Madras High Court
Thiraviyapandian vs The Inspector General Of Registration on 7 March, 2025
Bench: J. Nisha Banu, S.Srimathy
W.A.(MD)No.460 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.03.2025
CORAM:
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MRS JUSTICE S.SRIMATHY
W.A.(MD)No.460 of 2025
and
C.M.P.(MD)No.3691 of 2025
Thiraviyapandian ...Appellant
-Vs-
1.The Inspector General of Registration,
O/o. Inspector General of Registration,
Santhom High Road, Chennai.
2.The Deputy Inspector General of
Registration,(Tanjore Zone)
Integrated Complex of Registration Department,
Near District Collector Office,
Tamil University Post, Thanjavur-613010.
3.The District Registrar,
O/o. The District Registration,
Thanjavur, Thanjavur District.
4.The Sub Registrar,
Joint No.1, Sub Registrar Office,
Thanjavur, Thanjavur District.
5.S.Kalyana Raman
6.Palavesamuthu
7.Ramalingam
1/5
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W.A.(MD)No.460 of 2024
8.S.Sugumar
9.Varadharajan
10.Xavier
11.R.Sakthivel
12.Kalyani
13.Sathiyanarayanan
14.Kalaivani
15.Kanakarani
16.R.Ramkumar
17.Kamalammal
18.Sakthivel
19.Sathappan
20.Jesuraj
21.Sivasakthi
22.Arockiasamy
23.S.P.Kasinathan
24.R.Ladchumanan
25.Kumar
26.K.Venkadachalam
27.J.Sundar
28.Murugappan
29.Sabaseenivasan
30.The Branch Manager,
State Bank of India,
Karunthattankudi Branch,
Thanjavur, Thanjavur District.
31.The Branch Manager,
Karnataka Bank,
Palakadai Santhu,
Seenivasa Pillai Salai,
Thanjavur, Thanjavur District. ...Respondents
PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent Act, to set
aside the order of this Court made in W.P.(MD)No.13760 of 2023 dated
23.09.2024.
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W.A.(MD)No.460 of 2024
For Appellant : Mr.D.Balamurugapandi
For R1 to R4 : Mr.N.Ramesh Arumugam
Government Advocate
JUDGMENT
(Judgment of the Court was made by J.NISHA BANU, J.)
This Writ Appeal is filed against the order of this Court, dated
23.09.2024 in W.P.(MD)No.13760 of 2023.
2.The writ petitioner is the appellant herein. There is a title dispute
over the property in question between the petitioner and the fifth respondent. In
this regard, a complaint was preferred before the District Registrar. The said
complaint was rejected directing the parties to approach the civil Court. The writ
petition filed challenging the rejection order of the District Registrar was also
dismissed by directing the parties to approach the civil Court.
3.The learned Single Judge has directed the writ petitioner/appellant to
approach the civil Court as there is a title dispute over the subject property. It
was also observed by the learned Single Judge that the observations made by the
District Registrar will not bind the civil Court in deciding the rights of the
parties. The writ petitioner without approaching the civil Court has filed the
present writ appeal against the order passed in the writ petition.
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4.In view of the above observations, we find no reasons to interfere
with the order of the learned Single Judge. Accordingly, this writ appeal is
dismissed. No costs. Consequently, connected miscellaneous petition is closed.
(J.N.B.,J.) (S.S.Y.,J.)
07.03.2025
Index : Yes/No
Internet : Yes/No
ta
1.The Inspector General of Registration,
O/o. Inspector General of Registration,
Santhom High Road, Chennai.
2.The Deputy Inspector General of
Registration,(Tanjore Zone)
Integrated Complex of Registration Department,
Near District Collector Office,
Tamil University Post, Thanjavur-613010.
3.The District Registrar,
O/o. The District Registration,
Thanjavur, Thanjavur District.
4.The Sub Registrar,
Joint No.1, Sub Registrar Office,
Thanjavur, Thanjavur District.
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J. NISHA BANU,J.
and
S.SRIMATHY.J
ta
07.03.2025
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