Madras High Court
M/S.Angel Starch & Food Private Limited vs The Sub-Registrar on 18 December, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 48693 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18-12-2025
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P. No. 48693 of 2025
M/s.Angel Starch & Food Private Limited,
Rep. by its Director, Nandha B R,
S/o.Radhakrishnan, Having Its Registered Office
At H-19,1st Floor, H-19, Periyar Nagar,
Erode- 638 009.
..Petitioner
Vs
The Sub-Registrar,
Office of the Sub-Registrar, Perundurai,
Erode District.
..Respondent
Prayer : Writ Petition is filed under Article 226 of the Constitution of India
praying for issuance of Writ of Certiorarified Mandamus to call for the records
relating to the Impugned Pending receipt vide P/ Perundurai / 114/ 2025 dated
01.12.2025 issued by the respondent and quash the same and consequently
direct the respondent to register the Modified Lease Deed dated 01.12.2025
presented by the petitioner company.
For Petitioner: Mr.L.Ramanathan
For Respondent: Mr.U.Baranidharan, SGP
Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm )
WP No. 48693 of 2025
ORDER
A lease deed was executed in favour of the petitioner by SIPCOT on 03.10.2012. On the ground that the name of the petitioner company had changed, the petitioner executed a modified lease deed dated 28.10.2013. Since the terms of the agreement with SIPCOT required approval for changes in shareholding, a further modified lease deed was executed on 01.12.2025 and presented for registration. The present writ petition relates to a receipt issued in that regard.
2. Learned counsel for the petitioner submits that the respondents have failed to register and release the document. He submits further that a direction may be issued to do so in a time bound manner.
3. Mr.U.Baranidharan, learned Special Government Pleader, accepts notice for the sole respondent. He submits that either the document would be released or further action would be taken, if warranted, under Section 33 of the Indian Stamp Act, 1899.
4. Considering the above submissions, this writ petition is disposed of by directing the respondent to consider the request for registration and either register and release the document or take further action in accordance with the Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm ) WP No. 48693 of 2025 Indian Stamp Act. In either case, a decision shall be taken within three weeks from the date of receipt of a copy of this order after providing a reasonable opportunity to the petitioner. There will be no order as to costs.
18-12-2025 Index : Yes/No Internet:Yes/No Neutral Citation : Yes/No kj To The Sub-Registrar, Office of the Sub-Registrar, Perundurai, Erode District.
Page 3 of 4https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm ) WP No. 48693 of 2025 SENTHILKUMAR RAMAMOORTHY, J.
kj WP No. 48693 of 2025 18-12-2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm )