M.Chinnamani Nadar vs The District Registrar
2022 Latest Caselaw 18303 Mad

                                                                             W.P(MD)No.28199 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 23.12.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              W.P(MD)No.28199 of 2022
                M.Chinnamani Nadar                                        ... Petitioner

                                                           Vs.

                1.The District Registrar,
                  Thoothukudi District,
                  Thoothukudi.

                2.The Sub Registrar,
                  The Office of Sub Registrar,
                  Kovilpatti,
                  Thoothukudi District.                                   ... Respondents



                Prayer : Writ Petition filed under Article 226 of the Constitution of India,

                praying this Court to issue a Writ of Mandamus, directing the 2nd respondent to

                register the certified copy of the decree dated 14.06.2004 passed in the suit in

                O.S.No.147 of 1997 on the file of the District Munsif, Kovilpatti on payment of

                registration charges.


                                  For Petitioner     : Mr.N.Pragalathan

                                  For Respondents : Mr.N.Satheeskumar,
                                                        Addl. Government Pleader.
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                                                                               W.P(MD)No.28199 of 2022


                                                     ORDER

Heard the learned counsel on either side.

2.All that the petitioner wants is registration of the petition mentioned

judgment and decree. The petitioner has been constrained to file this writ

petition because the petitioner was informed that in view of lapse of time and in

view of the bar under Section 23 of the Registration Act, the second respondent

may not register the document. It is well settled that the time limit set out in the

said provision is not applicable registration of Court judgment and decree.

3.In that view of the matter, the petitioner is permitted to present the

petition mentioned document before the second respondent and the second

respondent shall register the same subject to fulfilment of the usual formalities.

The writ petition is allowed. No costs.

                                                                       23.12.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias

https://www.mhc.tn.gov.in/judis

W.P(MD)No.28199 of 2022

To:

1.The District Registrar, Thoothukudi District, Thoothukudi.

2.The Sub Registrar, The Office of Sub Registrar, Kovilpatti, Thoothukudi District.

https://www.mhc.tn.gov.in/judis

W.P(MD)No.28199 of 2022

G.R.SWAMINATHAN, J.

ias

W.P(MD)No.28199 of 2022

23.12.2022

https://www.mhc.tn.gov.in/judis