Madras High Court
S.Vivekanandan vs The District Registrar (Chennai South) on 23 October, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP No. 39451 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-10-2025
CORAM
THE HONOURABLE MR JUSTICE KRISHNAN RAMASAMY
WP No. 39451 of 2025
S.Vivekanandan,
S/o.Shanmugam,
No.2, Bajanai Kovil 7th Street,
Choolaimedu, Chennai-600 094.
Petitioner(s)
Vs
1. The District Registrar (Chennai South),
Office Of District Registrar, Saidapet, Chennai.
2.The Sub Registrar,
Office Of The Sub Registrar, Saidapet, Chennai.
3.The Tahsildar,
Alandur Taluk Office, Alandur, Chennai.
Respondent(s)
PRAYER:-Writ Petition filed under Article 226 of the Constitution of India,
praying for an issuance of Writ of Mandamus, directing the 2nd respondent to
register the settlement deed dated 19.03.2025 executed by petitioner and
petitioner daughter namely V.Saranya jointly in favour of petitioner son namely
V.Prabhuraj, without insisting upon production of computerized patta.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm )
WP No. 39451 of 2025
For Petitioner(s): Mr.D.Murugan
For Respondent: Mr.Stalin Abhimanyu
Additional Government Pleader
ORDER
This writ petition has been filed by the petitioner seeking to direct the 2nd respondent to register the settlement deed dated 19.03.2025 executed by petitioner and petitioner's daughter namely V.Saranya jointly in favour of petitioner's son namely V.Prabhuraj, without insisting upon production of computerized patta.
2.Mr.Stalin Abhimanyu, learned Additional Government Pleader, takes notice on behalf of the respondents. By consent of the parties, the main writ petition is taken up for disposal at the admission stage itself.
3.Learned counsel for the petitioner would submit that the petitioner and his daughter executed a settlement deed dated 19.03.2025 in favour of his son namely V.Prabhuraj and presented the same before the 2nd respondent for registration. However, the 1st respondent refused to register the same on the https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm ) WP No. 39451 of 2025 ground that the computerised patta was not produced for the subject property. He would further submit that the petitioner enclosed the manual patta which stands in his name, however, the 1st respondent insist for computerized patta. Hence, the present writ petition has been filed.
4.Learned Additional Government Pleader appearing for the respondents would submit that the petitioner has not present the settlement deed dated 19.03.2025 till date. Since the document is not at all presented by the petitioner, refusal will not come into picture. In the event, the petitioner presented the said settlement deed, the same will be scrutinized and the 2nd respondent will proceed further in accordance with law.
5.Heard the learned counsel for the petitioner as well as the learned Additional Government Pleader appearing for the respondents.
6.Considering the submissions made by either parties, this Court is of the view that as rightly contended by the learned Additional Government Pleader, https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm ) WP No. 39451 of 2025 the refusal will come into picture only when the settlement deed is presented and same got rejected through the refusal check slip in writing. In the present case, based on the oral communication, the petitioner failed to present the settlement deed. Hence, the petitioner is directed to present the settlement deed dated 19.03.2025 for registration as per the prescribed procedure and in which case, the 2nd respondent shall verify whether the patta stands in the name of the petitioner or not, for which the manual patta is sufficient. Refusing to register the settlement deed for non-production of computerized patta is not proper when the manual patta is available. Such being the case, the 2nd respondent is directed to accept the settlement deed dated 19.03.2025 for registration, if it is otherwise in order.
7.With the above direction, this writ petition is disposed of. No costs.
23-10-2025 rst Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm ) WP No. 39451 of 2025 To
1.The District Registrar (Chennai South), Office Of District Registrar, Saidapet, Chennai.
2.The Sub Registrar, Office Of The Sub Registrar, Saidapet, Chennai.
3.The Tahsildar, Alandur Taluk Office, Alandur, Chennai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm ) WP No. 39451 of 2025 KRISHNAN RAMASAMY J.
rst WP No.39451 of 2025 23-10-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm )