Madras High Court
R.Amali Nakshatram vs The Inspector General Of Registration on 8 September, 2023
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.(MD)No.21914 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.09.2023
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P.(MD)No.21914 of 2023
R.Amali Nakshatram ... Petitioner
versus
1. The Inspector General of Registration,
O/o. Inspector General of Registration,
100, Santhome High road,
Raja Annamalaipuram,
Chennai – 600 028.
2. The District Registrar,
O/o. The District Registrar,
Registration Department Integrated Complex,
Vallam High Road,
Pillayarpatty,
Thanjavur – 613 010.
3. The Sub Registrar – Joint I
32 K.M.S.K. Chettiar Complex,
Aranthangi Road,
Pattukkottai – 614 601
Thanjavur District.
4. Peter Maria Joseph
1/8
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.21914 of 2023
5. P.Vinoth Raj ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, to direct the
respondents 1 to 3 to take action against the respondents 4 and 5 and
cancel the document No.1436/2016 on the basis of the petitioner's
representation dated 04.01.2023 within a time frame as fixed by this
Court.
For Petitioner : Mr.N.Madhava Govindhan
For R1 to R3 : Mr.M.Sarangan,
Additional Government Pleader
ORDER
The petitioner claims that her father had executed a Will in her favour on 20.09.1999 in respect of the properties in R.S.No.175/10, 175/11, 175/12 and 175/13. Based on the Will dated 20.09.1999, she derived title over the properties. While so, his brother, 4 th respondent herein, has fraudulently transferred the properties in his name and has also executed a gift deed in favour of his son, namely, the 5th respondent herein, as Document No.1436 of 2016. Therefore, she 2/8 https://www.mhc.tn.gov.in/judis W.P.(MD)No.21914 of 2023 submitted a representation dated 04.01.2023 to the respondents 1 to 3 seeking cancellation of the said Document No.1436 of 2016. Since there was no action, the present writ petition has been filed.
2. The Hon’ble Supreme Court in Satya Pal Anand v. State of M.P., [(2016) 10 SCC 767] has held that that the power to cancel the registration is a substantive matter and in the absence of any express provision on that behalf, it is not open to assume that the Registering Officer would be competent to cancel the registration of the documents in question. Therefore, for cancellation of registered documents, the State of Tamil Nadu brought an amendment to the Registration Act, vide the Registration (Tamil Nadu Second Amendment) Act, 2021. By this amendment Act, Sections 22B, 77A, 77B, 81A and 81B were inserted in the Registration Act. Section 77A provides the power to the Registrar to cancel registered documents, if it is found to be in contravention of sections 22A and 22B.
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3. Whereas, this Court in S.M. Hajabakrutheen Vs. The Inspector General of Registration [W.P.(MD) Nos. 14546 of 2022 batch, dated 27.03.2023], in view of the conflicting views taken by two different benches of this Court regarding the applicability of Section 77A, has referred various issues for consideration by a Larger Bench of this Court. The relevant portion of the reference order is extracted as follows-
“20. In view of the reasonings of the Full Bench and in view of the conflicting views of the two learned Single Judges the following issues are referred for due consideration by a Larger Bench of this Court.
i) whether the recitals in a document presented for registration, can be examined to determine that such document was fraudulently executed or registered;
ii) whether a document in which the recitals alone are questioned can be considered only as voidable which would normally necessitate the filing of the suit to set aside the particular document or whether even those documents can be cancelled by the Sub Registrar under Section 77A of the Registration Act;
iii) whether exercise of power under Section 77A 4/8 https://www.mhc.tn.gov.in/judis W.P.(MD)No.21914 of 2023 must be restricted to registration of documents in contravention to Section 22-A or 22-B of Registration Act, 1908 alone?
iv) whether the exercise of such power under Section 77A of the Registration Act can be prospective in nature or retrospective in nature?
21. To determine these issues, the Registry may place all the writ petitions before the Hon'ble Administrative Judge for constitution of a Larger Bench to examine the issues in detail.
22. Till a decision is rendered by the Larger Bench, let no further action be taken by any of the Sub Registrars, who may await further orders of the Larger Bench.”
4. By referring to the above order, this Court in A.Shanthi v. The District Registrar [WP.No.18814 of 2023, dated 27.06.2023] has reiterated that the District Registrars across Tamil Nadu shall not take any action on an application under Section 77A of the Registration Act, till the reference is answered by the Larger Bench. The relevant portion 5/8 https://www.mhc.tn.gov.in/judis W.P.(MD)No.21914 of 2023 is extracted as follows:-
“4.In the light of the above order, there is no scope for considering the representation made by the petitioner at present and the petitioner has to necessarily await for the final orders to be passed by the Larger Bench on the issue. Hence, this writ petition is closed for the present.
5.It is brought to the notice of this Court that in spite of the above order passed by this Court, the District Registrars are entertaining the applications under Section 77A of the Registration Act and even orders are passed. It is not known as to whether this order was circulated to all the District Registrars in State of Tamil Nadu. In view of the above order, this Court once again reiterates that the District Registrars across Tamil Nadu shall not take any further action on the application submitted under Section 77A of the Registration Act, till a final decision is rendered by the Larger Bench. The Inspector General of Registration is directed to issue a Circular in this regard to all the District Registrars across the State of Tamil Nadu immediately” 6/8 https://www.mhc.tn.gov.in/judis W.P.(MD)No.21914 of 2023
5. In view of the above decisions, this writ petition is dismissed with liberty to the petitioner either to approach the competent civil Court or to invoke Section 77A of the Act upon the outcome of the reference made. No costs.
08.09.2023 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. To
1. The Inspector General of Registration, O/o. Inspector General of Registration, 100, Santhome High road, Raja Annamalaipuram, Chennai – 600 028.
2. The District Registrar, O/o. The District Registrar, Registration Department Integrated Complex, Vallam High Road, Pillayarpatty, Thanjavur – 613 010.
3. The Sub Registrar – Joint I 32 K.M.S.K. Chettiar Complex, Aranthangi Road, Pattukkottai – 614 601 Thanjavur District.
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ogy W.P.(MD)No.21914 of 2023 08.09.2023 8/8 https://www.mhc.tn.gov.in/judis