C.Vasantha vs The Inspector General Of Registration
2025 Latest Caselaw 7047 Mad

Citation : 2025 Latest Caselaw 7047 Mad
Judgement Date : 15 September, 2025

Madras High Court

C.Vasantha vs The Inspector General Of Registration on 15 September, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, C.Saravanan

                                                                                            W.A.No.2206 of 2024
                                                                                            ---------------------------
                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 15.09.2025
                                                              CORAM:
                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                 AND
                                 THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                   W.A.No. 2206 of 2024
                                                           and
                                                  C.M.P.No.15591 of 2024

                C.Vasantha                                                                  ...Appellant

                                                                   Vs.

                1.The Inspector General of Registration,
                  Santhom High Road,
                  Chennai – 600 028.

                2.District Revenue Officer (Stamps),
                  Coimbatore.

                3.Joint Sub-Registrar – II,
                  Gobichettipalayam.                                                        ...Respondents

                PRAYER: The Writ Appeal filed under Clause 15 of the Letters Patent praying
                to set aside the order dated 04.03.2024 made in WP.No.5480 of 2024 on the file
                of this Court.

                                  For Appellant          : Mr.M.Sundaresan
                                                           For Mr.N.Damodaran
                                  For Respondents : Mr.S.Senthil Murugan,
                                                           Spl. Govt. Pleader
                                                                ******


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                                                                                            W.A.No.2206 of 2024
                                                                                            ---------------------------
                                                   JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Under assail is the writ order dated 04.03.2024 passed in W.P.No.5480 of

2024.

2. The Writ Petitioner is the appellant. The Writ Petition has been

instituted seeking a direction to return the original sale deed dated 10.06.2009

registered as Doc.No.1021/2009 on the file of the Joint Sub-Registrar,

Gobichettipalyam based on the order dated 18.08.2017 made in CMA.No.3645

of 2013, wherein the CMA Court directed the Authorities to return the sale deed

after complying with the Registration formalities, if any.

3. The writ Court considered the order passed by this Court in

CMA.No.3645 of 2013 dated 18.08.2017. However, the writ Court has arrived

at a conclusion that to execute the order passed in CMA, no Writ would lie.

That apart, the Writ Petition has been filed after a lapse of about 7 years from

the passing of the order in CMA.No.3645 of 2013. However, liberty was

granted to the appellant herein to workout her remedy in the manner known to

law.

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4. This Court is of the considered view that the Writ Court has rightly

rejected the relief and granted liberty to the appellant to workout her remedy in

the manner known to law. The appellant is not entitled for any further relief.

5. However, the learned counsel for the appellant would submit that the

review application No.232 of 2024 filed by the respondents was dismissed by

the CMA Court on 04.07.2025.

6. Accordingly, this Writ Appeal stands dismissed. No costs.

Consequently, the connected miscellaneous petition is closed.

                                                                            (S.M.S., J.)       (C.S.N., J.)
                                                                                      15.09.2025
                dsa
                Index             :Yes/No
                Internet          :Yes/No
                Neutral Citation :Yes/No

Speaking order/ Non-Speaking order

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