RAVICHANDRAN Vs. DISTRICT REGISTRAR (ADMINISTRATION)

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorari, calling for the records of the first respondent, pertaining to the impugned show cause notice dtd. 27/12/2022 bearing reference No.6859/Aa1/2022 and quash the same as without jurisdiction and illegal.

(2.) That the second respondent had given a complaint on 7/12/2022 against the petitioner before the first respondent alleging that the Document Nos.120/2012, 121/2012, 1123/2014 and 9/2020 on the file of the Sub Registrar, Sethiyarthope are fraudulent or forged documents. Therefore, in order to conduct an enquiry to that effect and to declare it as a forged one or bogus one and for the consequential relief to cancel those documents, he had filed the said complaint on 7/12/2022.

(3.) Having entertained the said complaint from the second respondent, the first respondent has issued summons to the petitioner on 27/12/2022, wherein, the first respondent has sought the following show cause from the petitioner: <IMG>JUDGEMENT_311_LAWS(MAD)2_2023_1.jpg</IMG> Aggrieved over the said summons issued by the first respondent, the petitioner has filed the present writ petition, challenging the same.