[Cites 1, Cited by 0]
Madras High Court
E.Arun Kumar vs The Inspector General Of Registration on 18 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.(MD)No.7331 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD)No.7331 of 2026
E.Arun Kumar ... Petitioner
-vs-
1.The Inspector General of Registration,
Mylapore, Chennai.
2.The District Registrar,
Palayamkottai,
Tirunelveli District.
3.The Sub Registrar,
Sathankulam,
Thoothukudi District.
4.Koildurai ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents 1 to 3 to
endorse/mark/register the petitioner's objection petition dated 14.01.2026 in the
Index IV Book being maintained in the office of the third respondent as against
the further registration of document in respect of the properties covered in the
petitioner's objection forthwith.
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W.P.(MD)No.7331 of 2026
For Petitioner : Mr.R.Anand
For R1 to R3 : Mr.A.Baskaran
Additional Government Pleader
ORDER
This writ petition is filed seeking a writ of mandamus directing he
respondents 1 to 3 to endorse, mark, and register the petitioner’s objection dated
14.01.2026 in the Index IV Book maintained in the office of the third respondent.
2. Upon hearing the learned counsel for the petitioner, it is submitted that
the petitioner was appointed as a Power of Attorney Agent by the fourth
respondent. He had exercised such power and, while in the process of selling the
lands by forming plots, the power was suddenly cancelled. Subsequently, the
fourth respondent settled the property in favour of his wife.
3. In these circumstances, the petitioner has submitted his objections. It is
also stated that he has filed a Civil Suit in O.S.No.4 of 2026, which is pending
before the Principal District Munsif Court, Sathankulam.
4. It is evident that the grievance of the petitioner arises out of an alleged
violation of a personal contract, wherein he claims to have invested money, and
thereafter, the power was cancelled.
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5. In view of the above, even if it is contended that the Power of Attorney is
coupled with interest and cannot be revoked, unless the petitioner obtains
appropriate orders from the competent Civil Court, he cannot, by way of a mere
representation, seek a direction to have his objections recorded.
6. Since the objections pertain to enforcement of a personal contract and do
not appear to create any right over the property, the relief sought cannot be
granted. However, if the petitioner obtains any interim order, such as an
injunction or attachment against the property from the Civil Court, he is at liberty
to approach the Sub-Registrar for registration of the same.
7. With the above observations and liberty to the petitioner to seek
appropriate interim relief before the Civil Court, this writ petition stands disposed
of. No costs.
18.03.2026
Neutral Citation : No
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To:-
1.The Inspector General of Registration,
Mylapore, Chennai.
2.The District Registrar,
Palayamkottai,
Tirunelveli District.
3.The Sub Registrar,
Sathankulam,
Thoothukudi District.
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D.BHARATHA CHAKRAVARTHY, J.
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18.03.2026
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