[Cites 1, Cited by 0]
Madras High Court
R.Selvan vs The Sub Registrar on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.4818 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :20.02.2026
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.4818 of 2026
R.Selvan ... Petitioner
Vs
1. The Sub Registrar,
Office of Sub Registrar,
Theni, Theni District..
2. Rajammal,
W/o.Late.Rengasamy,
Door No.160, South Street,
Azhagapuri Post,Ammapatti,
Lakshmipuram Way
Periyakulam, Theni..
3. Rajalakshmi,
W/o.Palpandi,
North Street,
Veerajakkammal Puram,
Sarathupatti Post,
Periyakulam Taluk, Theni..
4. Palpandi,
S/o..Mani,
North Street,
Veerajakkammal Puram,
Sarathupatti Post,
Periyakulam Taluk, Theni.. ... Respondents
1/5
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W.P.(MD)No.4818 of 2026
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus forbearing the first
respondent herein from registering any documents for Survey Nos 956/5,
955, 966/1, 967/1 situated in Vada Veeranaickenpatti Village,
Periyakulam Taluk, Theni District pertaining to A-Schedule of properties
in Registered Partition Deed dated 24.03.2022 vide Doc No.3016/2022
on the file of Sub Registrar, Theni, to any fraudulent persons without
conducting proper enquiry.
For Petitioners :Mr.K.Appadurai
For Respondent :Mr.K.S.Selvaganesan
Addl. Government Pleader
ORDER
This writ petition has been filed seeking a direction to the first
respondent herein from registering any documents for Survey Nos 956/5,
955, 966/1, 967/1 situated in Vada Veeranaickenpatti Village,
Periyakulam Taluk, Theni District pertaining to A-Schedule of properties
in Registered Partition Deed dated 24.03.2022 vide Doc No.3016/2022
on the file of Sub Registrar, Theni, to any fraudulent persons without
conducting proper enquiry.
2. Heard the learned counsel for the petitioner, the learned
Additional Government Pleader appearing for the respondents. By
consent of both sides, the writ petition itself is taken up for final disposal
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at the stage of admission itself. Since no adverse orders are going to be
passed against the private respondents, notice is dispensed with.
3. The petitioner submitted a representation on 08.08.2025 to the
first respondent not to register any document for the property in question.
However, since no action has been taken on the said representation, the
petitioner is before this Court with this writ petition.
4. Learned Additional Government Pleader for the respondents,
would submit that within a considerable period, the representation would
be considered. He would further submit that in the event if any document
is presented for the property in question, the petitioner's objection will be
considered.
5. In view of the above submissions, without expressing any
opinion on the merits of the matter, this writ petition is disposed of with a
direction to the 1st respondent to consider the petitioner's representation
08.08.2025 with regard to the objections raised therein and if any
document is presented for registration for the property in question, the 1st
respondent is directed issue notice and hearing the parties concerned and
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thereafter take a decision in accordance with law. There shall be no order
as to costs.
20.02.2026
NCC :Yes/No
Index :Yes/No
RR
To
1. The Sub Registrar,
Office of Sub Registrar,
Theni, Theni District..
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KRISHNAN RAMASAMY, J.
RR
20.02.2026
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