Madras High Court
S.Arivarasu vs The Sub Registrar on 6 November, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.42841 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.11.2025
CORAM
The HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
Writ Petition No.42841 of 2025
and
WMP.No.47903 of 2025
S.Arivarasu
... Petitioner
Vs.
1. The Sub Registrar
Marandahalli Sub Registration Office, Palacode Road, Marandahalli,
Palacode Taluk, Dharmapuri District- 636 806.
2.Kalaivani
... Respondents
Writ Petition filed under Article 226 of the Constitution of India, for
issuance of Writ of Mandamus forbearing the 1st Respondent from
registering any document of the 2nd respondent pertaining to the property of
the petitioner measuring 3 Acres in Survey No.173/2B at
1/5
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W.P.No.42841 of 2025
Thimmarayanahalli village of Palacode Taluk, Dharmapuri District till the
disposal of the Enquiry.
For Petitioner : Mr.K.Selvaraj
For Respondents : Mr.Stalin Abhimanyu
Additional Government Pleader
(R1)
***
ORDER
Mr.Stalin Abhimanyu, learned Additional Government Pleader takes notice on behalf of the 1st respondent. By consent, this Writ Petition is taken up for final disposal at the stage of admission itself.
2. This Writ Petition has been filed forbearing the 1st Respondent from registering any document of the 2nd respondent pertaining to the property of the petitioner measuring 3 Acres in Survey No.173/2B at Thimmarayanahalli village of Palacode Taluk, Dharmapuri District till the disposal of the Enquiry.
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3. The learned counsel for the petitioner would submit that the petitioner and his Sister have filed a suit against the 2nd respondent and others with respect to the subject property in O.S.No.39 of 2025 and the same is pending. While so, the 2nd respondent is attempting to create a Settlement Deed in favour of her children with respect to the subject property. Therefore, the petitioner has submitted an objection to the 2nd respondent on 24.04.2025. Subsequently, the 1st respondent issued a notice to the 2nd respondent on 28.08.2025, but pending enquiry, the 2nd respondent is attempting to encumber the subject property. Hence, this petition.
4. The learned Additional Government Pleader appearing for the 1st respondent would submit that unless otherwise enquiry is completed and a decision is taken, the 1st respondent will not register the Settlement Deed presented by the 2nd respondent with respect to the subject property.
5. Recording the aforesaid suhmission made by the learned Additional Government Pleader appearing for the 1st respondent, this Writ Petition stands disposed of. It is made clear that the 1st respondent shall not 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 08:44:01 pm ) W.P.No.42841 of 2025 register the Settlement Deed presented by the 2nd respondent, without the completion of the enquiry proceedings. No costs. Consequently, connected Miscellaneous Petition is closed.
06.11.2025
Index : Yes / No (½)
Neutral Citation : Yes / No
Speaking Order : Yes / No
arr
To
The Sub Registrar
Marandahalli Sub Registration Office,
Palacode Road, Marandahalli, Palacode Taluk, Dharmapuri District- 636 806.
KRISHNAN RAMASAMY, J.
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