P. Paramasivam vs. The Dist. Registrar

Facts

The petitioner, P. Paramasivam, filed a Writ Petition seeking a Mandamus to restrain respondents 1 and 2 (District Registrar and Sub Registrar, Madurai) from receiving and registering any deed of conveyance executed by the 3rd respondent, Srimathy Manorama Jothibai, concerning a specific property. The property in question is located at Door No.378A, GST Road, Pasumalai, Madurai, and is comprised in Survey No.3/3, Thiruparankundram Village. The petitioner's counsel informed the Court that due to subsequent developments, the relief sought in the Writ Petition had become infructuous. The Court was hearing the matter on 06.10.2023.

Held

The Court recorded the submission made by the learned counsel for the petitioner that the relief sought in the present Writ Petition had become infructuous due to subsequent developments. Consequently, the Court closed the Writ Petition. No costs were awarded. The connected Miscellaneous Petition was also closed. The Court did not delve into the merits of the case or the underlying dispute concerning the property registration. The decision was based solely on the petitioner's statement regarding the infructuous nature of the relief sought.

Key Issues

1. Whether the relief sought by the petitioner in the Writ Petition has become infructuous due to subsequent developments, thereby warranting the closure of the petition? The petitioner's counsel argued that subsequent developments had rendered the relief sought in the Writ Petition infructuous. The respondents (District Registrar and Sub Registrar) did not present any arguments as the matter was closed based on the petitioner's submission. No specific provisions of the GST Act were discussed in relation to the core issue of the writ petition, as the case was disposed of on procedural grounds.