Sundaramoorthy vs The Inspector General Of Registration
2026 Latest Caselaw 1691 Mad

Madras High Court

Sundaramoorthy vs The Inspector General Of Registration on 8 April, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

WP No. 13259 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 08-04-2026 CORAM THE HON'BLE MR JUSTICE ABDUL QUDDHOSE WP No. 13259 of 2026

Sundaramoorthy ..Petitioner(s) Vs

1. The Inspector General of Registration No.100 Santhom High Road, Mylapore, Chennai.

2. The District Registrar Thirupur Thirupur District.

3. Umamageshwari

4. chinnasamy

5. Athi Pravanav ..Respondent(s)

Directing the 1st respondent to take action against the 3rd respondent for registering Settlement deed executed by 4th respondent in favour of 5th respondent bearing Document No.9996 of 2025 dated 16.06.2025 registered in the office of Sub-Registrar, Palladam Pursuant to the representation dated 15.12.2025.

For Petitioner(s): Mr.T.Muruganantham

For Respondent(s): Mr.U.Baranidharan,SGP Notice dispensed with for R3 to 5

__________ Page1 of 6 https://www.mhc.tn.gov.in/judis

Order

The petitioner seeks for a direction from this Court to the first respondent

to take an action against the third respondent for registering the Settlement Deed

executed by the fourth respondent in favour of the fifth respondent dated

16.06.2025, registered as Document No.9996 of 2025.

2.According to the petitioner, while the third respondent was the Sub

Registrar despite having knowledge about the fact that the fourth respondent has

impersonated the signature of the owner of the property, has allowed the

registration of the sale deed dated 16.06.2025, executed by the fourth

respondent in favour of the fifth respondent. The petitioner seeks for

cancellation of the registered sale deed dated 16.06.2025 executed by the fourth

respondent in favour of the fifth respondent and also seeks for taking action

against the third respondent by the first respondent.

3.Mr.U.Baranidharan, learned Special Government Pleader accepts notice

on behalf of respondents 1 and 2. Since no adverse order is being passed against

respondents3 to 5, notice to respondents 3 to 5 is dispensed with by this Court.

4.This Court expressed its view that the relief sought for in this writ

petition cannot be granted since it requires oral and documentary evidence,

__________ Page2 of 6 https://www.mhc.tn.gov.in/judis

which can be let in only before the Civil Court. There must also be a statutory

right provided under the Registration Act to enable this Court to direct the first

respondent to take action against the Sub Registrar, who according to the

petitioner has allowed registration of a document despite having knowledge that

the signature of the executant of the said document has been impersonated.

5.This Court expressed the said view to the learned counsel for the

petitioner and the learned counsel for the petitioner accepted this Court’s view.

However, the learned counsel for the petitioner sought liberty for the petitioner

to launch a criminal prosecution against the third respondent independently by

giving a criminal complaint before the concerned police and also sought liberty

for the petitioner to approach the Civil Court for cancellation of the Settlement

Deed, executed by the fourth respondent in favour of the fifth respondent dated

16.06.2025 registered as document No.9996 of 2025.

6.Accordingly, this writ petition is disposed of by granting liberty to the

petitioner to approach the Civil Court for cancellation of the registered

Settlement Deed dated 16.06.2025, executed by the fourth respondent in favour

of the fifth respondent bearing document No.9996 of 2025 and also granting

liberty to the petitioner to launch a criminal prosecution independently against

the third respondent before the appropriate police station in the manner known

to the petitioner under law.

__________ Page3 of 6 https://www.mhc.tn.gov.in/judis

7.This Court is not expressing any opinion on the merits of the

petitioner’s case as it is for the concerned authorities/civil court to adjudicate

the same, on merits and in accordance with law. No costs.

08-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

VGA

__________ Page4 of 6 https://www.mhc.tn.gov.in/judis

To

1. The Inspector General of Registration No.100 Santhom High Road, Mylapore, Chennai.

2. The District Registrar Thirupur Thirupur District.

__________ Page5 of 6 https://www.mhc.tn.gov.in/judis

ABDUL QUDDHOSE J.

VGA

08-04-2026

__________ Page6 of 6 https://www.mhc.tn.gov.in/judis