[Cites 1, Cited by 0]
Madras High Court
Sathishkumar vs The Inspector General Of Registration on 24 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
C.M.P.(MD) No.2190 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
C.M.P.(MD) No.2190 of 2026
and
C.M.P.(MD) SR No.54267 of 2025
in
W.A.(MD) SR No.54266 of 2025
and
W.A.(MD) SR No.54266 of 2025
Sathishkumar ... Petitioner
-vs-
1.The Inspector General of Registration
Door No.100, Santhome High Road
Foreshore Estate
Pattinapakkam
Chennai-600 028
2.The Director Registrar (Administration)
Tiruchirappalli
3.The Sub Registrar
Musiri
Tiruchirappalli District
4.V.Subramanian ... Respondents
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C.M.P.(MD) No.2190 of 2026
PRAYER (in C.M.P.(MD) No.2190 of 2026): Petition filed under Section 151
of the Code of Civil Procedure to condone the delay of 189 days in re-
presenting the above writ appeal as against the order dated 02.01.2023 made
in W.P.(MD) No.5591 of 2022.
PRAYER (in C.M.P.(MD) SR No.54267 of 2025): Petition filed under Section
151 of the Code of Civil Procedure to condone the delay of 881 days in filing
the above writ appeal as against the order dated 02.01.2023 made in W.P.(MD)
No.5591 of 2022.
PRAYER (in W.A.(MD) SR No.54266 of 2025): Writ Appeal filed under Clause
15 of Letters Patent to set aside the order passed by this Court, dated
02.01.2023 made in W.P.(MD) No.5591 of 2022.
For Petitioner : Mr.N.Mohamed Shajahan
For Respondents : Mr.K.S.Selvaganesan
Additional Government Pleader for R1 to R3
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C.M.P.(MD) No.2190 of 2026
ORDER
[Order of the Court was made by DR.G.JAYACHANDRAN, J.]
The petitioner herein filed a writ petition in W.P.(MD) No.5591 of
2022 challenging the order dated 05.01.2022, passed by the District Registrar
(Administration) / second respondent, directing the Sub Registrar, Musiri,
Tiruchirappalli District, to make an entry in the encumbrance register stating
that the settlement deed dated 10.07.2013 executed by the petitioner's mother
is a forged document and no document shall be registered based on the said
settlement deed.
2. The learned Single Judge, vide order dated 02.01.2023, holding
that since there are too many factual aspects involved, it is not for the Court
to go into the same by exercising writ jurisdiction and therefore, giving liberty
to the petitioner herein to prove his case before the jurisdictional civil Court,
dismissed the writ petition.
3. Not being satisfied with the said order passed by the learned
Single Judge, the petitioner thought it fit to file a writ appeal against the said
order. However, he has filed the writ appeal with a delay of 881 days. Since
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there were certain defects in the appeal papers, Registry returned the same.
Accordingly, there is a delay of 189 days in re-presenting the appeal papers.
4. On perusal of the affidavit filed in support of the miscellaneous
petition to condone the delay of 189 days in re-presenting the appeal, we are
of the view that the reason stated by the petitioner for the said delay is not
convincing. Hence, we are not inclined to condone the said delay.
5. Accordingly, this civil miscellaneous petition seeking to
condone the delay of 189 days in re-presenting the writ appeal is dismissed.
Consequently, the un-numbered civil miscellaneous petition seeking to
condone the delay of 881 days in filing the writ appeal and the un-numbered
writ appeal stand rejected.
[G.J., J.] [K.K.R.K., J.]
24.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
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To:
1.The Inspector General of Registration,
Door No.100, Santhome High Road,
Foreshore Estate,
Pattinapakkam,
Chennai-600 028.
2.The Director Registrar (Administration),
Tiruchirappalli.
3.The Sub Registrar,
Musiri,
Tiruchirappalli District.
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DR.G.JAYACHANDRAN, J.
AND
K.K.RAMAKRISHNAN, J.
krk
and
C.M.P.(MD) SR No.54267 of 2025
in
and
24.02.2026
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