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Thangaraj v. The Inspector General of Reg
WP(MD). No.13661 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 30.04.2026
CORAM
THE HON'BLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY WP(MD)No.13661 of 2026
and
WMP(MD)No.10174 of 2026
Thangaraj ... Petitioner Vs.
1. The Inspector General of Registration, Office of the Inspector General of Registration, 100, Santhome High Road,
Raja Annamalaipuram,
Chennai.
2. The District Registrar, Tirunelveli,
Tirunelveli District.
3. The Sub Registrar,, Radhapuram Sub Registration Office, Radhapuram,
Tirunelveli District.
4. The Tamil Nadu State Bhoodan Yagna Board,
Rep. by its Chairman/Secretary, Chennai. ... Respondents
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Prayer: Writ Petition filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Certiorarified Mandamus, calling for the records relating to the impugned Refusal Check Slip bearing No.RFL/Radhapuram/35/2025 dated 04.07.2025 issued by the 3rd respondent refusing to register the Sale Deed dated 01.07.2025 presented by the Petitioner and quash the same and consequently, direct the 3rd Respondent to register the aforesaid Sale Deed forthwith. For Petitioner : Mr.R.Maheswaran
For R1 to R4 : Mr.D.S.Nedunchezhian
Government Advocate
ORDER
The writ petition is filed challenging the impugned refusal check slip dated 04.07.2025.
2. When the petitioner presented a sale deed for registration, the same was refused on the ground that there is an objection that the property belongs to the Bhoodan Board. It is the contention of the petitioner that even in the petitioner's predecessor document itself, it is categorically mentioned that when the gift deed was allegedly made in the year 1976, thereafter, O.S.No.308 of 1982 was filed before the Sub
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Court, Valliyoor and a decree was passed declaring that the gift deed in favor of the Bhoodan Board as null and void and thereafter, further documents were also registered.
3. In view of the aforesaid submissions and in view of the fact that the impugned refusal check slip was passed without any conduct of enquiry as envisaged by the Hon'ble Division Bench of this Court in
Sudha Ravi Kumar and another vs. The Special Commissioner and Commissioner, Hindu Religious and Charitable Endowments Department, Chennai and others reported in (2017) 3 CTC 135, this writ petition is allowed on the following terms:
(i) The impugned refusal check slip, dated 04.07.2025, shall stand quashed and the matter shall stand remanded back to the file of the third respondent as directed in paragraph 25 of the Judgment of this Court in Sudha Ravi Kumar and another
cited supra;
(ii) The Sub Registrar shall conduct an enquiry;
(iii) It will be open for the petitioner to contest before the Sub Registrar that the deed itself, the gift deed in favour of the
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Bhoodan Board itself, is nullified and also produce such documents in support of his claim and it is for the Sub Registrar to consider the matter afresh and pass orders in accordance with law;
(iv) The aforesaid exercise shall be conducted as expeditiously as possible, in any event, not later than two months from the date of receipt of the web copy of the order. No costs. Consequently, connected miscellaneous petition is closed.
30.04.2026
sji NCC: Yes/No To
1. The Inspector General of Registration, Office of the Inspector General of Registration, 100, Santhome High Road,
Raja Annamalaipuram,
Chennai.
2. The District Registrar, Tirunelveli,
Tirunelveli District.
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3. The Sub Registrar,, Radhapuram Sub Registration Office, Radhapuram,
Tirunelveli District.
4. The Chairman/Secretary, Tamil Nadu State Bhoodan Yagna Board,
Chennai.
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D.BHARATHA CHAKRAVARTHY, J.
sji
Order made in WP(MD) No.13661 of 2026
30.04.2026
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