[Cites 1, Cited by 0]
Madras High Court
L.Naveen vs The Sub Registrar on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)Nos.1029 & 1030 of 2026
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 20.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)Nos.1029 & 1030 of 2026
L.Naveen ... Petitioner in W.P.(MD)No.1029/2026
R.Prakash ... Petitioner in W.P.(MD)No.1030/2026
Vs.
The Sub Registrar,
Sub Registrar Office,
Bodinayakanur,
Theni District. ... Respondents in both Writ Petitions
COMMON PRAYER: Writ Petitions filed under Article 226 of the
Constitution of India praying to issue a Writs of Certiorarified
Mandamus, to call for the records of the impugned Refusal Check
Slips bearing Nos.RFL/Bodinayakkanur/27/2025 &
RFL/Bodinayakkanur/26/2025, respectively, dated 31.12.2025
issued by the respondent and quash the same as illegal and
consequently direct the respondent to register the sale deed dated
03.12.2025 executed in favour of the petitioners.
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W.P.(MD)Nos.1029 & 1030 of 2026
For Petitioner : Mr.S.Velrajan
For Respondent : Mr.M.Lingadurai
Special Government Pleader
[In both Writ Petitions]
COMMON ORDER
Challenge has been made against the refusal check slips
issued by the respondent dated 31.12.2025.
2.By consent, this Writ Petition is taken up for final disposal
at the admission stage itself.
3.The learned Counsel for the petitioners would submit that
the subject property originally belonged to the petitioners'
grandparents and after the demise of the petitioners' grandfather,
the property devolved upon his legal heirs. Among the legal heirs,
one of the legal heir Pushpa died issueless. The other legal heirs
decided to sell their undivided shares to the petitioners and they
presented the sale deed before the second respondent, which came
to be refused citing the reason that the legal heirs of deceased
Pushpa were not included. Hence, the present Writ Petition.
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W.P.(MD)Nos.1029 & 1030 of 2026
4.Learned Counsel for the petitioners, referring to the legal
heirship certificate of one Pushpa submits that the said Pushpa and
her husband died issueless and therefore, as on date, there are only
five legal heirs and prays for setting aside the impugned orders.
5.Learned Special Government Pleader appearing for the
respondent would fairly admit the fact that the there are only five
legal heirs as on date and prays to set aside the impugned order
and remand the matter to the respondent for fresh consideration.
6.Heard the learned Counsel on either side.
7.Admittedly, in the present case, there are only five legal
heirs since one legal heir Pushpa and her husband died issueless.
Therefore, there can be no impediment for the respondent in
registering the sale deed presented by the petitioners. Therefore,
the impugned orders dated 31.12.2025, passed by the respondent
is set aside. While setting aside the impugned orders, this Court
directs the respondent to register the sale deeds upon
re-presentation of the same, with immediate effect.
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W.P.(MD)Nos.1029 & 1030 of 2026
8.Accordingly, these Writ Petitions stand disposed of. There
shall be no order as to costs.
20.02.2026
Index: Yes/No
Internet: Yes/No
Neutral Citation: Yes/No
MR
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W.P.(MD)Nos.1029 & 1030 of 2026
To
1.The District Registrar,
Karur,
Karur District.
2.The Sub Registrar,
Kulithalai,
Karur District.
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W.P.(MD)Nos.1029 & 1030 of 2026
KRISHNAN RAMASAMY, J.
MR
W.P.(MD)Nos.1029 & 1030 of 2026
20.02.2026
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