Madras High Court
R.Padmanabhan vs The Inspector General Of Registration on 5 October, 2021
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P. Nos. 33633, 33634, 33649 and 33650 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.10.2021
CORAM
THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN
W.P. Nos. 33633, 33634, 33649 and 33650 of 2013
and
M.P. Nos. 1,1,1 and 1 of 2013
W.P. No. 33633 of 2013:-
R.Padmanabhan ... Petitioner
Vs.
1. The Inspector General of Registration
Santhome High Road
Santhome, Chennai – 28.
2. The District Registrar
Registration Department
Chennai – Central
No.182, Bharathiyar Salai
Royapettah, Chennai – 14.
3. Mr. V.Pradeep
4. Mr. V.Preveen ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a writ of declaration to declare that the circular bearing
No.67, (C.No.52338/C1/2011) issued by the First Respondent /Inspector
General of Registration dated 03.11.2011 is null and void, non est in Law as
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W.P. Nos. 33633, 33634, 33649 and 33650 of 2013
being unconstitutional, without authority of Law and ultra vires of the
provisions of the Registration Act, 1908 and the Rules framed there under.
W.P. No. 33634 of 2013:-
R.Padmanabhan ... Petitioner
Vs.
1. The Inspector General of Registration
Santhome High Road
Santhome, Chennai – 28.
2. The District Registrar
Registration Department
Chennai – Central
No.182, Bharathiyar Salai
Royapettah, Chennai – 14.
3. Mr. V.Pradeep
4. Mr. V.Preveen ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a writ of certiorari, calling for the records relating to
impugned proceedings of the Second Respondent in under proceeding
No.9550/A3/2013 dated 25.11.2013 based on the circular bearing No.67,
dated 03.11.2011 (C.No.52338/C1/2011) and quash the same as being in
violation of the provisions of the Registration Act, 1908.
W.P. No. 33649 of 2013:-
R.Kalpana ... Petitioner
Vs.
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W.P. Nos. 33633, 33634, 33649 and 33650 of 2013
1. The Inspector General of Registration
Santhome High Road
Santhome, Chennai – 28.
2. The District Registrar
Registration Department
Chennai – Central
No.182, Bharathiyar Salai
Royapettah, Chennai – 14.
3. Mr. V.Pradeep
4. Mr. V.Preveen ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a writ of declaration to declare that the circular bearing
No.67, (C.No.52338/C1/2011) issued by the First Respondent /Inspector
General of Registration dated 03.11.2011 is null and void, non est in Law as
being unconstitutional, without authority of Law and ultra vires of the
provisions of the Registration Act, 1908 and the Rules framed there under.
W.P. No. 33650 of 2013:-
R.Kalpana ... Petitioner
Vs.
1. The Inspector General of Registration
Santhome High Road
Santhome, Chennai – 28.
2. The District Registrar
Registration Department
Chennai – Central
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W.P. Nos. 33633, 33634, 33649 and 33650 of 2013
No.182, Bharathiyar Salai
Royapettah, Chennai – 14.
3. Mr. V.Pradeep
4. Mr. V.Preveen ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a writ of certiorari, calling for the records relating to
impugned proceedings of the Second Respondent in under proceeding
No.9550/Aa3/2013 dated 25.11.2013 based on the circular bearing No.67,
dated 03.11.2011 (C.No.52338/C1/2011) and quash the same as being in
violation of the provisions of the Registration Act, 1908.
For Petitioner : Mr. M.Kempraj (In all Wps)
For Respondents : Mr. M.R.Gokul Krishnan (In all WP's)
Government Advocate (For R1 & R2)
COMMON ORD ER
The writ petition in WP.No.33633 of 2013 is filed to issue a writ of declaration to declare that the circular bearing No.67, (C.No.52338/C1/2011) issued by the First Respondent /Inspector General of Registration dated 03.11.2011 is null and void, non est in Law as being unconstitutional, without authority of Law and ultra vires of the provisions of the Registration Act, 1908 and the Rules framed there under. 4/8 http://www.judis.nic.in W.P. Nos. 33633, 33634, 33649 and 33650 of 2013 The writ petition in WP.No.33634 of 2013 is filed to issue a writ of certiorari, calling for the records relating to impugned proceedings of the Second Respondent in under proceeding No.9550/A3/2013 dated 25.11.2013 based on the circular bearing No.67, dated 03.11.2011 (C.No.52338/C1/2011) and quash the same as being in violation of the provisions of the Registration Act, 1908.
The writ petition in WP.No.33649 of 2013 is filed to issue a writ of declaration to declare that the circular bearing No.67, (C.No.52338/C1/2011) issued by the First Respondent /Inspector General of Registration dated 03.11.2011 is null and void, non est in Law as being unconstitutional, without authority of Law and ultra vires of the provisions of the Registration Act, 1908 and the Rules framed there under.
The writ petition in WP.No.33650 of 2013 is filed to issue a writ of certiorari, calling for the records relating to impugned proceedings of the Second Respondent in under proceeding No.9550/Aa3/2013 dated 25.11.2013 based on the circular bearing No.67, dated 03.11.2011 5/8 http://www.judis.nic.in W.P. Nos. 33633, 33634, 33649 and 33650 of 2013 (C.No.52338/C1/2011) and quash the same as being in violation of the provisions of the Registration Act, 1908.
2. The learned counsel for the petitioners submitted that the prayer sought for in these writ petitions have become infructuous.
3. Recording the submission of the learned counsel for the petitioners, these writ petitions are dismissed as infructuous. Consequently, connected miscellaneous petitions are closed. No order as to costs.
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1. The Inspector General of Registration Santhome High Road Santhome, Chennai – 28.
2. The District Registrar Registration Department Chennai – Central No.182, Bharathiyar Salai Royapettah, Chennai – 14.
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