[Cites 2, Cited by 0]
Madras High Court
N.Tamilselvi vs The District Registrar on 26 February, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 6065 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 6065 of 2026
N.Tamilselvi,
W/o.S.Navamani,
No.32,Flat No.T1,10th Street,
Sowmiya Nagar, Perumbakkam,
Chennai -600100.
..Petitioner
Vs
1. The District Registrar,
Office of the District Registrar,
Kancheepuram, Kancheepuram District.
2. The Sub Registrar,
Sriperumpudur Sub Registrar Office,
Kancheepuram.
3. Mr.Duraisekaran,
S/o.D.Fransis,
No.8, Thirumurugan Street,
Bharathi Nagar, Nesapakkam,
K.K.Nagar, Chennai-600 078.
4. Mr.Muthukumar,
No.1/31, Neelakanda Mudali Street,
Vanagaram, Chennai-600 095.
..Respondents
Prayer : Writ Petition is filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus directing the 1st and 2nd respondents
to make an entry of the proceedings of the Revenue Divisional Officer,
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WP No. 6065 of 2026
Sriperumpudur in Na.Ka.No.2290/2021/A2 dated 22.03.2022 on an
Encumbrance Certificate in S.No.232, Mevalurkuppam A Village,
Sriperumpudur Taluk, Kancheepuram District by disposing the written
representation made by the petitioner on 23.01.2026 within a stipulated time as
this Hon’ble Court may fix.
For Petitioner: Ms. R.Hemalatha
For Respondents: Mr.U.Baranidharan, Spl. G.P. for R1 & R2
ORDER
Asserting that the petitioner is the owner of 3120 sq.ft. in S.No.232/13 in
the Happy Estates Layout at Mevalurkuppam A village, the petitioner relies on
the order dated 22.03.2022 of the Revenue Divisional Officer cancelling the
patta issued to respondents 2 & 3. After submitting representation dated
23.01.2026 to the registering officer to make an entry relating to order dated
22.03.2022, the present writ petition has been filed.
2. Learned counsel for the petitioner submits that documents of
conveyance in favour of the third and fourth respondents were registered by the
registering officer. Consequently, it is submitted that further conveyances would
be effected on the basis by the third and fourth respondents unless the order of
the Revenue Divisional Officer is entered in the register of encumbrances.
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3. Mr.U.Baranidharan, learned Special Government Pleader, accepts
notice for respondents 1 & 2.
4. The petition is completely misconceived. If the petitioner is aggrieved
by the registration of conveyances in favour of the third and fourth respondents,
the petitioner should approach the jurisdictional civil court challenging such
conveyances and seeking a declaration that the same are illegal, null and void.
Instead, the petitioner has requested that the order of the Revenue Divisional
Officer in proceedings under the Tamil Nadu Patta Pass Book Act, 1983 be
entered in the register of encumbrances. The request of the petitioner cannot be
countenanced.
5. Therefore, this writ petition is disposed of by leaving it open to the
petitioner to approach the jurisdictional civil court for relief in respect of
conveyances in favour of the third and fourth respondents. There will be no
order as to costs.
26-02-2026
Index : Yes/No
Internet:Yes/No
Neutral Citation : Yes/No
kj
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SENTHILKUMAR RAMAMOORTHY, J.
KJ
To
1.The District Registrar,
Office of the District Registrar,
Kancheepuram, Kancheepuram District.
2.The Sub Registrar,
Sriperumpudur Sub Registrar Office,
Kancheepuram.
26-02-2026
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