Madras High Court
Rani @ Raniyamma vs The Sub Registrar on 3 February, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 1934 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03-02-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 1934 of 2026
and W.M.P.No.2032 of 2026
1. RANI @ Raniyamma
W/o.Rajendran,
Residing at,
No.4/219,Bajar Street,
Shoolagiri village and Post,
Shoolagiri Taluk,
Krishnagiri District.
2. Thangarasu
S/o.Rajendran,
Residing at,
No.4/219,Bajar Street,
Shoolagiri village and Post,
Shoolagiri Taluk,
Krishnagiri District.
3. Sathya
D/o.Rajendran,
W/o.Manikandan,
NO. 91/103A, Venkatesh Nagar,
Hosur Town and Taluk,
Krishnagiri District.
..Petitioner(s)
Vs
The Sub Registrar
Office of The sub Registrar,
Shoolagiri,
Krishnagiri District.
..Respondent(s)
__________
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WP No. 1934 of 2026
PRAYER: Writ petition is filed under Article 226 of the Constitution of India,
pleased to issue a Writ of Certiorarified Mandamus, Calling for the records
relating to the impugned proceeding vide RFL / Soolagiri/ 72/ 2025 dated
30.12.2025, on the file of the respondent herein, quash the same and
consequently direct the respondent to register the sale deed dated 18.12.2025
presented by the petitioners for registration and release the document to the
petitioners within a time period to be stipulated by this Hon’ble Court.
For Petitioner(s): Ms.U.Ramya
for Mr.R.Bharath Kumar
For Respondent(s): Mr.U.Baranidharan,
Special Government Pleader
**********
ORDER
The petitioners executed sale deed dated 18.12.2025 in favour of one Srinivasan and presented the same for registration. The request for registration was declined by citing agreement of sale bearing Document No.8880 of 2024.
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2. Learned counsel for the petitioners submits that the agreement of sale stipulated that the balance sale consideration should be paid within three months. Since this stipulation was not complied with by the intending purchaser, she submits that lawyers’ notice dated 24.11.2025 was issued for cancellation of the agreement of sale.
3. Mr.U.Baranidharan, learned Special Government Pleader, accepts notice for the sole respondent. He submits that the matter may be remanded for re-
consideration so as to enable notice to be issued to the intending purchasers under the agreement of sale before a fresh decision can be taken.
4. The impugned refusal check slip was issued on 30.12.2025. At that juncture, the amendment introducing Section 34C in the Registration Act, 1908, as applicable at Tamil Nadu, had not entered into force. In those circumstances, the matter warrants re-consideration. To facilitate the same, the impugned refusal check slip is set aside and the matter is remanded to the registering officer. The petitioner is permitted to re-present the sale deed within two weeks from the date of receipt of a copy of this order. Upon receipt thereof, after issuing notice to the agreement holders under Document No.8880 of 2024 and the petitioners herein, the registering officer shall either register the sale deed or __________ Page3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 12:47:03 pm ) WP No. 1934 of 2026 issue a speaking order of refusal within thirty days from the date of re-
presentation.
5. This writ petition is disposed of on the above terms. No costs.
Consequently, the connected writ miscellaneous petition is ordered.
03-02-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No RNA To The Sub Registrar Office of The sub Registrar, Shoolagiri, Krishnagiri District.
__________ Page4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 12:47:03 pm ) WP No. 1934 of 2026 SENTHILKUMAR RAMAMOORTHY, J.
RNA WP No. 1934 of 2026 and W.M.P.No.2032 of 2026 03-02-2026 __________ Page5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 12:47:03 pm )