LAWS(MAD)-2014-7-107

RAMASAMY Vs. STATE OF TAMIL NADU

Decided On July 17, 2014
RAMASAMY Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) In the present Batch of writ petitions, one set of individuals question the correctness and legal validity of Circular No.67, dated 03.11.2011, in C.No.52338/C1/2011 and the consequential annulment orders passed by the District Registrars concerned on the basis of the said Circular, cancelling the registered documents, while others seek for ordering an enquiry based upon the Circular relating to the alleged fraudulent registrations complained by them with the Registration Department through representations.

(2.) Since all these matters revolve around Circular No.67, dated 03/11/2011, they have been heard together and now, disposed of by this Common Order.

(3.) Though arguments have been advanced by different learned counsels for the petitioners both against and in favour of the circular in question, at the first instance, it is desirable to deal with the submissions assailing the impugned Circular and, in that perspective, the case and cause projected by Mr.V.Singan, learned counsel appearing for the petitioner in W.P. (MD) No.5908 of 2012 are projected below.