C.Murugasamy vs The Sub Registrar
2025 Latest Caselaw 8600 Mad

Madras High Court

C.Murugasamy vs The Sub Registrar on 14 November, 2025

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                           W.P.No.43419 of 2025

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated         : 14.11.2025

                                                               CORAM

                                  THE HON'BLE Mr. JUSTICE KRISHNAN RAMASAMY

                                                     W.P.No.43419 of 2025

                        C.Murugasamy
                        Rep. By His Power Agent Damodaran
                                                                                                ... Petitioner
                                                                     Vs.

                        The Sub Registrar
                        Office Of The Sub Registrar,
                        Registration Department,
                        Oulgaret, Puducheery
                                                                                            ... Respondents
                        Prayer:
                                  Writ Petition filed under Article 226 of the Constitution of India
                        praying to issue a Writ of Mandamus, directing the Respondent to
                        register the Judgment and Decree passed in O.S. No.212/2004 and O.S.
                        No.1426/2005 by the Honble II Additional District Munsif, Puducherry,
                        dated 22.04.2025 in accordance with the provisions of the Registration
                        act, 1908


                                        For Petitioner         : Mr.J.Jayalakshmi

                                        For Respondent         : Mr.R.Sreedhar, AGP



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                                                                                            W.P.No.43419 of 2025

                                                                 ORDER

This writ petition has been filed to direct the respondent to register

the Judgement and Decree passed in O.S. No.212/2004 and O.S.

No.1426/2005 by the Honble II Additional District Munsif, Puducherry,

dated 22.04.2025 in accordance with the provisions of the Registration

Act, 1908.

2. Mr.R.Sreedhar, learned Additional Government Pleader, takes

notice on behalf of the respondents.

3. By consent of the parties, the main writ petitions have been

taken up for disposal in the admission stage itself.

4. The learned counsel for the petitioners would submit that in this

case, the petitioner had presented the aforesaid judgement and decree

dated 22.04.2025 before the respondent for the purpose of registration on

18.07.2025. However, the respondent had not taken any steps to register

the said judgement and decree. Hence, this petition.

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5. In reply, the learned Additional Government Pleader appearing

for the respondents would submit that the aforesaid judgement and

decree will be registered within the time limit to be fixed by this Court.

6. Heard the learned counsel for the petitioner and the learned

Additional Government Pleader appearing for the respondents and also

perused the entire materials available on record.

7. In the case on hand, though the petitioner had presented the

aforesaid judgement and decree dated 22.04.2025 before the respondent

for the purpose of registration as early as on 18.07.2025, the respondent

had not taken any steps to register the said judgement and decree till

date.

8. In view of the above, the respondent is directed to register the

Judgement and Decree passed in O.S. No.212 of 2004 and O.S. No.1426

of 2005 by the Honble II Additional District Munsif, Puducherry, dated

22.04.2025, in accordance with the provisions of the Registration Act,

1908, within a period of 2 working days from the date of receipt of a

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copy of this order.

9. With the above directions, this writ petition is disposed of. No

cost.

10. Post this matter on 24.11.2025 for reporting compliance.

14.11.2025 Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No nsa

Note: Issue order copy on 17.11.2025

To

The Sub Registrar Office Of The Sub Registrar, Registration Department, Oulgaret, Puducheery

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KRISHNAN RAMASAMY.J.,

nsa

14.11.2025

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