Madras High Court
Shri Suresh Kumar Kochar vs The Inspector General Of Registration on 3 November, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP No. 37969 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03-11-2025
CORAM
THE HONOURABLE MR JUSTICE KRISHNAN RAMASAMY
WP No. 37969 of 2025
Shri Suresh Kumar Kochar
Petitioner(s)
Vs
1. The Inspector General Of Registration,
No.100, Santhome High Road,
Chennai-600 028.
2.The Sub-Registrar,
Sembiam, Chennai-600 011.
Respondent(s)
PRAYER:- Petition filed under Article 226 of the Constitution of India, seeking
issuance of Writ of Mandamus, to direct the 2nd respondent to register pending
document No.TP/ 100507110/ 2021, TP/100500588/ 2021, TP/100514580/
2021, TP/100506515/2021, Settlement Deeds dated 25.02.2021 presented by the
petitioner bearing Application No.S01LANDVV202102259344046,
S01LANDVV20210225934501, S01LANDVV202009104076946,
S01LANDVV202102259343423 within a time frame fixed by this Court
.
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WP No. 37969 of 2025
For Petitioner(s): Mr.B.Satish Sundar
For Respondent: Mr.U.Baranidharan
Special Government Pleader
ORDER
nd
This Writ Petition is filed seeking issuance of mandamus, directing the 2
respondent to register the settlement deeds presented by the petitioner dated
25.02.2021.
2. The learned counsel appearing for the petitioner submitted that
settlement deeds are pertaining to the Plot Nos. 7, 8, 9 & 20 in new Town
Survey Nos.142, 143, 144 & 151. He would further submit that with regard to
the subject property, the third parties through plaintiff filed a civil suit in
O.S.No.2945 of 1999 claiming title over the property. Ultimately, the said suit
was decreed in favour of the plaintiff and as against the petitioner herein by the
judgment dated 04.08.2015, against which, the appeal filed in A.S.No.254 of
2016 was allowed on 30.11.2017 reversing the judgment and decree passed in
O.S.No.2945 of 1999. Therefore, the petitioner is entitled for the right over the
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property in Plot Nos.7, 8, 9 & 20. Based on the same, the petitioner presented
settlement deeds dated 25.02.2021 before the 2nd respondent with an intention to
settle the properties in favour of his son. The learned counsel would submit that
though token numbers have been obtained, no decision has been taken by the
respondent to register the settlement deeds, till date.
3. While so, as against the judgment and decree passed in A.S.No.254 of
2016, the plaintiff filed an appeal in S.A.No.138 of 2018 before this Court and
the same was dismissed on 08.03.2019 and, the subsequent SLP preferred as
against the judgment in S.A.No.138 of 2018 before the Hon'ble Supreme Court
in SLP (Civil) Diary No.32981 of 2024 was also dismissed. Hence, the matter
has attained finality in the level of Supreme Court. The grievance of the
petitioner is that though the same was brought to the knowledge of the
respondent, till date, no decision was taken to register the settlement deeds.
4. However, Mr.U.Baranidharan, learned Special Government Pleader
appearing for the respondents would submit that though the petitioner obtained
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token numbers, no settlement deed has been presented for the purpose of
registration and, if any such deed is presented by the petitioner, the same will be
considered by the respondents.
5. I have considered the submissions made by the learned counsel
appearing for the petitioner as well as the respondents and perused the material
available on record.
6. In the present case, the title over the subject property has been decided
in favour of the petitioner in the level of the Supreme Court and hence, it
attained finality. However, the learned Special Government Pleader would
submit that though the petitioner obtained token, no settlement deed has been
presented for the purpose of registration. Hence, the petitioner is directed to re-
present the settlement deeds dated 25.02.2021 for registration and in the event,
if it is re-presented, the 2nd respondent is directed to register the same, if it is
otherwise in order, without any delay, preferably within a period of four weeks
from the date of such re-presentation.
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7. This Writ Petition is disposed of with the above terms. No costs.
03-11-2025
kkn
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
To
1.The Inspector General of Registration,
No.100, Santhome High Road,
Chennai-600 028.
2.The Sub-registrar,
Sembiam, Chennai-600 011.
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KRISHNAN RAMASAMY J.
KKN
03-11-2025
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