Madras High Court
P.Narayanan vs The Inspector General Of ... on 9 March, 2021
W.P.No.5685 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.03.2021
CORAM: JUSTICE N.SESHASAYEE
W.P.No.5685 of 2021
P.Narayanan ...Petitioner
-Vs-
1.The Inspector General of Registration,
No.100, Santhome High Road,
Pattinapakkam,
Chennai 600 028.
2.The District Registrar (Administration),
South Chennai,
No.9, Jones Road, Saidapet,
Chennai 600 015.
3.The Sub Registrar,
Alandur,
Having office at No.12,
1st Main Road,
Nanganallur Co operative Society Ltd.,
Nanganallur, Chennai 600 006.
4.P.Avoodaiammai ...Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, to direct the first respondent to give
suitable instructions to the Sub Registrar, Alandur to register the
1/4
http://www.judis.nic.in
W.P.No.5685 of 2021
judgment and decree passed by the Hon'ble Principal District Munsif
Court, Alandur in O.S.No.45 of 2016, dated 05.03.2018 and the order
dated 03.09.2020 passed by this Court in C.R.P.(NPD) No.131 of 2018
and declare the subsequent cancellation of power of attorney document
No.2869/2018 and subsequent settlement document registered in favour
of P.Kalavathi treated as null and void on the basis of the petitioner's
representation dated 29.12.2020 within a stipulated time.
For Petitioner : Mr.M.Gnanasekar
For Respondents : Mr.T.M.Pappiah, SGP for RR1 to 3
ORDER
This Writ Petition is filed for a writ of Mandamus, to direct the
first respondent to give suitable instructions to the Sub Registrar, Alandur
to register the judgment and decree passed by the Hon'ble Principal
District Munsif Court, Alandur in O.S.No.45 of 2016, dated 05.03.2018
and the order dated 03.09.2020 passed by this Court in C.R.P.(NPD)
No.131 of 2018 and declare the subsequent cancellation of power of
attorney document No.2869/2018 and subsequent settlement document
registered in favour of P.Kalavathi treated as null and void on the basis of
the petitioner's representation dated 29.12.2020 within a stipulated time.
2. Even though the petitioner over ambitiously has sought
multiple relief in this writ petition, is only entitled to have the decree
http://www.judis.nic.in
W.P.No.5685 of 2021
passed in O.S.No.45 of 2016, dated 05.03.2018, registered in terms of
Section 17(2) of the Registration Act.
3. The Sub Registrar concerned is now required to register the
said decree. There is no knowing whether the petitioner has actually
approached the Sub Registrar and the very litigation appears to be very
peculating. However, irrespective of getting into the same, this Court now
directs the petitioner to present the decree before the Sub Registrar/third
respondent for registering it. As and when the same is done, the Sub
Registrar is required to register the same.
4. Accordingly, this writ petition stands disposed of. No costs.
09.03.2021
Index : Yes/No
Internet : Yes/No
gsk
N.SESHASAYEE, J.,
gsk
To
http://www.judis.nic.in
W.P.No.5685 of 2021
1.The Inspector General of Registration,
No.100, Santhome High Road,
Pattinapakkam,
Chennai 600 028.
2.The District Registrar (Administration),
South Chennai,
No.9, Jones Road, Saidapet,
Chennai 600 015.
Order made in
W.P.No.5685 of 2021
3.The Sub Registrar,
Alandur,
Having office at No.12,
1st Main Road,
Nanganallur Co operative Society Ltd.,
Nanganallur, Chennai 600 006.
09.03.2021
http://www.judis.nic.in
