Kottaimuthu vs The Sub Registrar
2024 Latest Caselaw 20116 Mad

Madras High Court

Kottaimuthu vs The Sub Registrar on 24 October, 2024

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                              W.P(MD)No.25266 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 24.10.2024

                                                     CORAM :

                              THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                          W.P(MD)No.25266 of 2024

                Kottaimuthu                                                    ... Petitioner

                                                       Vs.

                The Sub Registrar,
                Abiramam Sub Registrar Office,
                Ramanathapuram District.                                      ... Respondent

                PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
                records relating to the refusal order in Na.Ka.No.182/2024, dated 03.10.2024
                passed by the respondent and quash the same as illegal and consequently,
                directing the respondent to register the judgment and decree passed by the
                learned District Munsif Cum Magistrate, Mudukulathur in O.S.No.102 of 2006
                dated 06.12.2006.


                                    For Petitioner     : Mr.D.Selvanayagam
                                    For Respondent     : Mr.M.Siddharthan,
                                                        Additional Government Pleader.




https://www.mhc.tn.gov.in/judis
                1/4
                                                                                       W.P(MD)No.25266 of 2024


                                                            ORDER

By consent of both sides, this Writ Petition is taken up for final

disposal at the stage of admission itself.

2.It is the case of the petitioner that when he presented the judgment

and decree passed by the learned District Munsif Cum Magistrate,

Mudukulathur in O.S.No.102 of 2006 dated 06.12.2006, for registration, the

respondent, vide refusal check slip dated 03.10.2024, has refused to register the

same on the ground that the survey number mentioned in the said decree and

judgment is shown as Government poramboke in the records of the

respondent's office. Challenging the same, the petitioner has filed this Writ

Petition.

3.Mr.M.Siddharthan, learned Additional Government Pleader, who

takes notice for the respondent, on instructions, submits that if the clear copy of

the judgment and decree has been produced, the same would be registered by

the respondent.

4.In such view of the matter, the petitioner is directed to produce the

clear copy of the judgment and decree to the respondent within a period of one

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

week from the date of receipt of a copy of this order. On such production, the

respondent is directed to register the same within a period of one week

thereafter.

5.With the above direction, this Writ Petition is disposed of. No

costs.

                                                                                    24.10.2024

                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                Yuva

                To
                The Sub Registrar,
                Abiramam Sub Registrar Office,
                Ramanathapuram District.

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

N.SATHISH KUMAR, J

Yuva

24.10.2024

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