Madras High Court
A.Manivannan vs The Inspector General Of Registration on 24 October, 2017
Author: A.Selvam
Bench: A.Selvam, P.Kalaiyarasan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 24.10.2017 CORAM THE HONOURABLE MR.JUSTICE A.SELVAM and THE HONOURABLE MR.JUSTICE P.KALAIYARASAN Writ Petition No.32159 of 2014 and M.P.No.1 of 2014 and M.P.No.2 of 2015 A.Manivannan ... Petitioner vs. 1.The Inspector General of Registration Santhome High Road, Mylapore Chennai-600 004 2.The District Registrar (Administration) Registration Department Chengleput, Kancheepuram District 3.M.Durai 4.D.Karthikeyan 5.D.Rajkumar 6.M.Ramadoss 7.M.Ravichandran(late) 8.M.Sathiyan 9.C.Selvaraju 10.C.Kalaichelvan 11.K.Malarkodi 12.M.Amirthasekar 13.O.Pokraj 14.Karanaram ... Respondents Writ Petition filed under Article 226 of Constitution of India, praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the proceedings of the 2nd respondent in Lr.No.4572/A1/2014 dated Nil signed on 06.10.2014 and quash the same and consequently direct the 2nd respondent to take cognizance of the petitioner's complaint dated 10.09.2014 and adhere to the mandatory procedure prescribed under Circular No.67, dated 03.11.2014 (C.No.52338/C1/2011) issued by the 1st respondent to hold enquiry and to annul the documents. For Petitioner :Mr.Palani Selvaraj For Respondents : Mr.R.Vijayakumar, Addl.Govt.Pleader for R1 and R2 Mr.C.S.Dhanasekar for R3 to R5 and R8. Ms.G.Hema, for R6 Mr.B.Balavijayan for R9 to R11. ORDER
(Order of the Court was made by A.SELVAM,J.) This Writ Petition has been filed under Article 226 of the Constitution of India, praying to call for the records relating to the proceedings of the 2nd respondent passed in Lr.No.4572/A1/2014 dated Nil signed on 06.10.2014, in view of the Circular No.67, dated 03.11.2014 (C.No.52338/C1/2011) and quash the same by way of issuing a Writ of Certiorarified Mandamus.
2. The learned counsel appearing for the petitioner has contended that with regard to similar issue, a civil suit has been instituted in O.S.No.290 of 2015 on the file of District Munsif Court, Chengelpet, and the same is pending.
3. Considering the fact that with regard to similar issue, O.S.No.290 of 2015 is pending on the file of District Munsif Court, Chengelpet, the relief sought for in the writ petition has become infructuous.
In fine, this Writ Petition is dismissed as infructuous, without costs. Consequently, the connected Miscellaneous Petitions are closed.
(A.S.J.) (P.K.J.)
24.10.2017
nvsri
To
1.The Inspector General of Registration
Santhome High Road, Mylapore
Chennai-600 004
2.The District Registrar (Administration)
Registration Department
Chengleput, Kancheepuram District
A.SELVAM,J.
and
P.KALAIYARASAN,J.
nvsri
Writ Petition No.32159 of 2014
24.10.2017