Madras High Court
A.Selvam vs The Inspector General Of ... on 26 April, 2021
W.P.(MD)No.8523 of 2021
A.Selvam. v. The Inspector General of Registration
BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
DATED: 26.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD)No.8523 of 2021
and WMP(MD) No.6403 of 2021
(Through Video Conferencing)
A.Selvam ... Petitioner
Vs.
1.The Inspector General of Registration,
Office of the Inspector General of Registration,
Chennai 600 028.
2.The Deputy Inspector General of Registration
Office of the Deputy Inspector General of Registration
Trichy District
3.The District Registrar,
Office of the District Registrar,
Karur District
4.The Sub Registrar,
Office of the Sub Registrar,
Tharagampatti
Karur District ... Respondents
1/5
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.8523 of 2021
A.Selvam. v. The Inspector General of Registration
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India for issuance of a Writ of Mandamus to direct the respondents to cancel
the sale deed dated 18.07.2013 as document No.1527 of 2013, settlement
deed dated 18.07.2013 as document No.1528 of 2013 and sale deed dated
15.10.2019 as document No.2569 of 2019 on the file of the 4th respondent.
For Petitioner :Mr.J.Sivaraman
For Respondents :Mr.K.Sathiya Singh
Additional Government Pleader
ORDER
This writ petition has been filed for a direction to the respondents to
cancel certain sale deeds and settlement deed, which have been registered on
the file of the fourth respondent.
2. Heard the learned counsel for the petitioner and the learned
Additional Government pleader appearing for the respondents.
3. In the considered view of this Court, the registration department
does not have the power to cancel any document that has already been
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.8523 of 2021
A.Selvam. v. The Inspector General of Registration
registered. The law on this issue is well settled by the judgment of the
Hon'ble Supreme Court in Satya Pal Anand v. State of M.P. [2016 10 SCC
767]. Subsequent to this judgment, the Inspector General of Registration
has also issued a Circular in the year 2018 and has instructed all the Sub
Registrars that no registered document can be cancelled and the parties must
only be referred only to the competent civil Court.
4. In view of the above, the relief sought for by the petitioner cannot
be granted by this Court and if the petitioner is aggrieved by the documents
executed by the rival parties, it is left open to the petitioner to question the
same before the competent civil Court in the manner known to law.
5. Accordingly, this writ petition is dismissed. No costs.
Consequently connected Miscellaneous Petition is closed.
26.04.2021
Internet : Yes
RR
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.8523 of 2021
A.Selvam. v. The Inspector General of Registration
Note: In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized for
official purposes, but, ensuring that the copy of the order
that is presented is the correct copy, shall be the
responsibility of the advocate/litigant concerned.
To
1.The Inspector General of Registration,
Office of the Inspector General of Registration,
Chennai 600 028.
2.The Deputy Inspector General of Registration
Office of the Deputy Inspector General of Registration
Trichy District
3.The District Registrar,
Office of the District Registrar,
Karur District
4.The Sub Registrar,
Office of the Sub Registrar,
Tharagampatti
Karur District
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.8523 of 2021
A.Selvam. v. The Inspector General of Registration
N.ANAND VENKATESH, J.
RR
W.P.(MD)No.8523 of 2021
26.04.2021
https://www.mhc.tn.gov.in/judis/
