[Cites 1, Cited by 0]
Madras High Court
T.Velsankar vs The Sub-Registrar on 23 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.(MD)No.28790 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD)No.28790 of 2025
1.T.Velsankar
2.Vasanthi
3.Ganeshram
4.Kannaram
5.Giriram
6.U.Lathakumari
7.U.Sathishkumar
8.S.Bhuvaneswari ... Petitioners
[Petitioners 2 to 8 have given the Power of Attorney
to the first petitioner viz., T.Velsankar]
-vs-
1.The Sub-Registrar,
O/o. the Sub Registrar,
Perunkulam Range,
Srivaikumdam Taluk,
Tuticorin District.
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W.P.(MD)No.28790 of 2025
2.M/s.Tritoma Promotors Pvt. Ltd.,
Rep. by its Managing Director, Jacob Davidson,
No.106J/88, Millerpuram, Palani Road,
Tuticorin-628 008. ... Respondents
[R2 is impleaded vide Court order dated
17.11.2025 in W.M.P.(MD)No.22907 of 2025]
PRAYER:- Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the first respondent to register the release
deed dated 20.06.2025, uploaded on the web portal on TN Registration
Department and executed by 6th and 8th petitioners in favour of the 1st petitioner
and presented to the first respondent on 20.06.2025 in pursuant to the token dated
20.06.2025 fixing the time for registration at 12.00 to 13.00 hrs.
For Petitioners : Mr.Dhanaseeli
for M/s.McGan Law Firm
For R1 : Mrs.K.Malathi
Additional Government Pleader
For R2 : No Appearance
ORDER
The writ petition is filed seeking a mandamus directing the first respondent
to register the release deed dated 20.06.2025, uploaded on the web portal of the
Tamil Nadu Registration Department, executed by the 6th and 8th petitioners in
favour of the 1st petitioner, and presented to the first respondent on 20.06.2025
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pursuant to the token dated 20.06.2025, fixing the time for registration between
12:00 and 13:00 hours.
2. On perusal of the affidavit filed in support of the writ petition, it is seen
that although an appointment was duly taken and a time slot was fixed, the
document was not received by the first respondent / Sub-Registrar.
3. When the matter came up for hearing, the learned Additional
Government Pleader, taking notice on behalf of the first respondent, submitted
that the document was not received and could not be registered solely on account
of objections raised by certain third parties.
4. I have considered the rival submissions and perused the material records
of the case.
5. The course of action adopted by the first respondent / Sub-Registrar
cannot be countenanced. When the petitioners duly present a release deed, it must
be received by the first respondent / Sub-Registrar. Any objections, if raised, must
be addressed through due enquiry and an order be passed in accordance with law.
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6. Accordingly, this writ petition is disposed of on the following terms:
(i) The petitioner shall appear before the first respondent / Sub-
Registrar on 02.04.2026 and present the said document at about 10:30 a.m.
(ii) The document shall be received by the first respondent / Sub-
Registrar and processed in the manner known to law.
(iii) If there is no impediment, the document shall be registered.
(iv) If any objection is raised, an enquiry shall be conducted in
accordance with law, and an appropriate order shall be passed expeditiously.
No costs.
23.03.2026
Neutral Citation : No (2/2)
smn2
To:-
The Sub-Registrar,
O/o. the Sub Registrar,
Perunkulam Range,
Srivaikumdam Taluk,
Tuticorin District.
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D.BHARATHA CHAKRAVARTHY, J.
smn2
23.03.2026
(2/2)
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