Sarguna Santhi vs The Sub Registrar
2026 Latest Caselaw 1576 Mad

Madras High Court

Sarguna Santhi vs The Sub Registrar on 24 March, 2026

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                            W.P(MD)No.36432 of 2025

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                           Dated: 24.03.2026

                                                                  CORAM

                                     THE HONOURABLE MR JUSTICE D.BHARATHA
                                               CHAKRAVARTHY

                                                   W.P(MD)No.36432 of 2025


                      Sarguna Santhi                                                                 ... Petitioner

                                                                       Vs.


                      1.The Sub Registrar,
                        Sanarpatti Sub Registrar Office,
                        Sanarpatti,
                        Dindigul District.

                      2.Renitha                                                                ...Respondents
                      (R2 is impleaded vide order dated
                      24.03.2026 in W.M.P(MD)No.1482 of 2026)

                                  Writ Petition is filed under article 226 of the Constitution of India,
                      praying to issue a Writ of Certiorarified Mandamus, calling for the records
                      of the impugned refusal slip issued by the respondent in Refusal
                      No.RFL/Sanarpatti/129/2025 dated 12.12.2025 pertaining to properties
                      bearing S.F.Nos.330/2, 330/3, 330/5, 332/1, 332/2, 332/3, 332/4, 333/2A,
                      333/2D,         326/3,   330/1,     303/1A,         331/0       and    333/2G1    situate   at
                      Veerachinnampatti Village, Dindigul East Taluk, Dindigul District and
                      quash the same and consequently, direct the respondent to entertain the sale
                      deed dated 27.10.2025 and registered the same within the time stipulated by
                      this Court.


                      1



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                                                                                           W.P(MD)No.36432 of 2025

                                       For Petitioner                 :Mr.A.Arul Jenifer
                                       For R1                         :Mr.A.Baskaran
                                                                      Additional Government Pleader
                                       For R2                         :Mr.J.Lawrance

                                                                ORDER

When the matter came up for hearing today, the learned counsel

appearing for the petitioner seeks permission of this Court to withdraw this

writ petition and he has also made an endorsement to that effect.

2.In view of the endorsement made by the learned counsel for the

petitioner, this Writ Petition stands dismissed as withdrawn. No costs.

24.03.2026

NCC:Yes/No Ns To

1.The Sub Registrar, Sanarpatti Sub Registrar Office, Sanarpatti, Dindigul District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:48:12 pm )

D.BHARATHA CHAKRAVARTHY, J.

Ns

24.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:48:12 pm )