[Cites 1, Cited by 0]
Madras High Court
K.Balaganapathi vs The District Registrar on 9 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.(MD)No.31078 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD)No.31078 of 2025
K.Balaganapathi ... Petitioner
-vs-
1.The District Registrar,
District Register Office,
Sivagangai District - 630561.
2.The Sub Registrar,
Sub Register Office,
Manamadurai,
Sivagangai District – 630606. ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the second respondent to register a sale deed
produced by the petitioner in temporary Acknowledgement Number:
TP/231270898/2025, dated 29.08.2025, within stipulated time that may be fixed
by this Court.
For Petitioner : Mr.K.Yasar Arafath
For Respondents : Mr.F.Deepak
Special Government Pleader
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W.P.(MD)No.31078 of 2025
ORDER
The prayer in the writ petition is to register the sale deed produced by the
petitioner in temporary Acknowledgement No.TP/231270898/2025 dated
29.08.2025 within the stipulated time as fixed by this Court.
2. The grievance of the petitioner is that he decided to sell the land
belonging to him to one Thangaraj and presented the document for registration on
29.08.2025. However, the second respondent orally refused to register the sale
deed and returned the same to the petitioner.
3. When the matter came up for hearing, the learned Special Government
Pleader appearing for the respondents placed on record the written instructions
issued to him in this matter. It is seen that while making queries with reference to
certain transactions, including the pending sale agreement, the document was
returned.
4. When the petitioner insists on presenting the document, the same cannot
be returned to the petitioner. Therefore, as and when the petitioner presents the
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document, it shall be dealt with by the second respondent in the manner known to
law. The same shall be registered, and if there is any impediment, an appropriate
check slip should be issued.
5. In view thereof, this writ petition is ordered on the following terms:
The petitioner shall, within one week from the date of receipt of the
web copy of this order, without waiting for the certified copy, re-present the said
sale deed before the second respondent. The second respondent shall take the
same on file and process it in accordance with law and pass orders either
registering or refusing the document in the manner known to law. The said
exercise shall be completed within one week from the date of re-presentation of
the document.
No costs.
09.03.2026
Neutral Citation : Yes / No
smn2
To:-
1.The District Registrar,
District Register Office,
Sivagangai District - 630561.
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2.The Sub Registrar,
Sub Register Office,
Manamadurai,
Sivagangai District – 630606.
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D.BHARATHA CHAKRAVARTHY, J.
smn2
09.03.2026
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