[Cites 1, Cited by 0]
Madras High Court
M.S.Rajasekaran vs The District Registrar on 27 February, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 6115 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-02-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 6115 of 2026
M.S.Rajasekaran, S/o.Sagadevan,
52P,Jalan Pulau Angsa,
U10/40 Sunway Alam Suria,
Seksyan U10,Shah Alam, Selangor,
Malaysia.
..Petitioner(s)
Vs
1. The District Registrar,
No.268, Bharathi Salai, Express Estate,
Royapettah, Chennai, Tamil Nadu 600 002
2. The Inspector General of Registration,
No.100, Santhome High Road,
Pattinapakkam, Raja Annamalaipuram,
Chennai,Tamil nadu 600 002
..Respondent(s)
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondents to conduct a
detailed enquiry into the fraudulent registered documents relating to the
schedule of property in the light of Circular Letter No.41530/U1/2017 dated
31.07.2018 within the time fixed by this Hon’ble Court.
For Petitioner(s): Ms..S.Nirmal Aditya
For Respondent(s): Mr.U.Baranidharan,
Special Government Pleader
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WP No. 6115 of 2026
ORDER
The petitioner complains of multiple fraudulent transactions starting from
an agreement of sale dated 30.07.2012 and culminating in sale deed dated
24.11.2020. After submitting representation dated 09.01.2026 requesting for an
inquiry in relation thereto, the present writ petition has been filed.
2. Learned counsel for the petitioner relies upon circular dated 31.07.2018
issued by the Inspector General of Registration. He submits that the District
Registrars were directed under the said circular to file police complaints against
fraudsters and to make entries in the relevant indexes.
3. Mr.U.Baranidharan, learned Special Government Pleader, accepts notice
for both the respondents. He submits that such entries may be made in the index
only if a civil court were to declare the registered document as fraudulent.
Otherwise, he submits that the registering officer does not have the power to
cancel a registered document.
4. From the representation of the petitioner, it is noticeable that the
petitioner is complaining about 10 allegedly fraudulent documents registered
between 30.07.2012 and 24.11.2020. The representation has been submitted on
09.01.2026 and the petitioner has approached this Court in the same month.
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5. The scope of inquiry of the registration department is limited to
activities relating to the registration of a document, which are carried out within
such registration offices. The complaint and grievance of the petitioner goes
beyond that. The circular relied on by the petitioner does not support the case of
the petitioner because entries relating to fraudulent documents may only be
made after a jurisdictional civil court concludes that such documents are
fraudulent. Such matters warrant the consideration of disputed questions of fact
in a trial.
6. For reasons set out above, the request of the petitioner cannot be
countenanced. By leaving it open to the petitioner to approach the jurisdictional
civil court, this writ petition is disposed of. No costs.
27-02-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RNA
To
1. The District Registrar,
No.268,Bharathi Salai,Express Estate,
Royapettah,Chennai,Tamil Nadu 600 002
2. The Inspector General of Registration,
No.100,Santhome High Road,
Pattinapakkam,Raja Annamalaipuram,
Chennai,Tamil nadu 600 002
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SENTHILKUMAR RAMAMOORTHY, J.
RNA
27-02-2026
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