[Cites 2, Cited by 0]
Madras High Court
R.Sarath Kumar S/O.Ramalingam vs The Inspector General Of Registration on 20 January, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 50342 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20-01-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 50342 of 2025
and W.M.P.No.56350 of 2025
R.Sarath Kumar S/o.Ramalingam, No.1/1, Danish
Mission street, U.Keeranur, Ulundurpettai,
Kallakurichi District- 606 107.
..Petitioner(s)
Vs
1. THE INSPECTOR GENERAL of Registration
office of the IG of Registration, Shanthome
High Road, Chennai.
2. The Deputy Inspector General of Registration
Office of the DIG of Registration, Cuddalore,
Cuddalore District.
3. The District Registrar Office of the District
Registrar, Virudhachalam, Virudhachalam
District.
4. Dhamodharan Sub Registrar, Office of the Sub
Registrar, Ulundurpettai.
5. Ramesh, S/o. KaliyanNo.19, Kaspa Ulundurpet
Mel thru, Ulundurpet, Kallakurichi District- 606
107.
6. Gunasekaran, S/o.KannayiramNo.44, Road
Street, Ulundurpet, Kallakurichi District- 606
107.
7. Parmala, W/o.GnanamoorthyNo.69/4, Vadakka
Street, Ulunthandarkoil, Ulundurpet,
Kallakurichi District- 606 107.
__________Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 04:23:53 pm )
WP No. 50342 of 2025
8. Gnana Moorthy, S/o. SubramanianNo.69/4,
Vadakka Street, Ulunthandarkoil, Ulundurpet,
Kallakurichi District- 606 107.
9. Margaret Pearl Gnanadoss7/222, medavakkam
koot Road, Davit City, Kamaraj Garden Street,
Kanchipuram- 600 100.
..Respondent(s)
PRAYER: Writ petition is filed under Article 226 of the Constitution of India,
pleased to issue a Writ of Mandamus, directing the 3 rd respondent here into
make an enquiry by way of disposing the petitioners representation dated
03.08.2025 with in a stipulated time frame fixed by this Honourable Court.
For Petitioner(s): Mr.S.Kingston Jerold
For Respondent(s): Mr.P.Harish,
Government Advocate
for R1 to R3
ORDER
By asserting that an extent of 1086.5 sq.ft in re-survey no.92/1B2C2 was
purchased by the petitioner’s late father, Ramalingam, under Document No.790
of 2000, the petitioner seeks an inquiry in relation to the allegedly fraudulent
registration of Document No.2295 of 2025 by the 5th and 6th respondents herein.
2. Learned Government Advocate accepts notice for respondents 1 to 3.
He submits that the allegation of the petitioner pertains to alleged lack of title on
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 04:23:53 pm )
the part of the parties to Document No.2295 of 2025. He submits further that
the registering officer is not empowered to determine questions of title.
3. On perusal of the affidavit, it is noticeable that the petitioner alleges
that the 4th respondent registered conveyances without verifying the genuineness
or validity of title documents. In several judgments, including recently in
K.Gopi v. The Sub Registrar, 2025(2) CTC 777, it was held that the registering
officer is not empowered to examine and determine questions of title.
Therefore, no purpose would be served by directing an inquiry. Hence this writ
petition is disposed of by leaving it open to the petitioner to approach the
jurisdictional civil court for relief. No costs. Consequently, the connected writ
miscellaneous petition is closed.
20-01-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RNA
To
1. THE INSPECTOR GENERAL of Registration
office of the IG of Registration, Shanthome
High Road, Chennai.
2. The Deputy Inspector General of Registration
Office of the DIG of Registration, Cuddalore,
Cuddalore District.
3. The District Registrar Office of the District
Registrar, Virudhachalam, Virudhachalam
District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 04:23:53 pm )
SENTHILKUMAR RAMAMOORTHY, J.
RNA
20-01-2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 04:23:53 pm )
