[Cites 1, Cited by 0]
Madras High Court
K.Muthusamy vs The Sub Registrar on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP(MD). No.4803 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 20/02/2026
CORAM
The Hon`ble Mr.Justice KRISHNAN RAMASAMY
WP(MD). No.4803 of 2026
and WMP(MD) No.4007 of 2026
K.Muthusamy ... Petitioner
Vs
1. The Sub Registrar,
Chinnatharapuram, Karur District
2. The Assistant Commissioner,
Hindu Religious and Charitable Endowment Department,
Karur District, Karur. ... Respondents
PRAYER :-Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Certiorarified Mandamus to to
call for the records relating to the impugned order passed by the 1st
respondent made in RFL/Chinnatharapuram/95/2025 dated 09.12.2025
and quash the same as illegal, arbitrary and consequently directing the 1st
respondent to register the pending document in
RFL/Chinnatharapuram/95/2025 dated 09.12.2025 in respect of S.F.No.
239/4, in Sale Deed dated 09.12.2025 Thenbagam, Thennilai Village,
Pugalur Taluk, Karur District presented for registration of the petitioner.
For Petitioner : Mr.N.Shanmugaselvam
1/6
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WP(MD). No.4803 of 2026
For Respondent : Mr.A.Kannan
Addl. Government Pleader
ORDER
This writ petition has been filed challenging the refusal check slip
dated 09.12.2025 issued by the 2nd respondent and to direct the 2nd
respondent to register the sale deed dated 09.12.2025 presented by the
petitioner for registration.
2. Heard the learned counsel for the petitioner and the learned
Additional Government Pleader for the official respondents. By consent
of both sides, the writ petition itself is taken up for final disposal at the
stage of admission itself.
3. The learned counsel for the petitioner would submit that when
the petitioner presented the sale deed for registration, the same was
refused by the 1st respondent on the ground that it is a temple property by
referring to the communication/proceedings dated 02.07.2024 of the 2nd
respondent/Assistant Commissioner. However, the learned counsel would
submit that wrongly it has been entered in the 'A' Register as well as in
the FMB sketch. However, the other lands have already been registered
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in similar circumstances. On these grounds, the learned counsel prays for
interference.
5. Per contra, the learned Additional Government Pleader would
submit that in the temple register, the property in question is not found
place, however, in the A Register and also in the FMB sketch, it appears.
If it is wrongly entered, steps may be taken by the petitioner to remove
the same.
6. I have considered the rival submissions and perused the
materials available on record.
7. It appears that in the present case, the petitioner presented a sale
deed dated 09.12.2025, however, it came to be rejected citing the reason
that it is a temple property. A perusal of the proceedings of the 2 nd
respondent/Assistant Commissioner of the HR&CE Department dated
02.07.2024, would show that as per the records of the temple, the
property does not belong to the temple. However, a perusal of the A
Register and FMB sketch, which are maintained by the revenue
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authorities, the records transpired that the property in question found
place. Therefore, there is a contradiction in the register maintained by
the temple as well as revenue authorities. Hence, the matter is remanded
back to the first respondent. Accordingly, the 1 st respondent is directed to
issue notice to the parties concerned and upon conducting enquiry, a
decision shall be taken taking into consideration of the proceedings of
the 2nd respondent dated 02.07.2024 and orders shall be passed on merits
and in accordance with law. It is made clear that while passing orders,
the statement of the concerned Village Administrative Officer shall also
be taken note of.
8. With the above direction, the writ petition is disposed of. No
costs. Consequently connected Miscellaneous Petition is closed.
20.02.2026
NCC : Yes/No
Index : Yes/No
RR
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TO
1. The Sub Registrar,
Chinnatharapuram, Karur District
2. The Assistant Commissioner,
Hindu Religious and Charitable Endowment Department,
Karur District, Karur.
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KRISHNAN RAMASAMY, J
RR
ORDER
IN
Date : 20/02/2026
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