M.Velu vs The District Registrar
2021 Latest Caselaw 5934 Mad

                                                                            W.P.No.5107 of 2021

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 05.03.2021

                                       CORAM: JUSTICE N.SESHASAYEE

                                                  W.P.No.5107 of 2021

                      M.Velu                                                  ...Petitioner

                                                         -Vs-

                      1.The District Registrar,
                        Kallakuruchi District,
                        Kallakurichi.

                      2.The Joint Sub-Registrar – I,
                        Kallakurichi,
                        Kallakurichi District.
                                                                              ...Respondents

                      Prayer: Writ Petition is filed under Article 226 of the Constitution of
                      India, to issue a Writ of Mandamus, to direct the second respondent to
                      register the sale deed dated 16.02.2021 pertaining to the property at
                      S.No.142/5A to an extent of 0.25 Cents and S.No.143/1A1 to an extent of
                      0.25 acres situated at Kaaranur Village, Kallakurichi Taluk, Kallakurichi
                      District which is presented for registration before the second respondent
                      on 19.02.2021.

                                   For Petitioner  : Mr.R.Jayaprakash
                                   For Respondents : Mr.T.M.Pappiah, SGP

                                                       ORDER

http://www.judis.nic.in W.P.No.5107 of 2021

This Writ Petition is filed for a writ of Mandamus, to direct the

second respondent to register the sale deed dated 16.02.2021 pertaining

to the property at S.No.142/5A to an extent of 0.25 Cents and

S.No.143/1A1 to an extent of 0.25 acres situated at Kaaranur Village,

Kallakurichi Taluk, Kallakurichi District which is presented for

registration before the second respondent on 19.02.2021.

2. Mr.T.M.Pappiah, learned Special Government Pleader

entered appearance for the respondents and submitted that there is no

proof that the document has been presented before the second

respondent.

3. The learned counsel for the petitioner submitted that the sale

deed sought to be presented was indeed presented before the concerned

Sub Registrar on 19.02.2021.

4. Since there is no fundamental difference as to whether the

document was presented before the concerned Sub Registrar, this Court

now requires the petitioner to present the document before the concerned

http://www.judis.nic.in W.P.No.5107 of 2021

Sub Registrar within a period of two weeks from the date of receipt of a

copy of this order and the Sub Registrar is now required to hold an

enquiry under Section 34 of the Registration Act, and decide the issue

based on the Judgment of the Division Bench of this Court in N.Ramayee

Vs. Sub Registrar [(2020) 8 MLJ 305].

5.The Writ Petition is disposed of accordingly. No costs.

05.03.2021

Index : Yes/No Internet : Yes/No gsk

To

1.The District Registrar, Kallakuruchi District, Kallakurichi.

2.The Joint Sub-Registrar – I, Kallakurichi, Kallakurichi District.

N.SESHASAYEE, J.,

http://www.judis.nic.in W.P.No.5107 of 2021

gsk

Order made in W.P.No.5107 of 2021

05.03.2021

http://www.judis.nic.in