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R.Meena vs The Inspector General Of Registration
2025 Latest Caselaw 8041 Mad

Citation : 2025 Latest Caselaw 8041 Mad
Judgement Date : 25 October, 2025

Madras High Court

R.Meena vs The Inspector General Of Registration on 25 October, 2025

Author: S.M.Subramaniam
Bench: S. M. Subramaniam, Mohammed Shaffiq
                                                              1/4                      WA No. 489 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25-10-2025

                                                         CORAM

                          THE HONOURABLE MR JUSTICE S. M. SUBRAMANIAM
                                             AND
                         THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                              WA No. 489 of 2023
                                                   AND
                                             CMP NO. 4621 OF 2023
                R.Meena

                                                                                       Appellant(s)
                                                       Vs
                1. The Inspector General of Registration,
                Santhome High Road, Mylapore,
                Chennai-600 004.

                2.The District Registrar
                Registration District of South Chennai,
                Saidapet, Chennai- 600 015.

                3.The Sub Registrar
                Guduvancherry, Kancheepuram District.

                4.G.Parameawari

                5.R.Kamaraj

                6.Mallika

                7.Uma Sankari @ Sathiya Kavitha

                                                                                       Respondent(s)


https://www.mhc.tn.gov.in/judis              ( Uploaded on: 29/10/2025 04:36:48 pm )
                                                                  2/4                      WA No. 489 of 2023



                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent to set aside the
                order dated 23.06.2022 in WP No.92 of 2018 on the file of this Court and allow
                this Writ Appeal.

                                   For Appellant(s):       Ms.D.Rajalakshmi for
                                                           Mr.K.Venkataswamy Babu

                                   For Respondent(s):      Mr.U.Baranidharan, Spl GP

                                                       JUDGMENT

(Judgment of the Court was made by S.M.Subramaniam J.)

The writ petitioner is the appellant. The relief sought in the writ petition

is to direct the respondents 1 & 2 in the writ petition to conduct enquiry and

take criminal action against the person involved in registration of sale deed

dated 18.02.2005 registered as a Documents No.2124 of 2005, on the file of the

third respondent, consequently, directing the respondent to cancel the sale deed

dated 18.02.2005 registered as Documents No.2124 of 2005.

2.The writ court has considered the issue and relegated the appellant to

competent civil court. In paragraph No.6 of the writ order impugned, liberty

has been granted to the appellant to institute appropriate suit against the other

legal heirs and the fourth respondent in the manner known to law.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 04:36:48 pm )

3.In view of the said findings in the writ order impugned, the appellant

has to redress her grievance by approaching the Civil Court in the manner

known to law.

4.Accordingly, the writ appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is also closed.

                                                                               (S.M.S., J.)                (M.S.Q., J.)
                                                                                                  25-10-2025
                Index:Yes/No
                Speaking/Non-speaking order
                Neutral Citation:Yes/No
                sli

                To

1. The Inspector General of Registration, Santhome High Road, Mylapore, Chennai-600 004.

2.The District Registrar Registration District of South Chennai, Saidapet, Chennai- 600 015.

3.The Sub Registrar Guduvancherry, Kancheepuram District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 04:36:48 pm )

S.M.SUBRAMANIAM J.

AND MOHAMMED SHAFFIQ J.

sli

AND CMP NO. 4621 OF 2023

25-10-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 04:36:48 pm )

 
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