Madras High Court
R.Balakrishnan vs The District Registrar on 21 September, 2023
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP(MD)No.15879 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.09.2023
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
WP(MD)No.15879 of 2022
1.R.Balakrishnan
2.R.Karpoora Sundaram ... Petitioners
Vs
1.The District Registrar,
Office Of the District Registrar,
Madurai.
2.R.Ragavan
3.D.Umarani
4.D.Krishnaveni
5.D.Bhuvaneswari
6.D.Muthukumar
7.N.Poomayil
8.N.Ramachandiran
9.N.Keerthiga
10.S.Chandirabose ... Respondents
PRAYER: Writ Petition is filed under Article 226 of
the Constitution of India for a writ of mandamus
directing the 1st respondent to conduct an enquiry in
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WP(MD)No.15879 of 2022
respect of the documents dated 05.01.1978, 31.01.1986
and 07.02.2022 bearing Doc.No.228/78, 107/1986,
289/2022 on the basis of the petitioner application
dated 06.06.2022 created by the respondents 2 to 10
pertaining to the property comprised in S.No.44/4,
Samayanallur Village, Madurai District on the basis
of the petitioner application dated 06.06.2022.
For petitioner : Mr.Shankar Ganesh.R.G.
For Respondent : Mr.M.Sarangan,
No.1 Additional Government Pleader
For Respondent : Mr.R.Srinivasan
No.2
For Respondent : No representation
Nos.4,5,7,8,9 & 10
ORDER
This Writ Petition is filed for a Mandamus, directing the 1st respondent to consider the petitioner's representation dated 06.06.2022 to cancel the registered documents in Doc.No.228/78, 107/1986 and 289/2022. According to the petitioner, the subject properties are his ancestral properties, however, some third parties have created forged documents and registered them. Therefore, the petitioner has made a representation to the official respondents for cancellation of the forged documents 2/8 https://www.mhc.tn.gov.in/judis WP(MD)No.15879 of 2022 and alleging inaction on the part of the official respondents, the petitioner has moved this writ petition.
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 4/8 https://www.mhc.tn.gov.in/judis WP(MD)No.15879 of 2022 Section 77A of the Registration Act;
iii) whether exercise of power under Section 77A 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 5/8 https://www.mhc.tn.gov.in/judis WP(MD)No.15879 of 2022 any action on an application under Section 77A of the Registration Act, till the reference is answered by the Larger Bench. The relevant portion 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 6/8 https://www.mhc.tn.gov.in/judis WP(MD)No.15879 of 2022 is directed to issue a Circular in this regard to all the District Registrars across the State of Tamil Nadu immediately.”
5.In view of the above decisions, this Court dispose this writ petition with liberty to the petitioner to approach the competent civil Court and if any civil suit is filed, the same shall be entertained by the civil Court by excluding the period for which this writ petition was pending before this Court for the purpose of calculating the limitation period. The writ petitioner is also at liberty to invoke Section 77A of the Act upon the outcome of the reference made. There shall be no order as to costs.
21.09.2023
Internet: Yes / No
Index : Yes / No
NCC : Yes / No
DSK
To
The District Registrar,
Office Of the District Registrar, Madurai.
7/8https://www.mhc.tn.gov.in/judis WP(MD)No.15879 of 2022 B.PUGALENDHI, J.
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