Jothi .K vs. The Inspector General Of Registration
Facts
The petitioner, K. Jothi, filed a writ petition seeking to quash an order dated 22.11.2021 passed by the District Registrar (Administration), Madurai South District. The petitioner also sought to prevent the respondents from making any entries in the objection book maintained by the National Highways Authority of India based on objections raised by the Joint Sub Registrar No.1 and S. Nova Santhosh College of Physiotherapy. The writ petition was filed under Article 226 of the Constitution of India. The respondents included various registration authorities and the National Highways Authority of India. The matter was listed before the Madurai Bench of the Madras High Court.
Held
The Court noted that the learned counsel for the petitioner submitted that the matter had become infructuous. Recording this submission, the Court dismissed the Writ Petition as infructuous. Consequently, the connected miscellaneous petition was also closed. No costs were awarded. The Court did not delve into the merits of the case or the legality and constitutionality of the order passed by the District Registrar, as the petition was disposed of on the ground of being infructuous. Therefore, there is no specific finding on the issues raised by the petitioner, nor is there a ratio decidendi established on the substantive legal questions.
Key Issues
1. Whether the impugned order passed by the District Registrar (Administration) is illegal and unconstitutional, warranting its quashing under Article 226 of the Constitution of India? Petitioner's Contention: The petitioner contended that the matter had become infructuous. Revenue/State's Contention: The judgment does not record any specific arguments or contentions from the revenue or state respondents regarding the merits of the case. Their role appears to be in response to the writ petition filed by the petitioner.
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 21.12.2023 CORAM THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH and W.M.P.(MD).No.18968 of 2021 K.Jothi ... Petitioner Vs. 1.The Inspector General of Registration, Office of the Inspector General of Registration, No.100, Santhome High Road, Mullima Nagar, Mandavelipakkam, Raja Annamalaipuram, Chennai-600 028. 2.The District Registrar ( Administration), Madurai South District, Madurai District. 3.The National Highways Authority of India, Represented by the Revenue Tahsildar, Madurai. 4.The Joint Sub Registrar No.1, Office of the Sub Registration (South) Madurai City, Madurai District. 1/4 https://www.mhc.tn.gov.in/judis
S.Nova Santhosh College of Physiotherapy, D.No.15, GST Road, Thirumangalam Main Road, Thanakkankulam Village, Thirupparankundram Taluk, Madurai District. 6.V.Paulraj ... Respondents (Respondent No.3 is suo motu impleaded and R-3 to R-5 rank reassigned as R-4 to R-6 vide Order of this Court dated 17.12.2021) PRAYER: Writ Petition filed under Article 226 of the Constitution
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