A.Subaramaniam vs The Inspector General Of Registration
2026 Latest Caselaw 1301 Mad

Madras High Court

A.Subaramaniam vs The Inspector General Of Registration on 16 March, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                                 WP No. 6432 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                          DATED: 16-03-2026
                                                                   CORAM
                                   THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                          WP No. 6432 of 2026

                 1. A.Subaramaniam
                 2. A.Manikandan

                                                                                                   ..Petitioner(s)
                                                                        Vs
                 1. The Inspector General of Registration
                    Office of the Inspector General of Registration ,
                    Santhome high road,
                    Santhome, Chennai.

                 2. The District Registrar,
                    Office of The district registrar ,
                    Kallakurichi district.

                 3. The Sub Registrar
                    Office of The sub Registrar ,
                    Chinna Salem , Kallakurichi district

                 4. M.Kannan
                                                                                                 ..Respondent(s)

                          Writ petition is filed under Article 226 of the Constitution of India
                seeking for issuance of a writ of certiorarified mandamus to call for the records
                of the 3rd respondent ending with Refusal Check Slip No. RFL/ Chinna Salem/
                Book 2/ 1 dated 08.01.26 and quash the same and consequently direct the third
                respondent to register and release the sale deed dated 25/08/2025 presented by
                the petitioners on 28.08.2025 vide receipt No. 6728/25 to the petitioners.
                                  For Petitioner(s):                 Mr.N.A.Nassir Hussain

                                  For Respondent(s):                 Mr.U.Baranidharan, SGP
                                                                     For R1 to R3

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                                                                                        WP No. 6432 of 2026


                                                          ORDER

This writ petition has been filed challenging the impugned refusal check

slip dated 08.01.2026 issued by the third respondent refusing to register the sale

deed dated 25.08.2025 presented by the petitioners for registration.

2. Prior to the passing of the impugned refusal check slip dated

08.01.2026, a protest petition was filed by a third party opposing registration of

any document involving the property, which is the subject matter of this writ

petition.

3. According to the learned Special Government Pleader appearing for the

official respondents, the basis for issuing the impugned check slip is the

rejection of the protest petition filed by a third party through an order dated

29.10.2025. Since the petitioners have not challenged the order dated

29.10.2025 passed in the protest petition, he would submit that without

challenging the same, this writ petition is not maintainable.

4. The learned counsel for the petitioners would submit that the

petitioners have been deceived by the official respondents. According to him,

being the proposed purchasers of the subject property, the official respondents

ought to have issued notice to the petitioners in the protest petition submitted by

a third party.

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5. Admittedly, as on date, the order dated 29.10.2025 passed in the protest

petition filed by a third party is staring at the face of the petitioners and their

vendors. In view of the same, unless and until the petitioners file a

comprehensive writ petition challenging the order dated 29.10.2025 passed in

the protest petition as well as the impugned refusal check slip dated 08.01.2026,

no relief can be granted to the petitioners in this writ petition, even if they

deserve the same.

6. For the foregoing reasons, this writ petition is disposed of by granting

liberty to the petitioners to file a fresh comprehensive writ petition challenging

both the orders, namely, the order dated 29.10.2025 passed in the protest

petition as well as the impugned refusal check slip dated 08.01.2026 at the

earliest. This Court is not expressing any opinion on the merits of the

petitioners’ fresh writ petition to be filed at this stage. No Costs. Consequently,

connected writ miscellaneous petitions are closed.

16-03-2026 Neutral Citation: Yes/No RKM

To

1. The Inspector General of Registration Santhome high road, Santhome, Chennai

2. The district registrar Office of The district registrar , Kallakurichi district __________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 12:01:51 pm )

3. The sub Registrar Chinna Salem , Kallakurichi district

ABDUL QUDDHOSE, J.

RKM

16-03-2026

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