Al Ar Kattalai vs The Sub Registrar
2024 Latest Caselaw 14887 Mad

Madras High Court

Al Ar Kattalai vs The Sub Registrar on 1 August, 2024

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                          W.P(MD)No.18254 of 2024



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 01.08.2024

                                                   CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         W.P(MD)No.18254 of 2024
                                                  and
                                        W.M.P.(MD)No.15544 of 2024

                AL AR Kattalai,
                Rep. by its Trustee,
                AL AR.SM.Narayanan Chettiar,
                S/o.Somanathan Chettiar,
                AL AR Street,
                Kalaiyar Kovil,
                Sivagangai District.                                          ... Petitioner

                                                      Vs.

                The Sub Registrar,
                Kalaiyarkovil Sub Registrar Office,
                Kalaiyarkovil,
                Sivagangai District.                                        ... Respondent

                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Mandamus, to call for the records and
                quash the Refusal Check Slip No. RFL/Kalaiyarkovil/62/2023 issued by the
                respondent herein dated 10.08.2023 and further direct the respondent herein to
                register the judgment made in O.S.No. 5 of 2012 on the file of the Sub Court
                Sivagangai within time frame fixed by this Court.




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                                                                               W.P(MD)No.18254 of 2024



                           For Petitioner      : Mr.S.Lakshmanasamy

                          For Respondent       : Mrs.D.Farjana Ghoushia
                                                 Special Government Pleader

                                                      ORDER

Heard both sides.

2. The petitioner presented the petition mentioned Judgement and decree

on the ground that it is an exparte decree. Registration was refused.

Challenging the refusal check slip, this writ petition has been filed.

3. The issue raised in the writ petition is no longer res integra.

On 05.01.2024 in W.P.No.36564 of 2023, a learned Judge of this Court has

given a direction for registration of the decrees, notwithstanding any contrary

circular was issued by the IG of Registration. In this view of the matter, the

impugned refusal check slip is quashed. The petitioner is permitted to

re-present the document. It shall be registered by the respondent. The Writ

Petition is allowed. No costs. Consequently, connected miscellaneous petition

is closed.

                                                                                         01.08.2024
                NCC               : Yes/No
                Index             : Yes / No
                Internet          : Yes/ No
                rmi

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

To

The Sub Registrar, Kalaiyarkovil Sub Registrar Office, Kalaiyarkovil, Sivagangai District.

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

G.R.SWAMINATHAN, J.

rmi

01.08.2024

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