Sarbudeen vs The Inspector General Of ...
2023 Latest Caselaw 14206 Mad

                                                                              W.P.(MD)No.15039 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 06.11.2023

                                                     CO RAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             W.P.(MD)No.15039 of 2021

                    Sarbudeen                                                     ... Petitioner

                                                          -vs-


                    1.The Inspector General of Registration,
                      No.100, Santhome High Road,
                      Foreshore Estate, Pattinampakkam,
                      Chennai – 600 028.

                    2.The Sub-Registrar,
                      Tharagampatti Sub Registrar Office,
                      Tharagampatti, Karur District.                             ... Respondents

                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    to issue a Writ of Mandamus, directing the second respondent to receive
                    application and certified copy of Judgement and final decree dated
                    30.07.2004, passed in the suit in O.S.No.92 of 2001, on the file of the District
                    Munsif Court, Kulithalai, Karur District, on presentation and consequently
                    register the same within a time stipulation on payment of registration charges
                    alone without insisting for payment of any stamp duty and without insisting
                    on the period of limitation under Section 23 of the Registration Act, 1908.


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https://www.mhc.tn.gov.in/judis
                                                                                W.P.(MD)No.15039 of 2021

                                    For Petitioner     :     Mr.P.Maharaja
                                    For Respondents :        Mr.K.S.Selvaganesan
                                                             Additional Government Pleader

                                                           ORDER

This Writ Petition has been filed for issuance of Writ of Mandamus,

directing the second respondent to register the judgment and decree passed in

O.S.No.92 of 2001 by the learned District Munsif, Kulithalai, Karur District,

dated 30.07.2004, within the time frame fixed by this Court.

2. Heard Mr.P.Maharaja, learned counsel appearing on behalf of the

petitioner and Mr.K.S.Selvaganesan, learned Additional Government Pleader

appearing on behalf of the respondents.

3. The issue with regard to the registration of the judgment and decree

passed by the Civil Court has already been settled by this Court in a series of

judgments. Even the limitation provided under Section 23 of the Registration

Act, 1908, will not apply to registration of judgment and decree.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.15039 of 2021

4. In view of the above, there shall be a direction to the petitioner to

submit a certified copy of the judgment and decree passed in O.S.No.92 of

2001, dated 30.07.2004, to the second respondent. On receipt of the same,

the second respondent shall register the same subject to the petitioner

fulfilling all other formalities.

5. This Writ Petition is disposed of with the above direction. No costs.

                    NCC           : Yes/No                                               06.11.2023
                    Index         : Yes/No
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                    To

1.The Inspector General of Registration, No.100, Santhome High Road, Foreshore Estate, Pattinampakkam, Chennai – 600 028.

2.The Sub-Registrar, Tharagampatti Sub Registrar Office, Tharagampatti, Karur District.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.15039 of 2021

N.ANAND VENKATESH, J.

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W.P.(MD)No.15039 of 2021

06.11.2023

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