2026:MHC:1813W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

Orders reserved on : 28.04.2026

Orders pronounced on : 01.06.2026

CORAM :

THE HON’BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

and W.M.P.(MD)Nos.25026, 25029 and 27598 of 2025

In W.P.(MD).No.3011 of 2026 :-

S.Lilavathi .. Petitioner

Versus

1. The Sub-Registrar,

Papanasam – 614 205.

2. Ganesan .. Respondents

In W.P.(MD).No.31834 of 2025 :-

G.Ganesan .. Petitioner

Versus

1. The Inspector General of Registration,

O/o.The Inspector General of Registration,

No.100, Santhome High Road,

Foreshore Estate,

Chennai – 600 028.

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W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

2. The District Registrar (Administration),

O/o.The District Registrar,

Kumbakonam, Thanjavur District.

3. The Sub-Registrar,

Papanasam Registration Office,

Thanjavur District.

4. Leelavathi .. Respondents

Prayer in W.P.(MD).No.3011 of 2026 : Writ Petition filed under Article 226 of

the Constitution of India seeking a Writ of Mandamus, to declare as invalid or

cancel the registration of General Power of Attorney No.1/1996 and sale deeds

854/2014, 1718/2015 and 913/2019 and in respect of the properties 0.31.00

hectares in S.No.705/5, 0.02.50 hectares in S.No.705/5B1 and 0.95.00 hectares in

S.No.708/1A2 and 0.12.00 hectares in S.No.709/3 of Melattur 3

rd

Sethi Village,

Papanasam Taluk, Thanjavur District as per the provisions of the law, as illegal.

Prayer in W.P.No.31834 of 2025 : Writ Petition filed under Article 226 of the

Constitution of India seeking a Writ of Certiorarified Mandamus, calling for the

records relating to the order in Pa.Mu.No.1265/A-I/2021, dated 20.09.2023

passed by the 2

nd

respondent and quash the same as illegal and consequently

directing the 3

rd

respondent to remove the recording of the said order, dated

20.09.2023 passed by the 2

nd

respondent in the encumberance certificate within

the time as stipulated by this Court.

In W.P.(MD).No.3011 of 2026 :-

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W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

For Petitioner: Mrs.S.Lilavathi (Party-in-person)

For Respondents: Mr.A.Baskaran,

Additional Government Pleader, for R1

: Ms.H.Jasima Yasmin,

for M/s.Ajmal Associates, for R2

In W.P.(MD).No.31834 of 2025 :-

For Petitioner: Ms.H.Jasima Yasmin,

for M/s.Ajmal Associates

For Respondents: Mr.A.Baskaran,

Additional Government Pleader,

for RR-1 to 3

: Mrs.S.Lilavathi (Party-in-person), for R4

COMMON ORDER

These two Writ Petitions are connected with each other and, as such, are

disposed of by this common order.

2. W.P.(MD).No.31834 of 2025 is filed by one Ganesan. The Writ Petition

challenges the order dated 20.09.2023 passed by the District Registrar

(Administration), Kumbakonam. The said order directs the making of an

endorsement that Doct.No.854 of 2014, Doct.No.1718 of 2015 and Doct.No.913

of 2019 be declared as fraudulent documents as per Section 77-A of the Tamil

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W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

Nadu Registration Act, 1908 (hereinafter referred to as ‘the Act’), and forbears

registration of any further document claiming title to these documents.

3. W.P.(MD).No.3011 of 2026 is filed praying for a declaration that the

registration of the General Power of Attorney No.1 of 1996 and the Sale Deed

Nos.854 of 2014, 1718 of 2015 and 913 of 2019 in respect of the properties in

S.No.705/5, 705/5B1, 708/1A2 and 709/3, Melathur Third Sethi village,

Papanasam taluk, Thanjavur district, be invalid or cancelled as illegal, and for

further or other orders.

4. The brief facts leading to the filing of the present Writ Petitions are that

the properties in question originally belonged to the father of Lilavathi, namely,

Sami Ayyanayakavadiyar. It is stated that the said person died in the year 1971,

leaving behind his wife, Chellammal, two sons, namely, Pichai and

Krishnamoorthy, and two daughters, namely, the petitioner, Lilavathi, and one

Rajalakshmi. However, after the death of the said Sami Ayyanayakavadiyar, it is

seen that the patta was mutated in the name of his wife Chellammal, and his two

sons, Pichai and Krishnamoorthy, leaving out the names of the daughters.

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W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

5. It is seen that the said Chellammal, wife of Sami Ayyanayakavadiyar,

died on 08.08.1993. Thereafter, on 03.01.1996, the brothers of Lilavathi, namely,

the said Pichai and Krishnamoorthy, executed a Power of Attorney, dated

03.01.1996, in favour of one Siddharthan, which was registered as Doct.No.4 of

1996. The said Siddharthan, in the year 2014, by a sale deed dated 19.06.2014,

sold the above-mentioned properties in favour of one A.Kamaraj for a total sale

consideration of Rs.3,83,000/-. The sale deed stated that the properties in

question were purchased by the said Sami Ayyanayakavadiyar in 1954 and 1960

by two registered sale deeds, and that after his death, the suit property vested in

the names of his legal heirs. Since his wife, Chellammal, also died on

08.08.1993, the property was inherited by the said Pichai and Krishnamoorthy,

and was sold in favour of one A.Kamaraj. Thereafter, by a further sale deed dated

27.01.2015, registered as Doct.No.1718 of 2015, the said Kamaraj sold the

property in favour of M. Krishnaveni. The said Krishnaveni, in turn, sold the

property in favour of G.Ganesan by a document dated 02.05.2019, registered as

Doct.No.913 of 2019.

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6. At this stage, after the amendment to the Act with reference to the State

of Tamil Nadu by incorporating Section 77-A of the Act, the petitioner, Lilavathi,

presented a petition dated 24.12.2020 before the District Registrar. After enquiry,

the District Registrar found that the property originally belonged to Sami

Ayyanayakavadiyar. While registering the first document in Doct.No.854 of

2014, no legal heirship certificate was produced or verified. On the other hand,

the legal heirship certificate issued to Chellammal shows that, apart from the two

sons, the couple had two daughters. Therefore, Doct.No.854 of 2014 and the

subsequent document, having been registered without consideration of the above,

were ordered to be cancelled, and an appropriate endorsement as per Section 77-A

of the Act was ordered to be made by creating a link page.

7. Aggrieved thereby, the holder of the property, as per Doct.No.913 of

2019, namely, G.Ganesan, had filed W.P.(MD).No.14979 of 2025. In the said

Writ Petition, notice was ordered to the private respondent, and the matter was

pending. Pending the said Writ Petition, the said Ganesan had filed W.P.

(MD).No.31834 of 2025 through a different counsel, suppressing the filing of the

earlier Writ Petition. The said Lilavathi filed W.P.(MD).No.3011 of 2026 for the

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prayers mentioned above, produced the documents, and contended that the second

Writ Petition filed by Ganesan, with reference to the same cause of action, is not

maintainable.

8. At this stage, Ganesan had instructed the Counsel appearing in W.P.

(MD).No.14979 of 2025 to withdraw the said Writ Petition, and accordingly, on

16.12.2025, the said Writ Petition was dismissed as withdrawn. It is pertinent to

state that while withdrawing the Writ Petition, no liberty was obtained to pursue

the remedies in respect of the same cause of action in the other Writ Petition filed

by him, nor was it brought to the notice of that Court that yet another Writ

Petition was filed. Thereafter, these Writ Petitions are heard.

9. Ms.S.Lilavathi, the petitioner/party-in-person in W.P.(MD).No.3011 of

2026, would submit that the second Writ Petition, in respect of the same cause of

action and challenging the order of the District Registrar, is not maintainable in

the absence of liberty to pursue it. Relying upon the order of this Court dated

17.06.2021 in S.R.M. Packiri Rajan Vs. Inspector General of Registration,

Registration Department and Ors., in W.P.(MD).No.10177 of 2021, the party-in-

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person would submit that, in extraordinary circumstances, this Court itself can

declare those deeds invalid again. Therefore, she has filed the Writ Petition in

W.P.(MD).No.3011 of 2026 and prays that the same may be allowed.

10. Per contra, Ms.H. Jasima Yasmin, learned Counsel for the petitioner in

W.P.(MD).No.31834 of 2025, would submit that the Writ Petition, filed by

Lilavathi, to declare Power of Attorney and the subsequent sale deeds etc., as

illegal, cannot be maintained before this Court as the same involves the question

of title and no Writ Petition would lie against private individuals excluding the

Power of Attorney Agents. The learned Counsel would submit that in

extraordinary cases, notwithstanding the fact that liberty was not granted in the

first Writ Petition, the second Writ Petition can be entertained.

11. The learned Counsel would plead that the petitioner Ganesan is less

educated and, after filing the first Writ Petition and seeing that nothing was

happening, he filed the second Writ Petition without informing the second

Counsel, who was briefed, when he filed the second Writ Petition. Upon coming

to know of the first Writ Petition, he was immediately instructed to approach the

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earlier Counsel and withdraw the other Writ Petition. However, while

withdrawing, specific liberty was not obtained, which is only an error, and

substantially, the relief prayed for by Ganesan is covered by the judgment of the

Hon’ble Division Bench of this Court in M.Kathirvel Vs. Inspector General of

Registration and Ors.

1

. This Court has not only struck down the constitutional

validity of Section 77-A of the Act but has also expressly held that the circulars

issued thereunder and the orders passed cannot hold good, and accordingly, the

order passed by the District Registrar in exercise of the power under Section 77-A

of the Act is liable to be quashed.

12. The learned Counsel would rely upon the judgment of the Hon’ble

Supreme Court of India in Ramesh Chandra Sankla and Ors. Vs. Vikram

Cement and Ors.

2

. If, on the facts of the case, the withdrawal of the earlier

petition does not amount to abandonment of the claim, the second Writ Petition

will not be against public policy merely because it starts a second round of

litigation. Therefore, in such cases, notwithstanding the liberty not being

expressly granted, the relief should be granted to the petitioner. The learned

1(2024) 4 LW 110

2(2008) 14 SCC 58

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Counsel would further rely upon the judgment of the Hon’ble Supreme Court of

India in Sarva Shramik Sanghatana (KV), Mumbai Vs. State of Maharashtra

and Ors.

3

, under which the judgment of the Hon’ble Supreme Court of India in

Sarbuja Transport Service Vs. State Transport Appellate Tribunal, M.P.,

Gwalior and Ors.

4

, was considered and held that it will be applicable in cases

where the withdrawal was made to engage in bench hunting or for some other

malafide purpose, and would submit that the second Writ Petition should be

entertained by this court.

13. I have considered the rival submissions on both sides and perused the

material records of the case.

14. As far as the Writ Petition in W.P.(MD).No.3011 of 2026 is concerned,

on a perusal of the prayer itself, it is clear that the prayers are made as if it is

before the Civil Court impugning the Power of Attorney and the subsequent sale

deeds. For such reliefs, the petitioner would be entitled to approach the

jurisdictional Civil Court, and the Writ Petition is not maintainable. As far as the

3(2008) 1 SCC 494

4(1987) 1 SCC 5

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decision in S.R.M.Packiri Rajan’s case (stated supra) is concerned, it must be

noted that the same was rendered on the footing that it was an extraordinary case,

and that Section 77-A of the Act was also in the statute books as on that date.

When Section 77-A of the Act has been struck down, and even if the document

executed is fraudulent or was executed in respect of the petitioner’s share in the

property, it is for the petitioner to approach the competent Civil Court for

appropriate relief or to deal with the property in the manner known to law. In

this regard, the judgment of the Hon’ble Supreme Court of India in K.Gopi Vs.

Sub-Registrar and Ors.

5

, more specifically, paragraph No.19, is relied upon, and

the same is extracted hereunder for ready reference:-

“19. Once the registering authority is satisfied that the

parties to the document are present before him and the parties

admit execution thereof before him, subject to making procedural

compliances as narrated above, the document must be registered.

The execution and registration of a document have the effect of

transferring only those rights, if any, that the executant possesses.

If the executant has no right, title, or interest in the property, the

registered document cannot effect any transfer.”

(Emphasis supplied)

In view thereof, keeping open the liberty of the petitioner, Lilavathi, to

approach the competent Civil Court, with reference to her 1/4th share, W.P.(MD).

No.3011 of 2026 is dismissed as not maintainable.

5(2026) 2 SCC 696

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15. As far as the Writ Petition in W.P.(MD).No.31834 of 2025 filed by

Ganesan is concerned, normally, the prayer made would have been granted in

view of the judgment in Kathirvel (cited supra). However, it must be noted that

for the very same cause of action, he had earlier filed W.P.(MD).No.14979 of

2025, which was dismissed as withdrawn by the order dated 16.12.2025. On a

perusal of the said order, it is clear that no liberty whatsoever was granted by the

Court. The legal position in respect thereof has been laid down by the judgment

of the Hon’ble Supreme Court of India in Sarbuja Transport Service’s case (cited

supra), under which it has been held that, not on the principles of res judicata,

but by adopting the principles of Order XXIII R 1 on the ground of public policy,

the second Writ Petition under Article 226 of the Constitution of India is

maintainable.

16. The learned Counsel would submit that the rule should be applied only

in cases of abandonment of claim and whether there is malafide intention of

bench hunting. Firstly, the law laid down by the judgment of the Hon’ble

Supreme Court of India in Sarbuja Transport Service’s case (cited supra) is

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categorical and clear that when no liberty is obtained, it would amount to

abandonment of the claim, and as such, the second Writ Petition under Article 226

of the Constitution of India is not maintainable. By considering the dictum of the

Hon’ble Supreme Court of India in Ramesh Chandra Sankla’s case (cited

supra), the following has to be seen:

(i) There is no abandonment of the claim or a start of the second round of

proceedings after the first round is over;

(ii) The petitioner is not as innocent as he is portrayed. He entrusted the

brief to the first counsel, signed the papers, and knew that the case was pending.

When he came to the second counsel, he suppressed the filing of the first case. It

came to the knowledge of the second counsel only after perusing Lilavathi's

counter. When she advised the petitioner to withdraw the earlier Writ Petition,

again, the petitioner did not disclose the filing of the second Writ Petition to the

first counsel and seek liberty. It must be seen that there was no interim order in

the first writ petition, while the same was granted in the second Writ Petition. In

this case, apart from the non-obtaining of liberty, there is suppression of facts.

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(iii) On merits, a proper perusal of the averments in the sale deed of 2014

shows that the properties are self-acquired by Sami Ayyanayakavadiyar, and the

patta was also in the name of his wife, Chellammal. Admittedly, when there are

four legal heirs and two of them have not joined the execution, the petitioner is on

a weaker footing seeking equity. At the same time, the transactions would be

valid in respect of the 2/4th share of the brothers and 1/4th of the other sister,

since she has not chosen to claim the same, and the documents are cancelled in

entirety by the impugned order.

17. Therefore, considering the equitable plea made by the Learned Counsel

for the petitioner, the relief can be moulded, in view of the extraordinary factual

situation in the case on hand. The Writ petition is disposed of on the following

terms:

(i) The impugned order in Pa.Mu.No.1265/A-I/2021, dated 20.09.2023

shall stand set aside;

(ii) However, there shall be an endorsement in the encumbrance that

‘Liberty has been given to Lilavathy to approach the Civil Court in respect of her

1/4

th

share by the order passed in W.P.(MD)No.3011 of 2026;

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(iii) There shall be no order as to costs. Consequently, connected

miscellaneous petitions stand closed.

01.06.2026

(2/2)

Neutral Citation: yes

grs

To

1. The Sub-Registrar,

Papanasam – 614 205.

2. The Inspector General of Registration,

O/o.The Inspector General of Registration,

No.100, Santhome High Road,

Foreshore Estate,

Chennai – 600 028.

3. The District Registrar (Administration),

O/o.The District Registrar,

Kumbakonam, Thanjavur District.

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D.BHARATHA CHAKRAVARTHY, J.

grs / smn2

W.P.(MD)Nos.3011 of 2026 and 31834 of 2025

01.06.2026

(2/2)

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