Vallinayagam vs The District Registrar
2025 Latest Caselaw 4592 Mad

Madras High Court

Vallinayagam vs The District Registrar on 22 May, 2025

                                                                                       W.P.No.18747 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.05.2025

                                                         CORAM:

                             THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN

                                                W.P.No.18747 of 2025


                  Vallinayagam                                                           ... Petitioner

                                                               Vs.



                  1.The District Registrar
                    District Collectorate office campus
                    No.102, State Bank Road
                    Gopalapuram
                    Coimbatore 642 018.

                  2.The Sub-Registrar
                    Office of Sub-Registrar
                    Anaimalai
                    Coimbatore District.                                                ...Respondents


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

                  issue a Writ of Certiorarified Mandamus, to call for the records of the second

                  respondent in RFL/ANAIMALAI/24/2025 dated 25.04.2025 and quash the

                  same as illegal, void and against the provisions of the Registration Act and

                  1/4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 26/05/2025 04:39:12 pm )
                                                                                        W.P.No.18747 of 2025

                  thereby directed the second respondent to register the sale deed presented by

                  the petitioner.



                                        For Petitioner           : Mr.C.Veeraraghavan

                                        For Respondents : Mr.K.Karthik Jaganathan
                                                         Government Advocate


                                                           ORDER

This Writ Petition is filed to call for the records of the second

respondent in RFL/ANAIMALAI/24/2025 dated 25.04.2025.

2. The respondents have refused to register the sale deed

presented by the petitioner on the ground that the original of the documents

have not been produced.

2. This issue is no longer res integra, it has been settled by the

judgment of the Hon'ble Supreme Court in Gopi Vs. State of Tamil Nadu

reported in 2025 SCC Online 740 and Pappu Vs. Sub-Registrar, 2024 (4)

CTC 525.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/05/2025 04:39:12 pm )

3. Hence, the impugned order is quashed, the Writ Petition

is allowed. There shall be a direction to the respondents to register the sale

deed within a period of two weeks from the date of uploading of the order in

the website of this Court. No costs.

                                                                                             22.05.2025

                  Index            :Yes/No
                  Neutral Citation :Yes/No

Speaking order/Non-speaking order dna/ssi

To

1.The District Registrar District Collectorate office campus No.102, State Bank Road Gopalapuram Coimbatore 642 018.

2.The Sub-Registrar Office of Sub-Registrar Anaimalai Coimbatore District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/05/2025 04:39:12 pm )

V.LAKSHMINARAYANAN, J.

dna/ssi

22.05.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/05/2025 04:39:12 pm )