M.Velu vs The Inspector General Of Registration
2026 Latest Caselaw 106 Mad

Madras High Court

M.Velu vs The Inspector General Of Registration on 8 January, 2026

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                                           W.P.No.49422 of 2025
                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 08.01.2026

                                                              CORAM

                     THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                 W.P.No.49422 of 2025

                     M.Velu                                                                    .. Petitioner

                                                                  vs


                     1.The Inspector General of Registration,
                       Registration Department,
                       No.100, Santhome High Road,
                       Chennai – 600 028.

                     2.The District Registrar,
                       Registration Department,
                       Integrated Building Complex,
                       Kumaragiri Bye-pass Road,
                       Ammapettai, Salem – 636 014.

                     3.The Sub Registrar,
                       Dadagapatti Sub Registrar’s Office,
                       Dadagapatti, Seelanaickenpatti,
                       Salem – 636 201.

                     4.M.Saravanan                                                             .. Respondents


                                  Petition filed under Article 226 of The Constitution of India
                     praying for the issuance of a writ of mandamus directing the
                     respondents 1 to 3 herein to conduct enquiry under Section 83 of
                     the Registration Act, 1908 and take suitable legal action against the
                     culprits based on the petitioner’s representation dated 08.11.2025
                     within a time frame to be fixed by this Court.




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                                                                                             W.P.No.49422 of 2025


                                  For Petitioner               :        Mr.C.Munusamy

                                  For Respondents              :        Mr.U.Baranidharan,
                                                                        Special Government Pleader
                                                                        for R1 to R3


                                                                ORDER

The petitioner asserts that he purchased a property at

Erumapalayam Village, Salem Taluk under Document No.6271 of

2021. According to the petitioner, the fourth respondent executed a

sale deed fraudulently in respect of such property in favour of one

Ms.Uma Maheswari under Document No.4937 of 2022. On the basis

of the said document, it is stated that further conveyances were

executed. After submitting a petition under Section 83 of the

Registration Act, 1908 on 08.11.2025 seeking further action in

terms of Section 83, the present writ petition has been filed.

2. By inviting my attention to Section 83 of the Registration

Act, learned counsel for the petitioner submits that the registering

officer is empowered to initiate the prosecution in terms thereof.

Therefore, he contends that this is an appropriate case for the

exercise of jurisdiction under Section 83 of the Registration Act.

3. Mr.U.Baranidharan, learned Special Government Pleader,

accepts notice for respondents 1 to 3. By relying on the judgment of

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the Hon'ble Supreme Court in Sathya Pal Anand vs. State of

Madhya Pradesh and Others (2016 INSC 988), he contends that the

registering officer may exercise powers if an offence under the

statute is discovered prior to registration and not thereafter.

4. The powers of a registering officer are detailed in the

Registration Act. These powers encompass verifying the identity of

the executants and claimants, including their representatives or

assigns, if appropriate. In other words, their authority revolves

around aspects such as impersonation or forgery. On examining the

petition presented by the writ petitioner under Section 83, there is

not even prima facie indication that impersonation or forgery in

course of registration of the instrument concerned is alleged. In

those circumstances, the petitioner is not entitled to the relief

claimed. Therefore, this writ petition is disposed of by, however,

leaving it open to the petitioner to lodge a complaint before the

jurisdictional police or initiate proceedings before the jurisdictional

Civil Court. There shall be no order as to costs.

08.01.2026

Index:Yes/No Neutral Citation:Yes/No mmi

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To

1.The Inspector General of Registration, Registration Department, No.100, Santhome High Road, Chennai – 600 028.

2.The District Registrar, Registration Department, Integrated Building Complex, Kumaragiri Bye-pass Road, Ammapettai, Salem – 636 014.

3.The Sub Registrar, Dadagapatti Sub Registrar’s Office, Dadagapatti, Seelanaickenpatti, Salem – 636 201.

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SENTHILKUMAR RAMAMOORTHY,J.

mmi

08.01.2026

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