342 of 2019 and trying to get it registered as a residential plot ignoring the order of the High Court prohibiting registration of unapproved plot. If such registration is permitted the agricultural land within vicinity will get colluded by the rubbish, wastage water, drainage to be let out by the residential plots owned colony.
3. The learned Additional Government Pleader appearing for the respondents 1 and 2 states that pursuant to the Division Bench order of this Court the I.G Registration has issued circular to all Sub-Registrars not to register document pertaining to unapproved plots the Sub-
Registrars in the State are scrupulously following the circular. The apprehension of the petitioner is ill-conceived.
4. Recording the said statement of the learned Additional Government Pleader, this Writ Petition is disposed of. No costs.
26.11.2019 nvi Speaking Order / Non-Speaking Order Internet : yes/no 3/5 http://www.judis.nic.in Writ Petition No.30342 of 2019 To
1. The District Collector, Office of the Tiruppur District Collector's office Tiruppur 641 601, Tiruppur District.
2. The District Registrar, Office of Registration Department, Tiruppur - 641 602, Tiruppur District.
3. The Joint No.1, Registrar, Office of the Tiruppur Joint 1 Sub Registrar, Tiruppur-641 602.
Tiruppur District.
4. The Commissioner, Tiruppur Municipal Corporation, Tiruppur 641 601 Tiruppur District.
4/5http://www.judis.nic.in Writ Petition No.30342 of 2019 DR.G.JAYACHANDRAN,J.
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