Kerala High Court
Canara Bank vs Inspector General Of Registration on 8 September, 2025
2025:KER:66692
W.P(C) 1979/22 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 8TH DAY OF SEPTEMBER 2025 / 17TH BHADRA, 1947
WP(C) NO. 1979 OF 2022
PETITIONER/S:
CANARA BANK
CANARA BANK ARM BRANCH CHITTOOR ROAD, ERNAKULAM SOUTH,
ERNAKULAM REPRESENTED BY ITS CHIEF MANAGER SUBHA P.
ERNAKULAM, PIN - 682016
BY ADVS.
SHRI.AJEESH S.BRITE
SHRI.FRANCIS ASSISI
SMT.STEPHY JOSEPH
SMT.SEREENA P.A.
RESPONDENT/S:
1 INSPECTOR GENERAL OF REGISTRATION
DEPARTMENT OF REGISTRATION KERALA, VANCHIYOOR,
THIRUVANANTHAPURAM KERALA - PIN 695 035
THIRUVANANTHAPURAM
2 SUB REGISTRAR
OLAVAKKOD SUB REGISTER OFFICE, MAIN ROAD, OLLAVAKOD,
PALAKKAD
PALAKKAD, PIN - 678002
3 VIJAYAKUMAR P. @ VIJAYAKUMARAN
PULLAKAL HOUSE, PUTHUR AMSOM, PUTHUR DESAM, PALAKKAD
PALAKKAD, PIN - 678005
4 VIJI VIJAYAKUMAR
PULLAKAL HOUSE, PUTHUR AMSOM, PUTHUR DESAM, PALAKKAD
PALAKKAD, PIN - 678005
5 C.V VINOD
VIJI VILAS, PAMBADI P.O., THIRUVILLUMALA,
THRISSUR, PIN - 680597
2025:KER:66692
W.P(C) 1979/22 2
6 VIJAY ELECTRONICS
SUNSHINE COMPLEX, T.B ROAD, PALAKKAD
PALAKKAD, PIN - 678014
7 R.S.MANI & SONS
'SURYAKIRAN', COLLEGE ROAD, PALAKKAD, PALAKKAD
DISTRICT -678 001
PALAKKAD
8 STATE BANK OF TRAVANCORE
CHANDRA NAGAR BRANCH REPRESENTED BY ITS BRANCH MANAGER
PB NO.24, NH BYE PASS JUNCTION, CHANDRA NAGAR P.O,
PALAKKAD
PALAKKAD, PIN - 678007
9 BANK OF BARODA
PALAKKAD BRANCH AT MANGALAM TOWER, T.B ROAD, VALAKKAD,
PALAKKAD- 678014
PALAKKAD
0 MIRAJ S/O. LAWRENCE
PALLIYEKKARA HOUSE, KALLUR MAVINCHUVADU DESAM, KALLUR
VILLAGE, MUKUNDAPURAM,
THRISSUR, PIN - 680317
11 SREE GOKULAM CHITS FINANCE CO-OPERATIVE LTD
PALAKKAD BRANCH, SANJOS TOWERS, OPPOSITE KSRTC BUS
STAND, PALAKKAD
PALAKKAD, PIN - 678014
12 SURESH S/O.RAJAN
SANGEETHA HOUSE, KODUNTHIRAPULLY VALIYA GRAMAM,
PALAKKAD
PALAKKAD, PIN - 678572
13 THANKARAJ, S/O. PAZHANIYAPPA
RESIDING NEAR PECHIYAMMAN TEMPLE, KALPATHY, PALAKKAD
PALAKKAD, PIN - 678003
14 SAJI K.P, S/O. K.V PAILY
KANIYAMPADIKKAL HOUSE, THENKARA, MANNARKKAD, PALAKKAD
DISTRICT -678 761.
PALAKKAD
15 ARAVIND SREENIVASAN S/O.SREENIVANSAN
RESIDING AT 'GOWRIVANDANAM' VANKATYESHAPURAM, PUTHUR,
PALAKKAD
PALAKKAD, PIN - 678001
2025:KER:66692
W.P(C) 1979/22 3
BY ADVS.
VIJAYAKUMAR P. @ VIJAYAKUMARAN(PARTY-IN-PERSON)
VIJI VIJAYAKUMAR(PARTY-IN-PERSON)
C.V VINOD(PARTY-IN-PERSON)
VIJAY ELECTRONICS(PARTY-IN-PERSON)
SRI.BINOY VASUDEVAN
SHRI.JOMY GEORGE
MIRAJ S/O. LAWRENCE(PARTY-IN-PERSON)
SREE GOKULAM CHITS FINANCE CO-OPERATIVE LTD(PARTY-IN-
PERSON)
SHRI.SARATH M.S.
THANKARAJ, S/O. PAZHANIYAPPA(PARTY-IN-PERSON)
SAJI K.P, S/O. K.V PAILY(PARTY-IN-PERSON)
ARAVIND SREENIVASAN S/O.SREENIVANSAN(PARTY-IN-PERSON)
SMT.JISHY P.S.
SMT.VIJINA K.
SRI.ARUL MURALIDHARAN
SHRI.R.PADMARAJ
SRI.M.J.BENNY
SRI.DEEPAK MOHAN
SRI.R.AJITH KUMAR [V.K.EDOM]
SMT. CHITRA N. DAS
SHRI.RISHAB S.
OTHER PRESENT:
SMT. M.M. JASMINE, GP, SRI. JITHESH MENON, SC., SRI.
K. ANAND, SC.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINLLY HEARD ON
08.09.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:66692
W.P(C) 1979/22 4
MOHAMMED NIAS C.P., J.
......................................................
W.P(C) No.1979 of 2022
.............................................................
Dated this the 8th day of September, 2025
JUDGMENT
The writ petition is filed with the following prayers:-
i) Declare that the encumbrance reflected in Exhibit P6 encumbrance
certificate subsequent to the creation of equitable mortgage in favor of the
petitioner which was cleared as non-existing and does not affect the
marketability of the property.
ii) Issue a writ of mandamus or other appropriate Writ, direction or order
directing the 2nd respondent to efface the encumbrance made the property
having and extent of 0.40 Ares (0.988 cents) of land in Re.Sy.No.1189/3 and
4.15 Ares (10.25cents) of land in Re. Sy. No.1191/2 of Palakkad-2 (Puthur)
Village, Palakkad Taluk, Palakkad District.
iii) To grant such other reliefs as may be prayed for in the circumstances of the
case.
2. The issue is covered against the petitioner by the decision in
Fathima v. Canara Bank [2025 (3) KLT 367 (F.B.)]. Accordingly, the
writ petition is closed without prejudice to the right of the petitioner to
take such steps as directed in the said judgment.
Sd/- MOHAMMED NIAS C.P.
JUDGE
okb/
2025:KER:66692
APPENDIX OF WP(C) 1979/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER EVIDENCING DEPOSIT
OF TITLE DEED DATED 24.05.1998
Exhibit P2 TRUE COPY OF THE NOTICE OF SYMBOLIC
POSSESSION BY THE PETITIONER DATED
05.02.2008
Exhibit P3 TRUE COPY OF THE ORDER OF TAKING POSSESSION
OF THE PROPERTY BY THE SUB DIVISIONAL
MAGISTRATE, PALAKKAD DATED 07.11.2008.
Exhibit P4 TRUE COPY OF THE SALE NOTICE ISSUED BY THE
PETITIONER DATED 16.11.2021
Exhibit P5 THE TRUE COPY OF THE SALE CONFIRMATION
LETTER IN THE FAVOUR OF THE 16TH RESPONDENT
DATED 22.12.2021.
Exhibit P6 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE
NO.7121/2021 DATED 16.11.2021 ISSUED BY THE
SUB REGISTER OFFICE, OLAVAKKOD
Exhibit P7 THE TRUE COPY OF THE JUDGMENT IN WRIT
PETITION (CIVIL) NO. 16745/2018 DATED
10.12.2018
Exhibit P8 TRUE COPY OF THE JUDGMENT IN WPC
NO.27827/2020 DATED 21.01.2021
