[Cites 2, Cited by 0]
Madras High Court
M/S.Dbs Bank India Ltd vs The Sub-Registrar on 24 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.4382 of 2026
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 24.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.4382 of 2026
M/s.DBS Bank India Ltd.,
Rep. by its Authorised Officer,
Mr.S.Rajakumar,
Regional Office, 1st Floor,
Salem Main Road, Vengamedu,
Karur – 639 006. ... Petitioner
Vs.
1.The Sub-Registrar,
Sub-Registrar Office,
Pavoorchatram – 627 808.
Tenkasi District.
2.The Sub-Registrar,
Sub-Registrar Office,
Mukkudal – 627 601,
Tirunelveli District.
3.The District Registrar,
Office of the District Registrar,
Tenkasi District.
1/6
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W.P.(MD)No.4382 of 2026
4.The District Registrar,
Office of the District Registrar,
Tirunelveli District. ... Respondents
[R3 & R4 are impleaded vide order of this Court dated 24.02.2026
in W.M.P.(MD)No.4194 of 2026]
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the first
respondent to correct the Mortgage amount as Rs.3,30,00,000/-
instead of Rs.33,00,000/- in its Book No.1 in respect of the
document registered as Doc.No.3028 of 2017 on its file and
consequently direct the second respondent to reflect the
corresponding entry of the said mortgage on the date of its
execution in its Book No.1 as mandated under Section 65 of
Registration Act by considering the representation of the petitioner
dated 26.11.2025.
For Petitioner : Mr.S.I.Muthiah
For Respondents : Mr.V.Om Prakash,
Government Advocate
ORDER
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This Writ Petition has been filed seeking to direct the first
respondent to correct the Mortgage amount as Rs.3,30,00,000/-
instead of Rs.33,00,000/- in its Book No.1 in respect of the
document registered as Doc.No.3028 of 2017 on its file and
consequently direct the second respondent to reflect the
corresponding entry of the said mortgage on the date of its
execution in its Book No.1 as mandated under Section 65 of
Registration Act by considering the representation of the petitioner
dated 26.11.2025.
2.The learned Counsel for the petitioner would submit that
the petitioner has already made an application to the official
respondents on 26.11.2025, with regard to the aforesaid prayer.
Since the said representation is pending consideration, the
petitioner has come up with the present Writ Petition.
3.Learned Government Advocate appearing for the
respondents would submit that the respondents 3 & 4 are the
appropriate authority to consider the representation of the
petitioner.
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4.Accordingly, this Writ Petition is disposed of, by directing
the respondents 3 & 4 to consider the petitioner's representation
dated 26.11.2025 and pass orders within a period of four [4] weeks
from the date of receipt of a copy of this order. There shall be no
order as to costs.
24.02.2026
Index: Yes/No
Internet: Yes/No
Neutral Citation: Yes/No
MR
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To
1.The Sub-Registrar,
Sub-Registrar Office,
Pavoorchatram – 627 808.
Tenkasi District.
2.The Sub-Registrar,
Sub-Registrar Office,
Mukkudal – 627 601,
Tirunelveli District.
3.The District Registrar,
Office of the District Registrar,
Tenkasi District.
4.The District Registrar,
Office of the District Registrar,
Tirunelveli District.
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KRISHNAN RAMASAMY, J.
MR
24.02.2026
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