Madras High Court
A.John Bhai vs The District Registrar on 14 July, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P(MD)No.21384 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.07.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.21384 of 2024
and
W.M.P.(MD)No.18117 of 2024
A.John Bhai ... Petitioner
Vs
1. The District Registrar,
Office of the District Registrar,
Ramanathapuram District.
2. The Sub-Registrar,
Office of the Sub Registrar,
Rameswaram,
Ramanathapuram District.
3. The Joint Commissioner,
Office of the Joint Commissioner,
Hindu Religious and Charitable Endowment,
No.48, Muthusamy Nagar,
Thiruppathur Road,
Sivagangai District.
4.V.R.Chathiram,
Dhanushkodi, Rameshwaram Taluk,
Ramanathapuram District,
Represented by its Executive Officer / Thakkar,
Arulmigu Vettudaiyar Kaliamman Thirukovil,
Ariyakurichi, Sivagangai District. ... Respondents
(R4 is impleaded vide Court order dated 26.06.2025 in WMP(MD)No. 13026 of
2025 in WP(MD) No.21384 of 2024)
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W.P(MD)No.21384 of 2024
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, to direct the respondents Nos.1 and
2 from insisting upon the No objection certificate from the respondent No.3 for
registration of the petitioners lands in S.No.843/4A1A to an extent of 73 Acres in
Rameswaram Village, Rameswaram Taluk, Ramanathapuram District and
consequently, to direct the respondent No.2 to register the document presented by
the petitioner for registration pertaining to the aforesaid land within the time
frame stipulated by this Court.
For Petitioner : Mr.T.Lajapathi Roy
Senior Counsel
for M.Mahaboob Fazil
For R1 & R2 : Mr.G.Suriya Ananth
Additional Government Pleader
For R3 : Mr.S.S.Madhavan
Additional Government Pleader
For R4 : Mr.P.Mahendran
ORDER
The present Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the respondents Nos.1 and 2 from insisting upon the No objection certificate from the respondent No.3 for registration of the petitioners lands in S.No.843/4A1A to an extent of 73 Acres in Rameswaram Village, Rameswaram Taluk, Ramanathapuram District and consequently, to direct the respondent No.2 to register the document presented by the petitioner for registration pertaining to the aforesaid land within the time frame stipulated by 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 10:53:05 am ) W.P(MD)No.21384 of 2024 this Court.
2.The contention of the petitioner is that the land belongs to him.
However, the 4th respondent is claiming title over the property.
3.When it is a temple land, the 2nd respondent is bound to conduct enquiry by calling the petitioner as well as temple and then pass orders as per the order passed in the case of Sudha Ravi Kumar and Another Vs. The Special Commissioner and Others in W.P.Nos.30589 of 2013 and batch, dated 05.04.2017.
4.Therefore, the official respondents are directed to conduct an enquiry and pass orders in accordance to law within a period of eight weeks from the date of receipt of a copy of this order.
5.With the above observations, this Writ Petition is disposed of.
There shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.
14.07.2025
NCC : Yes / No (2/2)
Index : Yes / No
Internet : Yes
Tmg
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W.P(MD)No.21384 of 2024
To
1. The District Registrar,
Office of the District Registrar, Ramanathapuram District.
2. The Sub-Registrar, Office of the Sub Registrar, Rameswaram, Ramanathapuram District.
3. The Joint Commissioner, Office of the Joint Commissioner, Hindu Religious and Charitable Endowment, No.48, Muthusamy Nagar, Thiruppathur Road, Sivagangai District.
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Tmg ORDER MADE IN W.P(MD)No.21384 of 2024 DATED : 14.07.2025 (2/2) 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 10:53:05 am )