Madras High Court
Palani vs The Sub Registrar on 4 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7370 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-03-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7370 of 2026
Palani
S/o. Chinnasamy,
1/178 Periapoolapatti Village,
Periyanahalli Post,
Karimangalam Taluk,
Dharmapuri district.
..Petitioner(s)
Vs
The Sub Registrar
Office of SUB REGISTRAR,
Karimangalam,
Dharmapuri district.
..Respondent(s)
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondent to register
the petitioner’s rectification deed dated 12.02.2026 executed in favour of his
son Settu pertaining to subject matter of property in TP/ 251409762/ 2026 dated
12.02.2026 on the file of the respondent herein.
For Petitioner(s): Mr.G.Jermiah
For Respondent(s): Mr.U.Baranidharan,
Special Government Pleader
ORDER
This Writ Petition has been filed to direct the respondent to register the rectification deed dated 12.02.2026 presented by the petitioner for registration. Earlier, the very same petitioner had approached this Court by filing a Writ __________ Page1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 01:44:03 pm ) WP No. 7370 of 2026 Petition in W.P.No.48783 of 2025, challenging the impugned refusal check slip dated 28.10.2025, issued by the respondent refusing to register the settlement deed for the very same property presented by the petitioner for registration.
2.By the order dated 18.12.2025 passed in W.P.No.48783 of 2025, the following directions were issued by this Court:-
(a) The respondent is directed to refund the stamp duty remitted by the petitioner within four weeks.
(b) The petitioner may procure the execution and registration of an appropriate rectification deed in respect of sale deed dated 11.06.1993.
(c) After such rectification, the petitioner is permitted to re-present a gift deed for registration.
3.The petitioner has now presented the rectification deed for registration with the respondent. However, the same is yet to be registered. No final orders have also been passed to refuse the petitioner’s registration. Necessarily, a final decision will have to be taken by the respondent either to accept or refuse the registration. No prejudice would be caused to the respondent if a direction is issued to them to pass final orders on the petitioner’s request to register the rectification deed presented by him for registration.
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4.Since the rectification deed said to have been presented by the petitioner for registration has been returned back to the petitioner, the petitioner will have to re-present the same with the respondent to enable them to take a final decision by passing an order either to accept or refuse registration of the said rectification deed.
5.For the foregoing reasons, this Writ Petition is disposed of by directing the petitioner to re-present the rectification deed with the respondent within a period of one week from the date of receipt of a copy of this order. On re-presentation of the rectification deed within the stipulated time, the respondent shall pass final orders on merits and in accordance with law, either to accept or refuse registration of the said rectification deed, within a period of four weeks thereafter. There shall be no order as to costs.
04-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No GSA To The Sub Registrar Office of SUB REGISTRAR, Karimangalam, Dharmapuri district.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 01:44:03 pm ) WP No. 7370 of 2026 ABDUL QUDDHOSE, J.
GSA WP No. 7370 of 2026 04-03-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 01:44:03 pm )