Madras High Court
K.Govindharaj vs The Inspector General Of Registration on 23 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.10846 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.03.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.10846 of 2026
K.Govindharaj ... Petitioner
Vs.
1.The Inspector General of Registration,
No.100, Santhome High Road,
Mylapore,
Chennai.
2.The Deputy Inspector General of Registration,
Combined Registration Offices Complex,
Ammapettai,
Salem – 636 014.
3.The District Registrar (Admin),
Office of the District Registrar,
Dharmapuri,
Dharmapuri District – 636 701.
4.The Sub-Registrar,
Office of the Sub-Registrar,
Kadathur Post,
Pappireddipatti Taluk,
Dharmapuri District – 636 905.
5.S.Malarvizhi
6.S.Munirathinam
7.S.Kayalvizhi
8.S.Elango ... Respondents
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https://www.mhc.tn.gov.in/judis
W.P.No.10846 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the 4th respondent to
lodge a complaint before the concerned Police Station against the 5 to 8
Respondents based on the petitioner’s representation dated 23.01.2026 by
vide Section 83 of the Registration Act, 1908 and dispose the same within
the time frame that may be fixed by this Court.
For Petitioner : Mr.S.Arokia Mani Raj
For Respondents : Ms.K.Aswini Devi
Additional Government Pleader [R1 to R4]
Notice dispensed with [R5 to R8]
*****
ORDER
This Writ Petition has been filed to direct the 4th respondent to launch criminal prosecution against the respondents 5 to 8 as per the provisions of Section 83 of the Registration Act, 1908 (in short ‘the Act’) based on the petitioner’s representation dated 23.01.2026, within a time frame to be fixed by this Court.
2. Ms.K.Aswini Devi, learned Additional Government Pleader, accepts notice on behalf of the respondents 1 to 4. Since no adverse orders are passed against the respondents 5 to 8 in this writ petition, notice to the respondents 5 to 8 is dispensed with by this Court. Page No.2 of 6 https://www.mhc.tn.gov.in/judis W.P.No.10846 of 2026
3. As per Section 82 read with Section 83 of the Act, the discretion is vested with the registering officer to launch prosecution in case false statements/delivering false copies of translations/false personation/abetment was made by any of the parties to the registered document. Being a discretion vested with the registering officer, the petitioner cannot compel the registering authority to launch prosecution as per provisions of Section 82 read with Section 83 of the Registration Act, 1908 against respondents 5 to 8, who according to the petitioner had committed violations, which falls within the purview of Section 82 read with Section 83 of the Act. Therefore, once a representation has been given by the petitioner on 23.01.2026 to respondents 1 to 4 requesting them to launch prosecution against respondents 5 to 8 as per provisions of Section 82 read with Section 83 of the Act, the petitioner cannot file a writ petition before this Court compelling the 4 th respondent to launch prosecution against respondents 5 to 8.
4. Section 82 read with Section 83 of the Act does not stipulate that once a representation is given by any party directing the registering authority to launch prosecution, necessarily, the registering authority will have to launch prosecution against the alleged erring authorities as per Page No.3 of 6 https://www.mhc.tn.gov.in/judis W.P.No.10846 of 2026 provisions of Section 82 read with Section 83 of the Act. Being a discretion vested with the registering officer, the question of directing 4 th respondent to further proceed with the petitioner’s representation dated 23.01.2026, which is the subject matter of this writ petition does not arise. If 4th respondent has not launched prosecution under Section 82 read with Section 83 of the Act, the only remedy available to the petitioner is to set the criminal law in motion by lodging a criminal complaint against respondents 5 to 8 for the alleged violations committed under Section 82 of the Act.
5. For the foregoing reasons, this Court finds that this writ petition cannot be entertained by this Court. Accordingly, this Writ Petition is disposed of by granting liberty to the petitioner to set the criminal law in motion if so advised by lodging a criminal complaint before the concerned police against respondents 5 to 8 in case respondents 5 to 8 have committed violations as per provisions of Section 82 read with Section 83 of the Registration Act, 1908. No costs.
23.03.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp Page No.4 of 6 https://www.mhc.tn.gov.in/judis W.P.No.10846 of 2026 To
1.The Inspector General of Registration, No.100, Santhome High Road, Mylapore, Chennai.
2.The Deputy Inspector General of Registration, Combined Registration Offices Complex, Ammapettai, Salem – 636 014.
3.The District Registrar (Admin), Office of the District Registrar, Dharmapuri, Dharmapuri District – 636 701.
4.The Sub-Registrar, Office of the Sub-Registrar, Kadathur Post, Pappireddipatti Taluk, Dharmapuri District – 636 905.
Page No.5 of 6 https://www.mhc.tn.gov.in/judis W.P.No.10846 of 2026 ABDUL QUDDHOSE, J.
sp W.P.No.10846 of 2026 23.03.2026 Page No.6 of 6 https://www.mhc.tn.gov.in/judis