Madras High Court
R.Selvaraj vs The Inspector General Of Registration on 31 July, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P(MD)No.20867 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.07.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.20867 of 2025
and
W.M.P(MD)Nos.16137 & 16139 of 2025
R.Selvaraj ... Petitioner
Vs.
1.The Inspector General of Registration,
No.100, Santhome High Road,
Raja Annamalaipuram,
Chennai – 600 028.
2. The District Registrar,
Ramanathapuram Registration District,
Ramanathapuram.
3.The Sub Registrar,
Rameswaram,
Ramanathapuram District. ..Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus, calling for the records
relating to the impugned Refusal Check Slip in Refusal
No.RFL/Rameswaram/111/2025 dated 01.07.2025 and quash the same as illegal
and consequently direct the 3rd respondent to register the petitioner's Inam
Settlement Deed in respect of the properties in Survey No.136/1A (to an extent of
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W.P(MD)No.20867 of 2025
0.26.0 hectares) situated in New Ward No.5, Old Ward No.20, Rameswaram
Municipality and Taluk, Ramanathapuram District, S.No.109/2C (to an extent of
0.24.5 hectares), S.No.109/2D (to an extent of 0.09.0 hectares) situated in
Olaikuda Village, Rameswaram Taluk, Ramanathapuram District .
For Petitioner : Mr.T.Veerakumar
For Respondents : Mr.S.Saji Bino
Special Government Pleader
ORDER
This Writ Petition has been field for issuance of the Writ of Certiorarified Madamus, challenging the Refusal Check Slip dated 01.07.2025 issued passed by the third respondent with a consequential direction to the third respondent to register the petitioner's Inam Settlement Deed.
2. Heard the learned counsel for the petitioner and the learned Special Government Pleader for the respondents.
3. The learned counsel for the petitioner would submit that the petitioner is entitled to the property in dispute through the Will executed by the petitioner's father. Now the petitioner is entitled to settle the said property in the name of the petitioner's daughter and son. However, the respondents have verified the patta and refused to register the same stating that the petitioner and the two 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/08/2025 02:50:26 pm ) W.P(MD)No.20867 of 2025 more persons are claiming ownership of the property. The learned counsel for the petitioner further submitted that the joint patta was wrongly issued in the name of the petitioner as well as other two siblings.
4. However, this Court is of the opinion that when the petitioner have not striking out the others names from the patta in the manner known to law, the respondents cannot register without enquiring the joint pattadhars. Therefore, the third respondent is directed to issue notice to the petitioner as well as the other persons whose name is in the joint patta and conduct enquiry and pass appropriate orders in accordance with law. The said exercise shall be completed within a period of six weeks from the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition is disposed of. There shall be no order as to Costs. Consequently, connected miscellaneous petitions are closed.
31.07.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
PJL
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W.P(MD)No.20867 of 2025
To
1.The Inspector General of Registration, No.100, Santhome High Road, Raja Annamalaipuram, Chennai – 600 028.
2. The District Registrar, Ramanathapuram Registration District, Ramanathapuram.
3.The Sub Registrar, Rameswaram, Ramanathapuram District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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PJL ORDER MADE IN W.P(MD)No.20867 of 2025 DATED : 31.07.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/08/2025 02:50:26 pm )