[Cites 1, Cited by 0]
Madras High Court
D.Thangaraj Pandian vs The District Registrar on 25 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD) No.5229 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.5229 of 2026
D.Thangaraj Pandian ... Petitioner
Vs
1. The District Registrar,
Registration Department,
Tuticorin District,
Tuticorin.
2. The Sub Registrar,
Registration Department,
Kalugumalai, Tuticorin District.
3. M. Pitchaipandi
4. S. Mahalinga Thevar ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a WRIT OF MANDAMUS, directing the respondents
No.1 and 2 to consider the Petitioner's Representation dated 07.01.2026
made in person for the deletion of entry in the Encumbrance Certificate
register with regard to the lease deed bearing Document No.649 of 2006,
dated 02.05.2006 registered on the file of the 2nd Respondent in favor of
the 3rd Respondent executed by the 4th Respondent by conducting
thorough enquiry in the manner known to law within time frame as fixed
by this Court.
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W.P.(MD) No.5229 of 2026
For Petitioner : Mr.B.Prahalad Ravi
For Respondents : Mr.V.Om Prakash,
Govt. Advocate for R1 & R2
ORDER
This Writ Petition is filed seeking a direction to the
respondents 1 and 2 to consider the Petitioner's Representation dated
07.01.2026 made in person for the deletion of entry in the Encumbrance
Certificate register with regard to the lease deed bearing Document No.
649 of 2006, dated 02.05.2006 registered on the file of the 2nd
Respondent in favour of the 3rd Respondent executed by the 4th
Respondent by conducting thorough enquiry in the manner known to law
within time frame as fixed by this Court.
2. By consent, this Writ Petition is taken up for final disposal
at the admission stage itself. Since no adverse order is going to be
passed as against the respondents 3 and 4, notice to them is dispensed
with.
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3. The learned counsel appearing for the petitioner would
submit that the petitioner has already sent representation 07.01.2026
seeking to delete the entry in the Encumbrance Certificate register with
regard to the lease deed bearing Document No.649 of 2006, dated
02.05.2006 registered on the file of the 2nd Respondent in favour of the
3rd Respondent executed by the 4th Respondent, However, till date the
said representation has not been considered. Hence, the petitioner has
filed this Writ Petition with the above said relief.
4. The learned Government Advocate appearing for the
respondents 1 and 2 would submit that the representation of the
petitioner dated 07.01.2026 would be considered in accordance with law.
5. In view of the above, this Court without expressing any
opinion on the merits of the matter, directs the first respondent to
consider and pass orders on the representation of the petitioner dated
07.01.2026, on merits and in accordance with law, after issuing notice to
the parties to the respondents 3 and 4, within a period of four weeks from
the date of receipt of a copy of this order.
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6. With the above direction, this Writ Petition is disposed of.
There shall be no order as to costs.
25.02.2026
Index : Yes/No
NCC : Yes/No
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To
1. The District Registrar,
Registration Department,
Tuticorin District,
Tuticorin.
2. The Sub Registrar,
Registration Department,
Kalugumalai, Tuticorin District.
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KRISHNAN RAMASAMY, J.
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25.02.2026
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