LAWS(MAD)-2023-6-144

M.ARIYANATCHI Vs. INSPECTOR GENERAL OF REGISTRATION

Decided On June 27, 2023
M.Ariyanatchi Appellant
V/S
INSPECTOR GENERAL OF REGISTRATION Respondents

JUDGEMENT

(1.) This writ appeal is directed against the order of the Writ Court, which came to be passed under the following circumstances:

(2.) We have heard Mr.C.Jeyaprakash, learned counsel appearing for the appellants and Mr.M.Prakash, learned Additional Government Pleader, appearing for the respondents.

(3.) Mr.M.Prakash, learned Additional Government Pleader appearing for the respondents, would contend that based on the recommendations of a Division Bench of this Court in W.A.No.1989 of 2019, dtd. 30/4/2021, Rule 55-A of the Registration Rules, 1949 (for brevity, "the Registration Rules") was introduced and the provisions that were contained in a Circular issued by the Inspector General of Registration were made part of the Registration Rules. It is stated that the Rules were introduced based on the recommendations of the very High Level Committee dtd. 27/12/2022.