As per case facts, multiple Writ Petitions challenged Section 34-C of the Registration Act, 1908, introduced by the Tamil Nadu Amendment Act, 2026. Petitioners contended that this section was a ...
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON : 11.06.2026
[W.P.(MD)No.7415, 6183 & 9526/2026]
RESERVED ON : 17.06.2026
[W.P.(MD)No.16387/2026]
DELIVERED ON : 23.06.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P.(MD)Nos.7415, 6183, 9526 & 16387 of 2026
and W.M.P.(MD)Nos.6087, 7591, 7592 & 12226 of 2026
W.P.(MD)No.7415 of 2026
M/s.Dugars,
Represented by its Partner,
Manjo Kumar Dugar,
Son of Amar Chand Dugar,
Door No.6, Plot No.8,
MM Street,
Kodaikanal-624 101. ... Petitioner
Vs.
1.The State of Tamilnadu,
Represented by its Secretary to Government,
Registration Department,
Secretariat,
Fort St.George,
Chennai-600 009.
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2.The Secretary to Government,
Law Department,
Secretariat,
Fort St.George,
Chennai-600 009.
3.The Inspector General of Registration,
Office of the Inspector General of Registration,
Santhome High Road,
Chennai-600 100.
4.The Sub Registrar,
Office of the Sub Registrar,
Kodaikanal,
Dindigul District. ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Declaration, to declare Section 34-C of the
Registration Act, 1908, inserted vide the Registration (Tamil Nadu
Amendment) Act, 1908 (T.N.Act 1 of 2026) as manifestly arbitrary and
violative of Articles 14, 21 and 300-A of the Constitution of India.
For Petitioner : Mr.Sharath Chandran,
for Mr.Sakthi Siddharth, S.
For Respondents: Mr.T.Gowthaman,
Addl. Advocate General
assisted by Mr.M.P.Senthil,
Counsel for State
Mr.Srinath Sridevan,
Senior Counsel to Assist the Hon'ble Court.
W.P.(MD)No.6183 of 2026
K.Uthira Kumar ... Petitioner
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Vs.
1.The Sub Registrar,
Beach Road, near the Bus Stand,
Thondi, Ramanathapuram-623 409.
2.The Secretary to Government,
Law (Legislative) Department,
Government of Tamil Nadu,
Fort St.George, Chenani-600 009.
3.The Inspector General of Registration,
100, Santhome High Road,
Mullima Nagar, Mandavelipakkam,
Raja Annamalaipuram,
Chennai-600 028.
4.The District Regitrar,
Byepass Road,
Oyyakondansiruvayal,
Karaikudi-630 002. ... Respondents
[R2 to R4 are impleaded vide order dated 23.03.2026]
PRAYER:- Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, declaring Section 34-C of the Tamil
Nadu Registration (Amendment) Act, 2025 (L.A.Bill No.8 of 2025), and
(Act No.1 of 2026) as ultra vires the Constitution of India, arbitrary and
violative of Articles 14 and 300A of the Constitution of India, and
consequently issue a writ of mandamus calling for the records relating to
the refusal Check Slip No.RFL/Thondi/2/2026 dated 18.02.2026 issued
by the fourth respondent, quash the same and direct the fourth respondent
to register the gift deed dated 16.02.2026 presented by the petitioner on
the basis of the available certified copies and in accordance with law.
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For Petitioner : Mr.E.Balaji
For Respondents: Mr.T.Gowthaman,
Addl. Advocate General
assisted by Mr.M.P.Senthil,
Counsel for State
W.P.(MD)No.9526 of 2026
The Federation of All India
Real Estate Association (FAIRA),
Rep. by its State Secretary,
Mr.Pandy ... Petitioner
Vs.
1.The State of Tamilnadu,
Represented by its Secretary to Government,
Registration Department,
Secretariat,
Chennai-600 009.
2.The State of Tamil Nadu,
Rep. by the Secretary to Government,
Law Department,
Secretariat,
Chennai-600 009.
3.The Inspector General of Registration,
Office of the Inspector General of Registration,
Santhome High Road,
Chennai-600 100.
4.The District Registrar,
O/o.The District Registrar,
Madurai.
5.The District Registrar,
O/o.the District Registrar,
Ramanathapuram.
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6.The District Registrar,
O/o.the District Registrar,
Tirunelveli. ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Declaration to declare Section 34-C of
Registration Act, 1908 inserted vide the Registration (Tamil Nadu
Amendment) Act, 2025 (Act 1 of 2026) as unconstitutional and ultra
vires of Articles 14, 21 and 300A of Constitution of India within the
period that may be stipulated by this Court.
For Petitioner : M/s.H.Jasima Yasmin
for M/s.Ajmal Associates
For Respondents: Mr.T.Gowthaman,
Addl. Advocate General
assisted by Mr.M.P.Senthil,
Counsel for State
W.P.(MD)No.16387 of 2026
Pugalendhi ... Petitioner
Vs.
1.The State of Tamilnadu,
Represented by its Secretary to Government,
Commercial Taxes and Registration Department,
Secretariat, Chennai-600 009.
2.The Joint – II Sub Registrar,
Join – II Sub Registrar Office,
Karaikudi, Sivagangai District. ... Respondents
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PRAYER:- Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Declaration, declaring that the impugned
Amendment Act No.1 of 2026 amended to the Original Provision in
Section 34-C to the Registration Act, 1908 as illegal, ultra-virus,
unconstitutional and void.
For Petitioner : Mr.RM.Arun Swaminathan
For Respondents: Mr.S.Venkatesh
Counsel for State
COMMON ORDER
(Judgment of the Court was delivered by N.SATHISH KUMAR, J.)
These four Writ Petitions have been filed primarily seeking a
declaration that Section 34-C of the Registration Act, 1908, inserted by
the Registration (Tamil Nadu Amendment) Act, 2026 (Tamil Nadu Act 1
of 2026), is manifestly arbitrary and violative of Articles 14, 21, and 300-
A of the Constitution of India.
2. Although the four Writ Petitions have also been filed seeking
directions to the respective Sub-Registrars and challenging the orders of
refusal, the principal ground raised in all the petitions is the challenge to
the validity of the newly introduced amendment under Tamil Nadu Act 1
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of 2026, namely Section 34-C of the Registration Act, 1908 (hereinafter
referred to as “the Registration Act”).
3. Challenge has been made mainly on the ground that Section
34-C of the Act is nothing but a re-packaged version of the provisions
that have already been held to be bad in law by various decisions of this
Court. Therefore, the legislature cannot re-introduce the provisions
which have already been held to be incompatible with the scheme of the
provisions of the Act. Similarly, the first and second provisos to Section
34-C now introduced, have already been found to be invalid in their
earlier form as Circulars by a Division Bench of this Court in the case of
N.Ramayee Vs. Sub-Registrar, reported in (2020) 8 MLJ 305. Similarly,
the third and fourth provisos as well as the main enacting part of Section
34-C also has been held to be invalid in Federal Bank Vs. Sub-Registrar
reported in (2023) 2 CTC 289. Hence, it is the contention of the
petitioners that the entire amendment is ex-facie, arbitrary and
unconstitutional. Even assuming the objective is to prevent fraudulent
registrations, the measure is excessive, unreasonable and
disproportionate, affecting genuine transactions and imposing burdens
far beyond what is necessary.
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4. The impugned provision imposes unreasonable restrictions
on the right to hold and enjoy property. Therefore, it violates Article 21
and 300-A of the Constitution. Arbitrary refusal of registration directly
interferes with the right to deal with property which is an integral facet of
the right to hold and enjoy property. The impugned amendment is fraud
on the Constitution and the legislative powers under the Constitution.
Where a Constitutional Court had already invalidated these provisions as
being contrary to the basic principles of law, the legislature cannot re-
introduce them through the backdoor under the guise of primary
legislation. The impugned provision is therefore, wholly arbitrary and
constitutional and is ultra vires.
5. Counter affidavits have been filed by the respondents in all
the Writ Petitions. It is the stand of the respondents that these Writ
Petitions are in the nature of academic challenge unsupported by any
concrete grievance suffered by any identified member of the Association
or by any individual. It is also stated that there is a strong presumption in
favour of the constitutionality of every legislation. The burden of proof
lies upon the petitioners herein to demonstrate that the impugned
legislation is unconstitutional beyond reasonable doubt. Further, it is the
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stand of the respondents that legislation passed with Presidential assent.
The Bill received the assent of the Hon'ble President of India under
Article 254(2) of the Constitution of India on 09.01.2026 and was
subsequently published in the Tamil Nadu Government Gazette
Extraordinary No. 30 dated 23.01.2026. Therefore, the legislation stands
at the highest pedestal of legislative sanctity.
6. Further it is the stand of the respondents in the counter
affidavits that impugned amendment does not deprive any person of any
property within the meaning of Article 300-A of the Constitution. It
merely regulates the procedure for registration of instruments of transfer.
The challenge under Article 300-A of the Constitution is wholly
misconceived and proceeds on a fundamental misunderstanding of the
distinction between regulation of property and deprivation of property.
7. In order to prevent the fraudulent property registrations, the
State of Tamil Nadu has consistently taken the lead in legislative
innovation to curb this menace, beginning with the introduction of
Section 22-A and 22-B in the Registration Act and thereafter through
framing of Rule 55-A of “the Tamil Nadu Registration
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Rules” (hereinafter referred to as “the Registration Rules”) with effect
from 05.09.2022. These measures were introduced in response to
repeated and grave instances of fraud reported across the State and were
the subject of consistent demand by the public.
8. It is also submitted that to check this menace, the
Government of Tamil Nadu issued Circular No.24011/C1/2020 dated
08.10.2020. Subsequently, Rule 55A was inserted in Registration Rules
with similar safeguards. Aspects of these executive instruments came up
for consideration before this Court in Ramayee's case and Federal
Bank's case, wherein the Court expressed concerns regarding the source
of rule making power and held that Rule 55-A of the Registration Rules
is inconsistent with the parent Act. Similarly, the Hon'ble Supreme Court
in K.Gobi Vs. The Sub Registrar reported in (2025) 3 MLJ 97 (SC) held
that Rule 55-A of the Registration Rules held to be ultra vires the
Registration Act, on the limited ground that the rule-making power under
Section 69 of the Registration Act cannot be exercised to introduce
substantive conditions inconsistent with the parent statute. Further, the
Hon'ble Supreme Court did not hold the substantive content of Rule 55-A
of the Registration Rules to be unconstitutional. The judgment was
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confined to the narrow ground that the Inspector General of Registration
could not in exercise of subordinate rule making power under the said
Section 69 of the Registration Act, introduce safeguards which were not
traceable to the parent Act. Hence, it is the stand of the respondents in
the counter affidavits that the Hon'ble Supreme Court did not bar the
State Legislature from enacting such safeguards in the form of
substantive primary legislation.
9. In the counter affidavits, it is further stated that in this
constitutional and judicial context, the State Legislature, in its wisdom
and in discharge of its constitutional obligation to protect the property
rights and prevent fraud, brought into force the Amendment Act,
inserting Section 34-C in the Registration Act. The amendment Bill was
duly considered by the Legislative Assembly, reserved for the
consideration of the Hon'ble President under Article 254(2) of the
Constitution and received Presidential assent on 09.01.2026. Therefore,
the amendment is traceable to plenary legislative power and not to
subordinate rule making. The legislative intent and object underlying the
impugned Section 34-C of the Registration Act are clearly discernible
from the Statement of Objects and reasons appended to the Registration
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(Tamil Nadu Amendment) Bill, 2025, which formed the foundation for
the enactment of TN Act 1 of 2026. The said provision has been
incorporated by the Government only in order to protect the interests of
the public, who may be affected by fraud, forgery and impersonation in
the registration of documents. The amendments was made due to the
following compelling considerations of public interest:
“(i) the alarming proliferation of fraudulent and
bogus registrations of immovable property in the State,
including registration of forged sale deeds, multiple sales of
the same property, of subsisting fabricated parent documents,
suppression mortgages, and registration of conveyances in
defiance of subsisting registered agreements for sale;
(ii) the resulting hardship caused to bona fide
owners, banks and financial institutions, lawful purchasers,
ancestral co-sharers and innocent third parties, leading to a
multiplicity of litigation that has burdened civil courts and
this Hon'ble Court alike;
(iii) the necessity of providing a statutory
framework for protective safeguards which had earlier been
attempted through executive Circulars and Rules but had been
held to lack statutory anchor by judicial pronouncements;
(iv) the constitutional duty cast upon the State to
protect property rights, prevent fraud, uphold the integrity of
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the property registration system, and safeguard the credit and
lending system of the State;
(v) the need to bring the law into conformity with
the observations of the Hon'ble Supreme Court that any such
protective safeguards must flow from primary legislation
enacted by a competent legislature, and not from subordinate
rule-making.”
10. The classic four-fold test in Heydon's case reported in
[(1584) 3 Co. Rep.7a], consistently followed by the Hon'ble Supreme
Court, requires the Court to consider (a) what the law was before the
enactment; (b) what was the mischief or defect for which the existing law
did not provide; (c) what remedy the legislature has resolved and
appointed to cure the mischief; and (d) the true reason for the remedy.
Hence, it is the stand of the respondents in the counter affidavit that
Section 34-C of the Registration Act, judged on this test, stands fully
justified; it identifies a real and existing mischief (fraudulent
registration); it provides a remedy that flows from a competent
legislature (primary legislation in lieu of subordinate rule making). The
legislation enacted to address a real public mischief and to protect public
revenue or public interest enjoys a strong presumption of
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constitutionality and must be approached by this Court with judicial
restraint.
11. It is further stated in the counter affidavits that the
Registration Act falls squarely within Entry 6 of the Concurrent List (List
III) of the Seventh Schedule to the Constitution of India, which reads
“Transfer of property other than agricultural land; registration of deeds
and documents”. The State Legislature was competent to enact the
impugned legislation, and Presidential assent under Article 254(2) of the
Constitution of India has also been obtained. Therefore, it cannot be
contended that the provision suffers from any constitutional infirmity on
that ground.
12. Section 34-C applies uniformly to all transactions falling
within the specified category and affords protection to all similarly
situated mortgagees, agreement holders, and co-sharers in ancestral
property. Further, Section 34-C of the Registration Act itself constitutes
the “authority of law” contemplated under Article 300-A of the
Constitution and has been enacted by a competent legislature.
Consequently, the challenge on the ground of violation of Articles 14 and
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300-A of the Constitution is unsustainable. It is the further contention
that all other previous judgments viz., Ramayee's case, Federal Bank's
case and Gopi's case, did not strike down the substantive content of these
safeguards on constitutional grounds and they struck them down on the
limited ground that subordinate executive instruments could not
introduce conditions for which there was no statutory backing in the
parent Act. The judgments thus identified a defect of source, not a defect
of substance. It is submitted that the Sub-Registrar is required only to
ascertain a clear and objective fact viz., whether a registered agreement
for sale subsists and whether the limitation period has lapsed. This is a
ministerial determination based on a fixed period of three years from the
date specified for performance requiring no adjudication of disputed
facts. Such ministerial determinations are routinely made by Sub-
Registrars in numerous contexts (eg. Computation of stamp duty,
calculation of registration fees, application of market value guidelines
under Section 47-A of the Stamp Act) and have never been held to
constitution usurpation of judicial power. The proviso prevents only the
registration of a competing transfer during the pendency of the right of
specific performance. This is a measured, proportionate and time-bound
protection and not an injunction in any legal sense.
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13. As far as third proviso, the amendment requires the patta as
evidence of identification of the property and as a procedural substitute
in the absence of a parent document. Revenue records, while not
conclusive of title, are routinely accepted by Courts as relevant material
in property disputes. Requiring such collateral material when the very
root document is admittedly unavailable is neither absurd nor
disproportionate. The legislature has consciously balanced the need to
facilitate genuine transactions in ancestral property against the rampant
fraud committed by passing off forged documents as substitutes for
missing originals. Such a legislative balance is squarely within the
domain of the State Legislature and is not amenable to judicial second
guessing.
14. As far as fourth proviso is concerned, it requires only a
non-traceable certificate from the police and publication of a public
notice in a local newspaper. The non-traceable certificate is a long-
standing administrative document routinely issued by the public across
the country and is not in any sense onerous. Public notice through
newspaper publication is a recognized method of giving notice to the
world at large of a claim or asserted right and a practice followed in
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numerous statutory and customary contexts including Rule 67 of the
Civil Procedure Code, public notice requirements under various tenancy
and consumer protection statutes and the standard practice in banking
circles when title deed are lost. A certified copy is not a substitute for the
public notice requirement that protects innocent third party claimants.
15. As far as the 5
th
proviso is concerned, it exempts documents
in which the Government or a statutory body is the executant from the
operation of the section and empowers the State Government to exempt
other classes of documents by notification. It is the stand of the
respondents in the counter affidavit that the amendment will not violate
the right to property under Article 300-A and the right to life under
Article 21. Article 300-A merely provides that no person shall be
deprived of his property save by authority of law. The authority of law
includes both substantive and procedural law made by a competent
legislature. The impugned Section 34-C of the Registration Act, being a
substantive enactment of the State legislature with presidential assent,
satisfies the requirement of authority of law in the most complete sense.
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16. Further, it is stated in the counter affidavit that the
impugned provision does not deprive any person of the property. It
merely regulates the procedure for registration of certain instruments.
Furthermore, registration is a privilege and a creature of statute. There is
no fundamental or constitutional right to registration. The legislature has
unquestioned competence to prescribe the conditions under which
documents may be registered. The exercise of such regulatory power,
when it is rationally connected to a legitimate State interest such as
prevention of fraud, cannot be characterized as a deprivation of property.
The Sub-Registrar is required only to verify the existence or non-
existence of certain objective facts and the presence of subsisting
registered mortgage, the existence of a registered agreement for sale, the
lapse of the limitation period, the production of patta or non-traceable
certificate and the publication newspaper notice. None of these involve
adjudication of disputed questions. Hence, challenge to the Act 34-C of
the Registration Act, which has President assent, has to fail.
SUBMISSIONS:
17. Mr.Sharath Chandran, learned counsel appearing for the
petitioner in W.P.(MD) No.7415 of 2026, submitted that the amendment
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introduced to the Registration Act infringes the constitutional rights of
the parties. According to him, Section 34-C is merely a statutory
reproduction of the earlier circulars and rules issued by the registering
authorities, which had already been declared unconstitutional by this
Court. Learned counsel further contended that, by virtue of the
amendment, the Sub-Registrar is required to determine, while
considering registration of a document, whether the period of limitation
for instituting a suit for specific performance has expired. Apart from
this, the provision empowers the Sub-Registrar to examine issues relating
to title and to insist upon production of original title documents. It is
therefore submitted that the functions of the Sub-Registrar under the
Registration Act are essentially ministerial in nature and confined to the
process of registration. The Sub-Registrar, being only a registering
authority, cannot be vested with adjudicatory powers to examine
questions of title or other disputed civil rights.
18. Learned counsel further submitted that the first proviso to
Section 34-C imposes an unreasonable restriction on the mortgagor's
right to deal with the mortgaged property by mandating the production of
a No Objection Certificate from the mortgagee before any sale document
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can be registered. According to him, the proviso effectively takes away
the rights conferred upon parties under the Transfer of Property Act,
1882 (hereinafter referred to as "the TP Act"), to enter into and effect
lawful transactions concerning immovable property.
19. It was contended that a mortgage, by its very nature, runs
with the property, and the rights of the mortgagee remain protected
irrespective of any subsequent transfer by the mortgagor. In such
circumstances, insisting upon a No Objection Certificate from the
mortgagee as a precondition for registration of a sale deed imposes an
unwarranted restriction on the owner's right to transfer property and
infringes the constitutional rights of the parties. Learned counsel
submitted that the amendment virtually operates as a statutory injunction
restraining the owner from alienating the property.
20. Learned counsel further argued that the TP Act itself
contemplates transfers of mortgaged property and provides adequate
safeguards, including the doctrine of marshalling in favour of subsequent
purchasers. Similarly, an agreement for sale does not, by itself, create any
right, title, interest, or charge over the immovable property. However, the
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proviso introduced by the amendment effectively disables the owner
from dealing with the property by stipulating that a sale deed shall not be
registered until the period prescribed for filing a suit for specific
performance has expired. Such a restriction, according to the learned
counsel, directly impinges upon the constitutional and property rights of
the parties.
21. It was further submitted that the amendment confers upon
the Sub-Registrar powers which are essentially adjudicatory in nature.
The Sub-Registrar is now required to determine whether the limitation
period for instituting a suit for specific performance has expired. In doing
so, the Sub-Registrar would necessarily be required to interpret and apply
Article 54 of the Limitation Act, 1963, and determine which limb of the
Article is attracted to the facts of a particular agreement. Such an
exercise involves adjudication of disputed legal issues, which falls
exclusively within the domain of judicial authorities.
22. Therefore, learned counsel contended that the amendment
virtually empowers the Sub-Registrar to assume adjudicatory functions
and to decide questions that are properly within the jurisdiction of civil
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courts. Such conferment of powers is contrary to the doctrine of
separation of powers and renders the provision constitutionally
vulnerable.
23. It is the further contention of the learned counsel for the
petitioner that the object of the Registration Act is designed to prevent
fraud by obtaining contemporaneous publication and unimpeachable
record of documents. According to him, transactions relating to
immovable property are governed by the provisions of the Transfer of
Property Act, 1882. The Registration Act operates upon the document
presented for registration and not upon the underlying transaction itself.
Therefore, insofar as the validity and effect of transactions relating to
immovable property are concerned, the field is occupied by the Transfer
of Property Act.
24. Learned counsel submitted that the restrictions now sought
to be introduced through Section 34-C are substantially similar to those
earlier sought to be enforced by way of Circular dated 25.04.2012. The
said circular was struck down by this Court, and what has now been
incorporated through the amendment is, in essence, an attempt to
reintroduce the very same restrictions in a different form.
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25. It was further contended that Rule 55-A, introduced by the
registering authorities, contained similar restrictions and was struck
down by this Court in the Federal Bank's case. Subsequently, the said
Rule was also held to be ultra vires by the Hon'ble Supreme Court in
Gopi's case. Learned counsel further pointed out that the Division
Bench, in Ramayee's case, after an exhaustive consideration of the
provisions of the Registration Act and the scope of the powers
exercisable by the registering authorities, struck down the impugned
circulars and categorically held that the mere existence or pendency of an
agreement for sale does not operate as a bar to the registration of a
subsequent document executed by the owner of the property.
26. According to the learned counsel, the said view has also
received the approval of the Hon'ble Supreme Court. Therefore, it was
submitted that the impugned amendment seeks to confer upon the
registering authority powers which have repeatedly been held by the
Courts to be beyond the scope of the Registration Act and, consequently,
the provision is liable to be declared unconstitutional.
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27. In a nutshell, the contention of the learned counsel is that
the impugned amendment is nothing but an attempt to resurrect Rule 55-
A of the Registration Rules and the restrictions contained therein, which
had earlier been declared invalid by this Court and subsequently by the
Constitutional Courts. Learned counsel fairly conceded that the
legislative competence of the State Legislature to enact the impugned
provision cannot be questioned. However, he submitted that once a
provision or rule has been struck down by a competent Court and binding
directions have been issued regarding the scope and extent of the powers
of the registering authorities, the Legislature cannot simply override or
nullify the judicial pronouncement by re-enacting, in a different form,
substantially the very same measure that had been declared invalid.
According to him, what has been sought to be achieved through the
impugned amendment is precisely such an exercise. It was therefore
contended that the amendment is an attempt to circumvent and neutralise
binding judicial decisions without removing the defects and infirmities
identified by the Courts. Consequently, the impugned provision is liable
to be declared unconstitutional.
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28. Learned counsel for the petitioner further contended that,
although Presidential assent has been obtained for the newly introduced
Section 34-C under Article 254(2) of the Constitution of India, the
attention of the Hon'ble President was not specifically drawn to the
repugnancy between the impugned amendment and the provisions of the
Transfer of Property Act, 1882. According to the learned counsel, the
effect of the amendment is to override and dilute substantive rights and
principles embodied in various provisions of the Transfer of Property
Act, including Sections 41, 43, 48 and 56. The nature and extent of the
repugnancy between the State enactment and the existing Central
legislation must be specifically brought to the notice of the Hon'ble
President so that the assent is accorded with full awareness of the
provisions sought to be overridden or modified. In the present case,
according to the learned counsel, assent appears to have been sought and
obtained only with reference to the amendment to the Registration Act,
without specifically drawing attention to the manner in which the
amendment affects upon substantive rights governed by the Transfer of
Property Act.
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29. Therefore, it was contended that the mere fact that
Presidential assent has been obtained under Article 254(2) would not, by
itself, cure the constitutional infirmity arising from the alleged
repugnancy. In the absence of proper consideration of the impact of the
amendment on the provisions of the Transfer of Property Act, the assent
so obtained cannot be treated as validating a provision which effectively
overrides a Central enactment governing transfers of immovable
property. In support of his submissions, learned counsel placed reliance
upon the following decisions:
(i) N.Ramayee Vs. Sub-Registrar, reported in
(2020) 8 MLJ 305;
(ii) Federal Bank Vs. Sub-Registrar reported in
(2023) 2 CTC 289;
(iii) The Sub Registrar Vs. The Federal Bank
Ltd., and 2 Ors. [W.A.No.1303 of 2023 and C.M.P.No.12938
of 2023];
(iv) K.Gopi Vs. Sub-Registrar reported in (2025) 3
MLJ 97 (SC)
(v) Samiullah Vs. State of Bihar reported in
(2026) 1 MLJ 145 (SC)
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(vi) State of Rajasthan Vs. Basant Nahata
reported in (2005) 12 SCC 77
(vii) Pork View Enterprises and Ors. Vs. State
Government of Tamil Nadu reported in 1989 SCC OnLine
Mad 273
(viii) Horil Vs. Keshav and Anr. reported in (2012)
5 SCC 525;
(ix) G.Rajasulochana Vs. Inspctor General of
Registration and Anr. reported in (2024) 3 MLJ 729 and
(x) M.Kathirvel and Ors. Vs. Inspector General of
Registration reported in (2024) 5 MLJ 107.
30. Learned Senior Counsel Mr. Srinath Sridevan, who assisted
this Court, submitted that the impugned amendment infringes
constitutional rights and is merely an attempt to reintroduce provisions
that have already been struck down by this Court. He contended that, the
State possesses the legislative competence to enact laws, however, it
cannot, under the guise of an amendment, re-enact provisions that have
been declared ultra vires without curing the defects pointed out by the
Court.
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31. According to the learned Senior Counsel, the amendment,
in substance, confers upon the Sub-Registrar the power to adjudicate
questions of title, a function that falls outside the scope of the registration
authorities. It was further submitted that such conferment of power
violates the doctrine of separation of powers and is contrary to the basic
structure of the Constitution. Therefore, the impugned amendment is
liable to be struck down.
32. Whereas, Mr. Gowthaman, learned Additional Advocate
General appearing for the respondents, submitted that the amendment
does not violate any constitutional provision. Though the right to hold
property is a constitutional right, it is always subject to reasonable
restrictions. The amendment has been introduced primarily to safeguard
members of the public who are vulnerable to fraudulent registrations
based on false documents and to prevent such fraud.
33. Although Rule 55-A of the Tamil Nadu Registration Rules,
which contained similar provisions, was struck down by the Hon'ble
Supreme Court in Gopi's case, the Rule was set aside on the ground that
there was no proper source of power to frame such a Rule. The present
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amendment has been enacted only to remedy the mischief identified by
the Courts. It satisfies the test laid down in Heydon's Case, which
prescribes four principles for statutory interpretation.
34. Therefore, he submitted that merely because certain
practical difficulties may arise for the public during the registration of
documents, that cannot be a ground to strike down the entire amendment,
which has been enacted by the Legislature in its wisdom. The amendment
was introduced to address the mischief identified in the earlier Rule and
to comply with the directions for review issued by the Courts.
Accordingly, there is a strong presumption of constitutionality attached
to Section 34-C of the Registration Act.
35. It is further submitted by the learned Additional Advocate
General that the amendment is not a mere attempt to overcome a judicial
pronouncement. The Courts had held the earlier Rules to be invalid for
want of statutory backing. In order to cure the defect so identified, the
present amendment has been enacted by incorporating the substantive
provision into the parent statute itself. Therefore, it is contended that the
amendment is not intended to deviate from or nullify the judgment of the
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Courts, but only to cure the defects pointed out therein. It is further
submitted that the Registration Act falls within Entry 6 of List III
(Concurrent List) of the Seventh Schedule to the Constitution. The
amendment has also received the assent of the President. Therefore, the
amendment enacted by the State Legislature will certainly apply and no
question of repugnancy arises. In support of his submissions he also
relied upon the following judgments:
(i) Shri Prithvi Cotton Mills Vs. Broach Borough
Municipality reported in (1969) 2 SCC 283;
(ii) Indian Aluminium Company Vs. State of
Kerala reported in (1996) 7 SCC;
(iii) Bhavesh D.Parish Vs. Union of India
reported in (2000) 5 SCC 47;
(iv) Bakhtawar Trust and others Vs.
M.D.Narayanan and others reported in (2003) 5 SCC 298;
(v) State of Rajasthan Vs. Basant Nahata
reported in (2005) 12 SCC 77;
(vi) Government of Andhrapradesh Vs.
Smt.P.Laxmi Devi reported in (2008) 4 SCC 720;
(vi)Suraj Lamp & Industries (P) Ltd., Vs. State of
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Haryana reported in (2012) 1 SCC 656;
(viii)State of Madhya Pradesh Vs. Rakesh Kohli
reported in (2012) 6 SCC 312;
(ix) Million Vs. Union of India reported in (2014)
14 SCC 496
(x) Chevittivenkanna Yadav Vs. State of
Telangana reported in (2017) 1 SCC 496;
(xi) Federal Bank Vs. Sub-Registrar (W.P.No.
2758 of 2023)
(xii) K.Gopi Vs. The Sub Registrar [Civil Appeal
No.3954 of 2025];
(xiii) Madras Bar Association Vs. Union of India
reported in (2026) 2 SCC1;
(xiv) Goa Foundation Vs State of Goa reported in
(2016) 6 SCC 602; and
(xv) State of Andhra Pradesh Vs.MCDowell &
Co.and Ors. reported in (1996) 3 SCC 709.
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POINTS FOR CONSIDERATION:
36. In the light of the above submissions, the point that arises
for consideration in these Writ Petitions is whether the amendment
introduced as Section 34-C of the Registration Act by the Registration
(Tamil Nadu Amendment) Act, 2026 (Tamil Nadu Act 1 of 2026),
infringes any constitutional right of the parties or is otherwise violative
of the provisions of the Constitution.
DISCUSSIONS:
37. The challenge is primarily directed against the newly
introduced Section 34-C of the Registration Act on the ground that it
imposes restrictions on the registration of documents in several
circumstances. For instance, where a mortgage subsists over the property,
a sale deed cannot be registered without obtaining a No Objection
Certificate from the mortgagee. Likewise, where an agreement for sale is
in existence, a conveyance cannot be registered until the period of
limitation prescribed for filing a suit for specific performance has
expired. Similarly, in the absence of the original title document, the
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owner is precluded from dealing with the property. It is contended that
these restrictions place substantial impediments on the right of an owner
to deal with and transfer his property.
38. A survey of the legal position in the last 10-15 years would
show that consistent efforts were made to expand the powers of the
Registrar to adjudicate questions of fraud and forgery by issuing various
circulars and rules all of which were struck down or annulled by this
Court and the Supreme Court at various points of time.
39. The Inspector General of Registration issued Circular No
67 dated 03.11.2011 purportedly in exercise of his powers under Section
69(2) of the Registration Act, 1908 empowering the Registrars to cancel
the registration of a document if the same was fraudulently executed.
Even in the said circular, the following clarification was made:
“It is further emphasized that the procedure prescribed
above is only to deal with fraudulent registrations done and it
should in no way be construed to mean that the Registering
Authority shall go into the issue of deciding title in case of rival
claims on certain basis.”
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40. However, in Satya Pal Anand v. State of M.P., (2016) 10
SCC 767, the Supreme Court held as follows:
“Once the document is registered, it is not open to any
Authority, under the 1908 Act to cancel the registration. The
remedy of appeal provided under the 1908 Act, in Part XII, in
particular Section 72, is limited to the inaction or refusal by the
Registering Officer to register a document. The power conferred
on the Registrar by virtue of Section 68 cannot be invoked to
cancel the registration of documents already registered.”
41. In view of the decision of the Supreme Court the Inspector
General of Registration issued another circular dated 20.11.2017 bearing
No 41530/UI/2017 withdrawing Circular 67 and issued further directions
to the Sub-Registrar’s to return all petitions received to the respective
applicants.
42. In the meantime, the Inspector General of Registration
issued another Letter No 18339/ C1/2012 dated 25/4/2012, issuing
instructions for prohibiting fraudulent registrations. The material portion
of the letter reads as follows:
“Hence, in order to safeguard the public interest by
preventing bogus or fraudulent registration of documents,
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following instruction are reiterated for strict adherence in letter
and spirits.
(A) In respect of deeds involving transfer of
immovable property, such as sale, gift, settlement, exchange or
creating charge over the property such as Mortgage or Power of
Attorney, the registering officer should insist presentation of
previous original deed/deeds by which the executants acquired
right over the said property before registering the document and
then verify the previous documents to satisfy himself that the
executants have right over the property.
(B) In case previous document are not available as the
property may be ancestral, the executants should produce
revenue records such as Patta copy issued by the Revenue
Department and tax receipt in original along with
attested/notarized Xerox copies to prove that the properties are
owned by them. The Registering Officer should verify the
original and return them to the party concerned and preserved
the attested Xerox copy as part of the document by scanning and
numbering it.
(C) In case the previous original document is lost, the
party should produce certified copy of the document, copy of
complaints recorded in Police Station and copy of advertisement
published in local dailies regarding loss of documents. In such
case, the party has to produce patta/property tax receipt in
original.
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(i) In case if the property is Government
land/poramboke land or belonging to religious institution as per
revenue records/other records and the party has not produce any
patta to prove his right the Registering officer should return the
document with check slip stating the facts.
(ii) In the above mentioned case if the party produces
patta, then the Registering Officer should keep the document
pending for ascertaining the facts and genuineness of patta from
concerned department/revenue officials
5. In case of cancellation of settlement deed if the
settler is unable to produce the original settlement deed as it may
be with settlee then the settler should produce certified copy of
the settlement deed. The Registering Officer, after verifying the
certified copy for identity, can register the cancellation deed
without insisting for original deed.
The above instructions should be strictly adhered
along other Instruction already issued in this regard
Sd/...25.4.2012
Inspector General of. Reg
For Inspector General of Registration”
43. Paragraph (A) of the above circular was clearly a
mischievous attempt to illegally expand the powers of the Registrar by
permitting them to examine whether the executants had title to the
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property which was something which the Registrar was barred from
doing under Rule 55 which directed that “.It forms no part of a
registering officer’s duty to enquire into the validity of a document
brought to him for registration or to attend to any written or verbal
protest against the registration of a document based on the ground that
the executing party had no right to execute the document”. The other
aspects of the letter requiring production of patta etc were set at naught
by various decisions of this Court like Jesupalam v Sub-Registrar, WP
5696 of 2015. As a matter of fact in Managing Trustee vs. The
Inspector General of Registration, Chennai [2002 (1) MLJ 244], this
Court had held that a person, who present the document for registration
does not have a duty to submit chitta, adangal or FMB sketch to the
Registration Authority for the purpose of registration. Despite the
aforesaid decisions, the Inspector General of Registration nonchalantly
continued to issue circulars and instructions openly defying the law laid
down by this Court in a long line of decisions.
44. Based on the above circular, Registrars started
compounding the illegality by indiscriminately refusing registration on
extraneous grounds giving rise to a spate of litigation in this Court.
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Finally, in N. Ramayee v Sub-Registrar, (2020) 8 MLJ 305, a reference
was made to a Division Bench of this Court on account of an order of a
learned single judge upholding the order of the Sub-Registrar refusing
registration citing the Letter No 18339/ C1/2012 dated 25/4/2012 issued
by the Inspector General of Registration. The ground for refusal was that
since a prior agreement of sale had been registered subsequent
agreement for sale could not be registered unless the previous agreement
was annulled by a civil court. Overruling the decision of the learned
single judge, it was held:
“From a combined reading of various provisions of
the Transfer of Property Act as referred above, we are of the
view that there is no bar for creating subsequent transfer of the
immovable property. Effect of the subsequent transfer is always
subject to the earlier transfer created by the transferor of the
immovable property. Therefore, it cannot be said that since the
agreement for sale is registered the owner viz., the Vendor has
no right to execute any document. In Venkatamma's case
[W.P.No.33601 of 2019] in fact settlement deed has been
presented for registration by the Vendor after three years of the
so called contract. Merely on the basis of the agreement for
sale, the registrar refused to register the document which is
against the very substantive law of the country. If such
approach is accepted a situation may arise in every loan
transaction if some contract is registered, merely because it
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shown in the encumbrance as a registered agreement, the
owners of the property would be prohibited from dealing with
the property as long as the encumbrance finds place in the
encumbrance certificate. Such situation in fact would lead to
deprive the right of the owner of the property to deal with the
property which is a constitutional right.”
45. When the reference was pending before the Division
Bench, the Inspector General of Registration issued another letter
bearing No. 24011 / C1 / 2020 and dated 08.10.2020. A free English
translation of the relevant portions of the letter are as follows:
“Registration Officers are requested to follow the
procedures below and carry out document registration without
stopping subsequent document registration merely because Sale
Agreements, Mortgages, Deposit of Title Deeds, and Lease
encumbrance entries are pending as per the Encumbrance
Certificate:
1.Regarding pending Sale Agreement documents as
per the Encumbrance Certificate: If the document presenters
state in the document currently submitted for registration that:
The time period mentioned in those Sale Agreements has
expired, and no case is pending in any court under The Specific
Relief Act, 1963, or the limitation period of three years for filing
a suit has expired, and if a separate Affidavit is submitted
regarding this, it may be accepted. After confirming as per the
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document presenter's statement that both the above limitation
periods have expired, and also confirming that no objection
petition with proper evidence has been filed stating that the
person who signed as the purchaser in the Agreement has filed a
suit in court seeking specific performance of the agreement,
Registration Officers are instructed to permit subsequent
document registrations.
2.If Mortgage and Deposit of Title Deeds
encumbrance is pending as per the Encumbrance Certificate:
When a document is submitted for registration along with a No
Objection Certificate (NOC) obtained from the concerned Bank
or Mortgagee, Registration Officers are instructed to accept the
subsequent document registration on that basis.
3.If a Lease document registration exists for a
property as per the Encumbrance Certificate: If Sale Deeds and
other subsequent documents are submitted for registration by the
property owner concerning that property:If the lease period of
the previously registered Lease document has expired, the
subsequent document may be accepted for registration. If the
lease period has not expired as per the terms of the Lease
document, and if a General Power of Attorney is submitted with
a statement that the previously registered Lease document is still
in force and has not concluded, and with a clause that
subsequent documents must be registered only after obtaining a
No Objection Certificate from the Lessee, the General Power of
Attorney may be accepted for registration.
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For other documents, if the lease period has not
expired, they may be accepted for registration if a No Objection
Certificate from the Lessee is obtained and submitted.
08.10.2020
Inspector General of Registration
/By Order/
District Registrar (Law)”
46. Taking note of the aforesaid circular, the Division Bench in
Ramayee’s case, supra, held as follows:
“7. It is also brought to our notice about the new circular in
No. 24011/C1/2020 dated 08.10.2020. It is the contention of the
learned Additional Advocate General that the Registrar has power to
regulate the registration in order to prevent fraud and hence, the
Registrar is having powers under the Registration Act to regulate the
registration and the right to refuse the document and that such power
is available under Section 71 of the Registration Act. Such contention
is not acceptable for the simple reason that the circular bars transfer
of property on the ground that when a lease is already executed in
respect of the property, without expiry of the lease, transfer cannot be
permitted or without consent of lessee no registration is permissible.
Further, insisting a no objection from mortgagee before registration is
also against the very substantive provision of law. If any property is
sold with existing mortgage, the transferee steps into the shoes of
mortgagor. He has the right to redeem the property by paying the
mortgage money. Therefore in the name of regulating the registration,
any circular which is in the nature of violating the substantive
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provision of law, which deals with the transfer of property, then such
circular cannot stand in the eye of law. If the contention of learned
Advocate General that without seeking declaration and cancellation
of the agreement of sale, subsequent agreement or transaction cannot
be registered, is accepted then such restriction, in fact, infringes the
very Constitutional right of the citizen provided under Article 300 A of
the Constitution.”
47. The aforesaid order of the Division Bench was challenged
before the Supreme Court in Sub-Registrar v N. Ramayee, SLP Civil
4844 of 2021. By an order dated 05.04.2021, the SLP was dismissed with
the following observations:
“We find no grounds to interfere with the well-
reasoned judgment and order of the Division Bench of the High
Court.
The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, stand disposed of.”
48. After the aforesaid decision, the State of Tamil Nadu
introduced the Registration (Tamil Nadu Second Amendment) Act, 2021
introducing, inter alia, Section 22-B, Section 77-A and 77-B into the
statute book after obtaining Presidential assent under Article 254(2) of
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the Constitution. For ease of convenience, the aforesaid provisions are
extracted hereunder:
“22-B. Refusal to register forged documents and
other documents prohibited by law.— Notwithstanding anything
contained in this Act, the registering officer shall refuse to
register the following documents, namely:— (1) forged
document; (2) document relating to transaction, which is
prohibited by any Central Act or State Act for the time being in
force; 3) document relating to transfer of immovable property by
way of sale, gift, lease or otherwise, which is attached
permanently or provisionally by a competent authority under
any Central Act or State Act for the time being in force or any
Court or Tribunal; (4) any other document as the State
Government may, by notification, specify.”.
“77-A. Cancellation of registered documents in
certain cases.— (1) The Registrar, either suo moto or on a
complaint received from any person, is of the opinion, that
registration of a document is made in contravention of section
22-A or section 22-B, shall issue a notice to the executant and
all the parties to the document and parties to subsequent
documents, if any, and all other persons who, in the opinion of
the Registrar, may be affected by the cancellation of the
document, to show cause as to why the registration of the
document shall not be cancelled. On consideration of reply, if
any received therefor, the Registrar may cancel the registration
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of the document and cause to enter such cancellation in the
relevant books and indexes.
(2) The power under sub-section (1) may also be
exercised by the Inspector General of Registration.”
“77-B. Appeal.- (1) Any person aggrieved by an order of the
Registrar under sub-section (1) of section 77-A may prefer an
appeal to the Inspector General of Registration within thirty
days from the date of cancellation of the document and the
Inspector General of Registration shall pass an order
confirming, modifying or cancelling the order of the Registrar.
(2) In the case of an order passed by the Inspector General of
Registration under sub-section (2) of section 77-A, an appeal
shall lie to the State Government within thirty days from the date
of the order.”
49. The effect of the above amendments was to vest the
District Registrars in the State of Tamil Nadu with powers to cancel
documents on various grounds including the ground of forgery. The
aforesaid amendments were challenged before a Division Bench of this
Court in M. Kathirvel v Inspector General of Registration, (2024) 4 LW
110. The utter confusion and anarchy unleashed by the aforesaid
amendment has been captured by the Division Bench of this Court as
under:
“It is interesting to note the order impugned in
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WP(MD). No. 22561/2023, filed by the Bank. The complainant
filed a petition under Section 77-A of Registration Act for
cancellation of document vouching the deposit of title deeds
which is registered as Document No. 2824/2016. The
complainant has stated that the mortgagor before creating the
mortgage by deposit of title deeds, had executed a Sale Deed
in his favour in respect of an extent of 1167 sq.ft., out of an
extent of 3626 sq.ft., of land. The District Registrar, while
invoking power under Section 77-A declared the document
registered as Doc. No. 3824/2016, i.e., the document vouching
the mortgage by deposit of title deeds, as forged document and
directed cancellation of the document creating mortgage. The
District Registrar has passed this order without understanding
the scope of Section 77-A and without even knowing that the
mortgage is always valid in respect of remaining extent of land
which was not alienated by the mortgagor.”
Similarly, the impugned order in WP(MD). No.
8305/2023 is again an order passed by the District Registrar
in exercise of his power under Section 77-A of Registration
Act. A complaint was filed by a third party alleging that the
vendor had fraudulently obtained patta including the property
belonged to the complainant's father and that members of
complainant's family had not executed any sale deed in respect
of property of his father. The allegation is that patta has been
obtained fraudulently and on that basis, property had been
sold by a registered sale deeds. Therefore, it is contended that
the registration of subsequent sale deeds are liable to be
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cancelled under Section 77-A. By the impugned order, the
District Registrar cancelled four documents which were
registered in the year 2006 and 2007 after holding that the
vendor had no title to the property without much discussion.
Similarly, Hon'ble Mr. Justice N. SATHISH
KUMAR in the case of R. Narayanan v. The District Registrar
[Administration], allowed the writ petition in WP. No.
12472/2024 by order dated 03.07.2023 in similar
circumstances. It was a case where a complaint about fraud
and forgery was finally rejected by the Deputy Inspector
General of Registration by order dated 08.06.2023 by
directing the parties to work out their remedies before the
Civil Court. However, the Deputy Registrar entertained a
second complaint within a month, i.e., on 05.06.2023 and
passed an order cancelling the document under Section 77-A.
Without even knowing the difference between fraud and
forgery, the Deputy Registrar cancelled the registration on the
ground that the person who executed the document, has no
title.”
50. The Division Bench made its displeasure clear at the
deliberate attempt to convert the Registrar into an alternative forum for
the civil court. They observed:
“From a few orders passed under Section 77-A,
anyone can understand lack of knowledge and perversity in
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the approach. Therefore, it would be unwise to delegate the
judicial power to the District Registrar to decide the character
of any instrument or the property. More so, when the power is
also conferred with the Inspector General of Registration to
make rules in order to exercise general superintendence over
all the Registering Officers within the territories of the State. It
is interesting to note that the learned Advocate General has
produced before this Court the Master Circular issued in April
2024 in exercise of his power to regulate the enquiry under
Section 77-A. Even though Section 22-B confers the power to
refuse to register forged document, thereby Section 22-B is
confined to registration of forged document, the Inspector
General of Registration under this Circular has enlarged the
scope of enquiry not only to a document registered through
impersonation but also to property claimed through forged
documents like patta, tax receipt, death certificate, legal
heirship certificate etc., and property claimed through
previously forged documents. Therefore, the enquiry has now
been expanded if tax receipt, death certificate or patta is not
found genuine and further, even if the allegation is that one of
the previous documents which is shown as parent document is
found forged, the District Registrar can entertain an
application and pass orders beyond the scope of Section 77-A.
It is not known, how forgery of parent document can be
examined or concluded by Registrar.”
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51. Finally, the Division Bench struck down Section 77-A and
77-B of the Registration Act, 1908 by observing as follows:
“84. The object of Registration Act is only to
maintain public record in relation to immovable properties.
Merely because a document executed by a person without title
is registered, that does not affect the title of true owner. In other
words, the question of title cannot be decided merely on the
basis of registered documents of conveyance, even though such
documents may be considered as evidence of transactions.
Cancellation of a registered instrument after the transfer of
right in immovable property is often the subject matter of suit
under Section 31 or Section 34 of the Specific Relief Act. By
registration, the Registering Officer only gives the seal of
approval to the instrument and by registration, the Registering
Officer does not recognise the title of individuals. Registration
is a formality to complete the transfer of conveyance between
two parties. A power conferred on the registering authority to
cancel the registration is not therefore provided under the Act
unless the document of conveyance or cancellation is signed by
both parties. Even though the object of Registration Act and the
amending Act are not different from the grounds on which the
cancellation of registered deeds can happen under Section 77-
A, we are of the view that the impugned legislation is nothing
but creation of a new forum in the place of Civil Court. This
cannot be permitted by constitutional Courts to protect the
rights of parties to the documents.”
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85. Even the Civil Court's jurisdiction to cancel the
instrument is only when the transaction as such, is hit by any
provisions of Indian Contract Act for being void or voidable.
Article 56 of Schedule to Limitation Act deals with suits to
declare the forgery of an instrument issued or registered. The
limitation for filing a suit is three years from the date of
execution or from the date when the plaintiff comes to know
about the registration. Article 59 of Schedule to Limitation Act
prescribes three years for filing a suit to cancel or to set aside
an instrument or decree. Limitation starts when the facts
entitling the plaintiff to have the instrument or decree cancelled
or set aside become known to the plaintiff. Section 27 of the
Limitation Act extinguish the right to property at the
determination of the period limited to any person for instituting
a suit for possession of any property. The principle underlying
Section 27 of the Limitation Act is that a person who is having
a right to possession fails to file a suit within the prescribed
period of limitation, will leave his title in favour of the party in
possession. Now under Section 77-A of the Registration Act
without any restriction, even documents which were registered
some decades ago, can be challenged and the registration of
the same can be cancelled on specific grounds which are
enumerated under Section 22-A and Section 22-B. In the
counter affidavit, the respondents have admitted this position
and supported the enactment on the principle of equity. Even
though a suit filed under Section 31 of Specific Relief Act is
dismissed on the ground of limitation, power under Section 77-
A can still be exercised by the Registrar. This situation renders
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the enactment unconstitutional being contrary to the doctrine of
separation of power.
86. When judicial Forum administered by qualified
and trained judges who are accountable and guided by
procedures, norms, principles and precedents is available,
providing parallel remedy before executive authority to decide
as to the legal sanctity of registered documents, is
unconstitutional. There is no certainty to any documents of
conveyance if an executive authority is given unguided power
which can also be misused to invalidate even genuine
transaction in the absence of proper guidelines by legislation.”
52. In the context of Section 22-A and 22-B, these
provisions were read down by the Division Bench and it was held that
the Registrar had no power to resort to these provisions when there
were disputed facts involved. In other words, resort to these provisions
could be made only when the facts were admitted. It was held:
“179. In view of our conclusions reached above on
every point we have taken for determination in these cases,
this Court finds that there is no scope for entertaining any
application under Section 77-A of the Act. Similarly, the power
under Section 22-A and Section 22-B of the Act can be
exercised only when the jurisdictional issue as indicated in our
judgment can be decided on the admitted facts or on the
materials which are not in dispute.”
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Thus, this decision further made it clear that no question involving any
adjudication could be made the subject matter of contest before a
Registrar under the 1908 Act.
53. Another attempt was made to encroach into the domain of
the Courts when the State of Tamil Nadu amended the Registration Rules
and introduced Rule 55-A by way of a notification dated 05.09.2022.
Despite clarifying the law in Ramayee’s case, supra, Rule 55-A sought to
set at naught the declaration of law by way of a mischievous amendment
which once again attempted to expand the powers of the Registrar by
imposing arbitrary and irrational barriers while dealing with property.
Rule 55-A as introduced by the State of Tamil Nadu was as follows:
“55A. (i) The registering officer before whom a
document relating to immovable property is presented for
registration, shall not register the same, unless the presentant
produces the previous original deed by which the executant
acquired right over the subject property and an Encumbrance
Certificate pertaining to the property obtained within ten days
from the date of presentation:
Provided that in case an encumbrance as to
mortgage, orders on attachment of property, sale agreement or
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lease agreement exists over the property, the registering officer
shall not register such document if the time limit for filing of
suit is not lapsed or No Objection Certificate is not granted by
the appropriate authority or raising of the attachment is not
done, as the case may be:
Provided further that in case the previous original
deed is not available as the property being an ancestral one,
the registering officer shall not register such document, unless
the presentant produce any revenue record evidencing the
executant’s right over the subject property such as patta copy
issued by Revenue Department or tax receipt:
Provided also that if the previous original deed is
lost, the registering officer shall register such document only on
production of non-traceable Certificate issued by the Police
department alongwith the advertisement published in the local
Newspaper as to the notice of loss of the previous original
deed:
Provided also that production of the previous
original deed shall not be necessary where the Government or
a Statutory body is the executant of the document or for such
class of documents as may be notified by the Inspector General
of Registration, from time to time.
(ii) The registering officer, on being satisfied that the
description of the property contained in the document presented
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for registration conforms with the description of the property
found in the previous original deed produced by the presentant
as provided under this rule, he shall inscribe the word ‘verified’
on a conspicuous portion of the first page of such title deed and
affix his signature with date and thereafter cause scanning of
page containing such inscription as a reference document.
(iii) In case where revenue records are produced
under this rule, the same shall be scanned as the main
document and where Non-Traceable Certificate and the
advertisement published in the local Newspaper are submitted
by the presentant, the same shall be scanned as reference
documents:
Provided that such verification and scanning of the
previous original deed or record in the manner provided under
this rule, shall not be construed to be an act of ascertaining the
validity of the document presented for registration and also the
same shall not absolve or deprive any person from the
provisions contained in Parts XIV and XV of the Registration
Act, 1908 (Central Act XVI of 1908).”
54. A corresponding amendment was made in Rule 162 of the
Registration Rules inserting item XX which empowered the Registrar to
refuse registration on any of the grounds set out in Rule 55-A.
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55. In Federal Bank v Sub-Registrar, (2023) 2 CTC 289, the
validity of Rule 55-A was examined in detail by this Court and the
following conclusions were made:
“Coming to the first proviso to Rule 55-A(i), it states
that in case an encumbrance as to mortgage, or an order as to
attachment of property or a sale agreement or lease agreement
exists over the property, the registering officer shall not
register such document if the time limit for filing of suit is not
lapsed or No Objection Certificate is not granted by the
appropriate authority or raising of the attachment is not done.
It is relevant to state that this proviso has the effect of
nullifying several provisions of the Transfer of Property Act.
The precise issue was highlighted and pointed out by the
Division Bench in Ramayee’s case.
15. The effect of the first proviso is clearly an
arbitrary exercise of power aimed at setting at naught the
above declaration of law by the Division Bench of this Court in
Ramayee’s case. In the considered opinion of this Court, a
subordinate legislation issued by the Inspector General of
Registration under Section 69 of the Act cannot annul a
declaration of law made by the Division Bench.”
20. These issues have been thoroughly deliberated
and elaborately discussed in Ramayee’s case, which has also
been affirmed by the Supreme Court, this Court is of the view
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that the effect of the first proviso is to set at naught to the
above declaration of law by the Supreme Court and the
Division Bench and it nullifies the several provisions of the
Transfer of Property Act, as stated above. The authorities
under the Registration Act have no jurisdiction to make rules
which have the direct and immediate effect of restraining
transactions which are permitted under the Transfer of
Property Act. Such a restriction would be clearly illegal and
violative of a citizen’s right to deal with his property and would
clearly infringe Article 300-A of the Constitution. It does not
bear repetition that Article 300-A has now been recognised as
a human right.
21. In State of Rajasthan v. Basant Nahata, (2005)
12 SCC 77, which was also a case concerning the provisions of
the Registration Act, the Supreme Court held that a
subordinate legislation under the said Act which is not backed
up by any statutory guideline under the substantive law and
opposed to the enforcement of a legal right, was invalid. In this
case also, Rule 55-A being a subordinate legislation does not
have any statutory guideline (for instance like the transactions
mentioned in Section 22-A&B) and is opposed to the
enforcement of substantive legal rights under the Transfer of
Property Act. The first proviso is, therefore, invalid as it goes
beyond the powers conferred on the Inspector General of
Registration and is clearly ultra vires and unconstitutional to
the Parent Act as well as the substantive provisions of the
Transfer of Property Act.
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The second and third proviso’s were also held to be unworkable and the
following conclusions were recorded:
“22. Similarly, the second proviso requires the
executant to produce a revenue record to show his “right over
the subject property” where the property is ancestral in
character and there is no original deed available. Even a tax
receipt can be produced under this proviso which is opposed
to the fundamental principle of law that revenue records are
not documents of title [State of A.P. v Star Bone Mill and
Fertilizer Company, 2013 9 SCC 319]. Production of revenue
documents to verify the source of title only demonstrates
complete ignorance of the settled position of law.
23.Similarly, the third proviso also defies logic. If
the original is lost, it is not understood as to why a certified
copy of that document obtained from the file of the concerned
SRO cannot be produced. When the best evidence is not
available, the best course is to produce a certified copy which
is the next best available alternative. Instead, the third proviso
requires the executant to obtain a non-traceable certificate
and effect paper publication.”
The Court finally held that the first proviso to Rule 55-A was clearly
beyond the Rule making powers and was, thus, illegal and ultra vires the
parent statute.
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56. The decision in Federal Bank v Sub-Registrar, (2023) 2
CTC 289, was approved by a Division Bench of this Court in Easwari v
Sub-Registrar, W.A 1367 of 2024, dated 12.06.2024 in the following
terms:
“This Court while deciding that issue in Federal Bank
Ltd., v. Sub Registrar, has after referring to various provisions of
the Transfer of Property Act, which is the substantive law dealing
with transfer of immovable property and a Central enactment
held that the provisions of Section 55-A(i) are contrary or
inconsistent with the provisions of the substantive law. We are in
respectful agreement with the conclusions expressed by the
learned Single Judge in Federal Bank Ltd., v. Sub Registrar,
referred to supra.
The right to own property and the right to deal with
property are constitutional rights protected under Article 300-A
of the Constitution of India. Rule 55-A(i) clearly and directly
invades upon such a right and empowers a Sub Registrar, who is
not even a Judicial Authority to tamper with the right to property
by a subordinate legislation. Courts will have to frown upon such
an attempt by the legislature to invade upon a Constitutional
right through a Subordinate legislation which has been rightly
done by the learned Single Judge in Federal Bank Ltd., v. Sub
Registrar. We are therefore of the view that the learned Single
Judge, who decided the Writ Petition fell in error in concluding
that the dictum in Federal Bank Ltd., will have to be confined to
that case alone, we are therefore unable to uphold the judgment
of the learned Single Judge impugned in this Appeal.”
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57. Despite the aforesaid order of the Division Bench, the Sub-
Registrar filed an appeal before another Division Bench in W.A 1303 of
2023, challenging the correctness of the decision in Federal Bank’s case,
supra. When the matter was taken up on 08.01.2025, the State, for
reasons best known to them, conveniently suppressed the fact that the
decision of the learned single judge had already been upheld by a
coordinate bench in Easwari v Sub-Registrar, W.A 1367 of 2024, dated
12.06.2024. This led the Division Bench into passing an order setting
aside the declaration of Rule 55(i) as ultra vires.
58. Later another Division Bench of this Court in the case of
Ariyanatchi and others vs The Inspector General of Registration in
W.A.(MD) No.856 of 2023, dated 27.06.2023 has also approved the
judgment of the Federal Bank's case. The judgment of this Court in
Fedral Bank's case was also considered by a Division Bench in
W.A.No.1160 of 2024 [P.Pappu vs. Sub Registrar, dated 27.09.2024].
In the said judgment, the Division Bench clearly held that the law
relating to transfer of property is governed by the substantial enactment
namely, the TP Act. The right to hold property and the right to be not
deprived of property without reasonable compensation is a constitutional
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right ensured under Article 300-A of the Constitution of India and also
held that there cannot be a reasonable restriction to right to hold the
property and no one can be deprived of the property without reasonable
compensation. The right to hold the property also takes in its fold the
right to deal with the property and also recorded that any certificate from
any Government department, as of today, comes only at a price for an
ordinary citizen. An elaborate procedure has also been fixed for issuance
of non-traceability certificate. We have come across several instances
where, because of the high pricing of and the complicated procedure
involved in obtaining a non traceability certificate, instances of people
obtaining non-traceability certificate from the neighbouring States has
increased. By holding so, this Court held that driving executant of
documents to obtain a non traceability certificate in case of lost
document in every case will result only in encouraging under hand
dealings. When certified copies have produced and it is not impossible
for the Sub Registrar to have it verified with the original record that is
available in his own office, insisting upon a non traceability certificate
appears to be rather a wasteful exercise. The above said decision of the
Division Bench also reached finality. Pappu's case has also been
challenged before the Hon'ble Supreme Court in Special Leave to Appeal
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No.2344 of 2025, which was dismissed on 03.02.2025 holding that “no
case for interference is made out in exercise of our jurisdiction under
Article 136 of the Constitution of India”.
59. When Federal Bank’s case had already been considered by
the two Division Benches referred to above, W.A.No.1303 of 2023 was
later filed. In the said appeal, the Division Bench held that the finding in
Federal Bank’s case declaring the proviso to Rule 55-A as invalid and
ultra vires alone was liable to be set aside, on the ground that there was
no specific prayer challenging the vires of the Rule and that the
Government had not been impleaded as a party to the writ petition. Be
that as it may.
60. Subsequently, the same Rule 55-A became the subject
matter of litigation in Gopi’s case, wherein the Hon’ble Supreme Court
held as follows:
“15. The registering officer is not concerned with
the title held by the executant. He has no adjudicatory power to
decide whether the executant has any title. Even if an executant
executes a sale deed or a lease in respect of a land in respect of
which he has no title, the registering officer cannot refuse to
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register the document if all the procedural compliances are
made and the necessary stamp duty as well as registration
charges/fee are paid. We may note here that under the scheme
of the 1908 Act, it is not the function of the Sub-Registrar or
Registering Authority to ascertain whether the vendor has title
to the property which he is seeking to transfer. 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.
16. Therefore, assuming that there is a power under
Section 69 of the 1908 Act to frame the Rules, Rule 55A(i) is
inconsistent with the provisions of the 1908 Act. Due to the
inconsistency, Rule 55A(i) will have to be declared ultra vires
the 1908 Act. The rule- making power under Section 69 cannot
be exercised to make a Rule that is inconsistent with the
provisions of the 1908 Act. Rule 55A(i) is accordingly declared
as ultra vires the 1908 Act.”
61. The decision in Gopi’s case, supra, was subsequently
followed by the Supreme Court in Samiullah v The State Of Bihar
[2026] 1 MLJ 145. In the said decision it was held as follows:
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“A detailed examination of the relevant provisions
of the Act, coupled with Sections 21 and 22 and also Section
69(1)(h) read with Sections 55(3), do not indicate anything as
assumed by the High Court. At the same time a detailed
examination of Sections 21, 22 and 55(3) only evidences the
requirement of sufficient description to property. All these
requirements are intended only to identify the property and for
this purpose the provisions enable reference to maps, plans or
surveys, if practicable. The reality is that, none of these
provisions require reference to or production of proof of
mutation in the name of the owner. That is to say, the
provision does not relate to the right of disposition of the
executant in respect of a property which is otherwise
physically identifiable.”
While Transfer of Property Act provides
substantive legal framework for purchase and sale of
immovable property and the Stamp Act imposes a fiscal
charge on the transferable property as a precondition for
registration, the Registration Act institutionalizes the process
of registering documents to create a public record of
immovable property transactions. The Registration Act
mandates registration of documents, not the title and this
distinction is the fundamental character of our country’s
presumptive titling system through registration.”
62. The above judgment clearly holds that the Registration Act
mandates only the registration of documents and not adjudication of title.
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After Rule 55-A of the Registration Rules was struck down, the same has
been reintroduced by way of the present amendment to the Registration
Act.
63. The Hon'ble Supreme Court, in Gopi's case and
Samiullah's case, has categorically held that the Registering Officer is
not concerned with the questions of title and has no adjudicatory power
to determine whether a person possesses valid title to the property or not.
This consistent view has been reiterated by the Hon'ble Supreme Court in
several other judgments, wherein it has been held that the Registering
Authority cannot adjudicate upon title and is not an adjudicating
authority. Despite such clear findings and the law declared by the
Hon'ble Supreme Court, Rule 55-A has once again been brought into
force through legislative amendment in the form of Section 34-C. The
Statement of Objects and Reasons clearly indicates that Rule 55-A was
originally introduced for the purpose of deciding the title of a person to
the property.
64. A careful reading of Section 34-C shows that, where the
executant of a document is unable to produce the original document to
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establish his right over the subject property, certain safeguards and
requirements have been prescribed. The requirement of producing, or
accounting for, the prior title document necessarily presupposes that the
Sub-Registrar must satisfy himself that such document vests title in the
person presenting the document for registration. This, in effect, requires
the Sub-Registrar to undertake an enquiry into the title of the property
and the validity of the presentant's claim thereto. Such an enquiry is
precisely what has been disapproved by the Hon'ble Supreme Court in
Gopi's case and other decisions.
65. In Gopi's case, the Hon'ble Supreme Court has clearly
declared that the Registering Officer is not concerned with the title held
by the executant. He has no adjudicatory power to decide whether the
executant has any title. Even if an executant executes a sale deed or
lease in respect of a land in respect of which he has no title, the
Registering Officer cannot refuse to register the document if all the
procedural compliances are made and the necessary stamp duty as well as
registration charges/fee are paid. We may note here that under the
scheme of 1908 Act, it is not the function of the Sub-Registrar or
Registering Authority to ascertain whether the vendor has title to the
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property which he is seeking to transfer. 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.
66. Similarly, in Satyapal Anand v. State of Madhya Pradesh,
the Hon'ble Supreme Court held that the powers exercised by the
Registrar under the Registration Act are purely administrative in nature
and not quasi-judicial. It is also relevant to note that the right to hold,
transfer, and deal with immovable property is a constitutional right
protected under Article 300-A of the Constitution of India. Though it is
no longer a fundamental right, it nevertheless remains a valuable
constitutional right and cannot be curtailed or taken away lightly.
67. Insofar as the transfer of immovable property is concerned,
Section 54 of the Transfer of Property Act mandates that a transfer of
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tangible immovable property of a value exceeding one hundred rupees
can be effected only through a registered instrument. Consequently,
registration is an indispensable statutory requirement for effectuating
such transfers.
68. The newly introduced Section 34-C empowers the Sub-
Registrar to refuse registration where the executant fails to produce the
original document evidencing his title or right over the property. It is well
settled that the functions of the Registering Authority are purely
administrative and ministerial in nature. The Registering Authority is not
vested with any adjudicatory power to determine questions relating to
title.
69. Even in the counter affidavits filed by the respondents, it
has been admitted that Sub-Registrars perform only ministerial functions
under the Registration Act. Such being the position, the impugned
amendment effectively requires the Sub-Registrar to examine and satisfy
himself regarding the executant's title before registering the document,
thereby conferring upon him a function that is alien to his statutory role.
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70. The consequence of such a provision is that a person may
be prevented from dealing with or transferring his property solely on the
basis of the Sub-Registrar's satisfaction regarding title. The amendment,
therefore, substantially impairs the exercise of property rights and places
a restriction upon a citizen's constitutional right to deal with and transfer
property.
71. The judgments make it abundantly clear that the
Registering Authorities possess no adjudicatory power to determine
questions of title. However, the impugned amendment effectively
empowers the Registering Authority to examine and decide issues
relating to title before accepting a document for registration. Such a
conferment of adjudicatory power upon an authority whose functions are
purely administrative and ministerial in nature runs contrary to the settled
law declared by the Hon'ble Supreme Court.
72. Furthermore, by vesting the Registering Authority with
powers that are essentially judicial in character, the amendment raises
serious concerns relating to the constitutional doctrine of separation of
powers, which forms part of the basic structure of the Constitution. It is
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also significant to note that the amendment does not prescribe the nature,
scope, or manner of the enquiry contemplated thereunder.
73. It is also pertinent to note that the first proviso mandates
the production of a No Objection Certificate from the mortgagee. This
requirement assumes significance inasmuch as the impugned amendment
appears to override the substantive provisions of the Transfer of Property
Act, which comprehensively governs transactions relating to immovable
property.
74. The Transfer of Property Act recognizes and regulates
various modes of dealing with immovable property, including transfers,
mortgages, leases, exchanges, and gifts. However, by imposing
additional conditions upon the exercise of such rights, Section 34-C
effectively alters the legal framework governing transactions in
immovable property. To that extent, the amendment trenches upon a field
already occupied by the substantive provisions of the Transfer of
Property Act.
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75. It is well settled that the object of the Registration Act is
primarily to provide public notice of transactions affecting property and
to maintain a public record of such transactions. The Act is concerned
with the registration of documents and not with the validity of the
underlying transaction or the adjudication of title. Registration is
intended to give authenticity and publicity to a document; it is not
designed to determine proprietary rights.
76. However, Section 34-C of the Registration Act proceeds on
the premise that a person can deal with immovable property only upon
satisfying the Registering Authority regarding his title or right over the
property. Such a requirement fundamentally alters the scheme of the
Registration Act and, in effect, enables the Registering Authority to
scrutinize and determine rights in property before permitting registration.
The consequence is that the amendment not only travels beyond the
scope and object of the Registration Act but also operates in a manner
inconsistent with the substantive provisions of the Transfer of Property
Act governing transactions in immovable property.
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77. Section 41 of TP Act deals with the power of ostensible
owner to effect the transfer of the property with consent express or
implied of the real owner. From the principle underlined Section 41 of
the TP Act, it could be seen that ostensible owner of the property with the
consent, express or implied and representing himself as a owner of the
property though he is not having title, can deal with the property. Even
such transfer is protected and the transferrrees right is also protected if
transferee is acted in good faith and taken a reasonable care to ascertain
that transferor had power to transfer.
78. Similarly, Section 43 of TP Act permits transfer by
unauthorised person who subsequently acquires power in transfer of the
property. The above provision makes it clear that even a person who has
no title at the initial stage, as on the date of transfer, can still sell the
property. If the transferor subsequently acquires an interest in the same
property, the title of the transferee becomes valid by operation of law.
Therefore, even a transfer by an unauthorised person is not prohibited, as
per the express provisions contained in Section 43 of the TP Act. Only
the validity of the title would be subject to his acquiring subsequent
interest in the property.
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79. Section 44 of TP Act permits one of the co-owners to deal
with the share in the property. Therefore, the introduction of Section 34-
C of the Registration Act, which empowers the Sub-Registrar to go into
questions of title, would also override the provisions of Sections 41, 43,
and 44 of the Transfer of Property Act. The Hon'ble Supreme Court has
held that Registration Act only strikes the document and not at the
transactions. Transaction is entirely governed by the TP Act.
80. Section 48 of TP Act deals with the priority of rights.
When different transaction took place in different time in respect of the
same immovable property, each later created right shall in the absence of
a special contract or reservation binding the earlier transferees, be subject
to the rights previously created. The above Section also clearly show
that there is no bar for successive transfer. It is only the person who have
purchased the property has to make reasonable enquiry. Further, it is also
noted that even transfer made during the pending suit, such transfer is not
void. Further it is subject to the result of the suit.
81. Similarly Section 53 of the TP Act deals with the fraudulent
transaction. Even such fraudulent transfer, if made with intent to defeat
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or delay the creditors of the transferor, shall be voidable at the option of
any creditor so defeated or delayed. Even in such cases, the rights of a
transferee in good faith for consideration are protected.
82. Section 56 of the TP Act deals with marshaling by
subsequent transfer. The said provision also indicates that even where
the property is subject to a mortgage, there is no bar on a subsequent
transfer of the property. However, such subsequent transfer is subject to
the rights of the earlier mortgagee.
83. Section 57 of the TP Act permits the sale of the property
with encumbrances. Even the properties already encumbered can be
brought under Court sale and the encumbrance can be freed after
issuance of notice to the encumberer. Therefore, insisting the no
objection certificate from the mortgagee to register the document will
certainly infringe the constitutional right of the parties to deal with the
properties. This leads to a situation where the money lender, in whose
favour the mortgage exists, may refuse to issue a No Objection
Certificate, and as long as such NOC is not granted or obtained from the
mortgagee, the owner of the property is completely deprived of his right
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to deal with the immovable property. If the mortgagor is offered a
favourable or enhanced price for the sale of the property, such transaction
may be frustrated due to the absence of a No Objection Certificate, as
mortgagees are not obliged to grant such consent. This also results in an
interference with the constitutional rights of the parties. A mortgage
always runs with the property. Any subsequent transfer takes place
subject to the existing mortgage, and the title of the subsequent purchaser
remains encumbered by the prior mortgage. Thus, the rights of the
predecessor mortgagee are adequately safeguarded. The rights of such
mortgagees under earlier transactions are duly protected under the TP
Act. Therefore, the first proviso to Section 34-C of the Registration Act,
which insists upon a No Objection Certificate, not only violates the
constitutional rights of the parties but also overrides the substantive
provisions of the Transfer of Property Act, which governs transactions
relating to immovable property and not merely the registration of
documents.
84. It is also relevant to note that the requirement of producing
the original document may lead to unintended consequences.
Unregulated moneylenders, who charge exorbitant rates of interest, may
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advance loans without any registered instrument and merely retain
possession of the original title documents as security. In such cases, the
borrower may be unable to produce the original document before the
registering authority. The amended provisions bar registration in the
absence of the original document, thereby conferring an undue advantage
upon such unregulated moneylenders. This would, in fact, confer an
undue advantage upon unregulated moneylenders, enabling them to
charge exorbitant rates of interest in contravention of the existing laws
governing moneylending transactions. Similarly, the mere execution of a
sale agreement in money transaction may deprive the owner of the right
to register a document, as the amendment vests the Sub-Registrar with
adjudicatory powers to determine questions relating to limitation. Such a
provision effectively empowers the Sub-Registrar to decide issues that
are ordinarily within the domain of a competent judicial forum.
85. Section 54 of TP Act makes very clear that a contract for
the of sale of immovable property is a contract that a sale of such
property shall take place on terms settled between the parties and it does
not create any interest in or charge on such property. The agreement of
sale is merely a document creating right to obtain a document for sale on
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fulfilment of terms and conditions specified therein and it is only capable
enforcement in the event of breach of contract by the other side. Even to
enforce such agreement for specific performance, the agreement holder
has to establish not only the contract but other grounds viz., ready and
willingness on his part to get a decree for specific performance provided
the suit is filed within a time. In Ramayee's case, the Division Bench of
this Court has held as follows:
“33. In Narandas Karsondas vs. S.K.Kamtam &
another[AIR 1977 SC 774] the Honourable Supreme Court
also considered the nature of the right created on the
immoveable property by a contract for sale. It has been stated
that contract of sale in view of section 24 of T.P.Act does not of
itself create any interest in or charge on the property. The
personal obligation created by a contract of sale (as
recognised in Section 3 of the Specific Relief Act and section 91
of the Trust Act is described in Section 40 of the T.P. Act) as an
obligation arising out of contract. An annexure to the
ownership of the property, but not amounting to interest or
easement therein.
34. Section 19(b) of Specific Relief Act also protects
the subsequent transferee for value and for consideration in
good faith without notice of the original contract. Even if a
person has no title to the property has entered into a contract
for sale, the transferee can seek for specific performance under
section 13 of the Specific Relief Act.”
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86. In Asset Reconstruction Co. (India) Ltd. Vs.
S.P.Velayutham, reported in (2022) 8 SCC 210, the Hon'ble Supreme
Court held that registration of a document comprises of three essential
steps; (a) execution of the document, by the executant signing or affixing
his left-hand thumb impression (b) presentation of the document for
registration and timing to the registering authority the execution of such
document; and (c) the act of registration of the document.
87. With regard to the aforesaid steps, it was held as follows:
“The first of the aforesaid three steps may be
challenged in a suit for declaration that the registered
document is null and void, either on the ground that the
executant did not have a valid title to pass on or on the ground
that what was found in the document was not the signature of
the executant or on the ground that the signature of the
executant was obtained by fraud, coercion, etc. The second
step of presentation of the document and admitting the
execution of the same, may also be challenged on the very
same grounds hereinabove stated. Such objections to the first
and second of the aforesaid three steps are substantial and
they strike at the very root of creation of the document. A
challenge to the very execution of a document, is a challenge
to its very DNA and any defect or illegality on the execution, is
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congenital in nature. Therefore, such a challenge, by its very
nature, has to be made only before the civil court and
certainly not before the writ court.”
As regards the second and the third step it was held:
“The third step, namely, the act of registration, is
something that the registering authority is called upon to do
statutorily. While the executant of the document and the
person claiming under the document (claimant) are the only
actors involved in the first two steps, the registering officer is
the actor in the third step. Apart from the third step which is
wholly in the domain of the registering authority, he may also
have a role to play in the second step when a document is
presented for registration and the execution thereof is
admitted. The role that is assigned to the Registrar in the
second step is that of verification of the identity of the person
presenting the document for registration”
In suits for declaration of title and/or suits for declaration that
a registered document is null and void, all the aforesaid three
steps which comprise the entire process of execution and
registration come under challenge. If a party questions the
very execution of a document or the right and title of a person
to execute a document and present it for registration, his
remedy will only be to go to the civil court. But where a party
questions only the failure of the registering authority to
perform his statutory duties in the course of the third step, it
cannot be said that the jurisdiction of the High Court under
Article 226 stands completely ousted.
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It was finally concluded as under:
“Thus, the first two steps in the process of
registration are substantial in nature, with the parties to the
document playing the role of the lead actors and the
registering authority playing a guest role in the second step.
The third step is procedural in nature where the registering
authority is the lead actor.”
88. The above judgment clearly set outs the principle that
(a) as far as the execution of a document is concerned, a
challenge can be made only before the civil Court.
(b) when the document is presented for registration in the
second stage, the role assigned to the Registrar is confined to verify the
identity of the person presenting the document for registration.
(c) the scope of enquiry during the presentation of the
document followed by the act of Registration are procedural steps and
not substantive in nature.
89. When it is alleged that a document has been fraudulently
executed, the same could be challenged and tested only by the Civil
Court as held by the Hon'ble Supreme Court in Fatima Bi Vs. Deputy
Custodian-General, Evacuee Property reported in (1973) 1 SCC 742.
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The TP Act is a substantive law governing inter vivos transfers and deals
with the rights and liabilities of the buyer and seller. The above rights
and liabilities set out for the buyer and seller makes it clear that the seller
is bound to disclose to the buyer any material defect in the property or in
the seller's title thereto of which the seller is and the buyer is not aware.
The maximum of caveat emptor applies to patent defects and defects of
which the seller is unaware. In the event the seller fails to disclose
material defects in title which are subsequently discovered by the buyer,
the buyer is entitled to claim damages or rescind the contract on the
ground of misrepresentation as per the judgment of the Hon'ble Supreme
Court in Pratap Singh Vs Vimla Devi reported in (1957) 2 SCC 577.
90. The whole aim of the Registration Act, is to govern the
documents and not the transaction embodied therein. Despite various
judgment cited above, the State did not grasp the fundamental and basic
distinction between the execution followed by presentation and
registration, which has resulted in circulars, rules and legislation which
seek to expand the powers of the Registrar to probe into the very
execution of the document, which is purely within in the domain of the
Civil Court.
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91. Part VI of the Registration Act deals with the presentation
of the documents for registration. Section 32 deals with the persons,
who are to present documents for a registration whereas Section 33 deals
with the power of attorney which may be recognized for the purpose of
Section 32. Section 34 deals with enquiry before the Registration by
Registering Officer. Section 34 of the Registration Act reads as follows:
“34. Enquiry before registration by registering officer.
—(1) Subject to the provisions contained in this Part and in
sections 41, 43, 45, 69, 75, 77, 88 and 89, no document shall be
registered under this Act, unless the persons executing such
document, or their representatives, assigns or agents authorised
as aforesaid, appear before the registering officer within the time
allowed for presentation under sections 23, 24, 25 and 26:
Provided that, if owing to urgent necessity or
unavoidable accident all such persons do not so appear, the
Registrar, in cases where the delay in appearing does not exceed
four months, may direct that on payment of a fine not exceeding
ten times the amount of the proper registration fee, in addition to
the fine, if any, payable under section 25, the document may be
registered.
(2) Appearances under sub-section (1) may be
simultaneous or at different times.
(3) The registering officer shall thereupon—
(a) enquire whether or not such document was
executed by the persons by whom it purports to have been
executed;
(b) satisfy himself as to the identity of the persons
appearing before him and alleging that they have executed the
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document; and
(c) in the case of any person appearing as a
representative, assign or agent, satisfy himself of the right of such
person so to appear.
(4) Any application for a direction under the proviso to
sub-section (1) may be lodged with a Sub-Registrar, who shall
forthwith forward it to the Registrar to whom he is subordinate.
(5) Nothing in this section applies to copies of decrees
or orders.”
92. From the above provisions, as pointed out by the Hon'ble
Supreme Court in S.P.Velayutham's case, the role assigned to the Sub-
Register at the stage of presentation in Section 34 is to verify the identity
of the person presenting the document for registration. Under Section
35, the Registering Authority shall register the document if he satisfied,
or shall refuse to register if conditions are not specified and if so, follow
the procedure under Part-XII of the Act. Initially Rule 55-deals with the
enquiry, which reads as follows:
“55. It forms no part of a registering officer’s duty to
enquire into the validity of a document brought to him for
registration or to attend to any written or verbal protest against
the registration of a document based on the ground that the
executing party had no right to execute the document; but he is
bound to consider objections raised on any of the grounds stated
below:-
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(a) that the parties appearing or about to appear
before him are not the persons they profess to be;
(b) that the document is forged;
(c) that the person appearing as a representative,
assign or agent, has not right to appear in that capacity;
(d) that the executing party is not really dead, as
alleged by the party applying for registration; or
(e) that the executing party is a minor or an idiot or
a lunatic.”
93. It is also sought to be pointed out that various circulars
have been issued to expand the powers of the Registrar to adjudicate
questions of fraud and forgery. All the circulars and the rules were struck
down by either Supreme Court or this Court at various point of time.
94. In the light of the above background, now the State has
introduced the impugned amendment. For the easy reference, the same
reads as follows:
"34-C. Production of Original documents.
Notwithstanding anything contained in any other law for the
time being in force, the registering officer before whom a
document relating to immovable property is presented for
registration shall not register the same, unless the executant
produces the previous original document by which the right
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over the subject property was acquired by him along with the
Encumbrance Certificate pertaining to the subject property
obtained within ten days before the date of presentation:
Provided that where an encumbrance as to
subsisting mortgage, exists over the property, the registering
officer shall not register such document unless a No Objection
Certificate is obtained from the mortgagee:
Provided further that where an agreement for sale
has been executed in respect of the subject property and it has
not been performed, the registering authority shall not register
such document unless the period of limitation for filing a suit
for specific performance of the above agreement has lapsed:
Provided also that where the subject property is
ancestral one and the previous original document is not
available, the registering officer shall not register such
document, unless the patta issued by the Revenue Department
in respect of that property is produced:
Provided also that if the previous original document
is lost, the registering officer shall not register such document
unless non-traceable Certificate issued by the Police
department along with the advertisement published in the local
Newspaper giving the notice of loss of the previous original
document are produced:
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Provided also that production of the previous
original document shall not be necessary for a document in
which the Government or a statutory body is the executant or
for such classes of documents as may be notified by the State
Government, from time to time.".
95. The Statement of Objects and Reasons for introducing the
new Act reads as follows:
“STATEMENT OF OBJECTS AND REASONS.
In order to safeguard public from the perils caused due
to fraud, forgery and impersonation in the registration of
documents relating to immovable properties, rule 55-A has been
inserted in the Tamil Nadu Registration Rules, 1949 by invoking
section 69 of the Registration Act, 1908 (Central Act XVI of 1908).
The said rule 55-A mandates that the original title deed or other
records specified therein shall be produced at the time of
registration of the documents relating to immovable properties.
The limited purpose of the said rule is to ascertain as to whether
the person executing the document possess a title over the
immovable property to be registered and the said rule is made
with an intent to avoid fraudulent transactions.
2. However, the Supreme Court of India, in its
Judgment, dated 07.04.2025 has held that the rule making power
under section 69 cannot be exercised to make a rule that is
inconsistent with the provisions of the 1908 Act and accordingly,
the Supreme Court has declared rule 55-A of the said Rules as
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ultra-vires to the said Central Act XVI of 1908.
3. In the said circumstances, in order to achieve the
object behind the said rule 55-A by giving legal sanctity thereto
and thereby to protect the interests of the public, who may be
affected by fraud, forgery and impersonation in the registration of
documents, the Government have decided to incorporate suitable
provisions in the said Central Act XVI of 1908 by way of a State
amendment.
4. The Bill seeks to give effect to the above decision.”
96. The very object of the amendment is to substitute the Rule
that was originally introduced as Rule 55-A by way of an Act, which has
already been struck down by the Hon'ble Supreme Court. It is pertinent
to note that the Rule itself was introduced, as evident from the Statement
of Objects and Reasons, for the purpose of determining the title of a
person to the immovable property sought to be registered. The very same
provision is now sought to be reintroduced by way of legislation as
Section 34-C.
97. A comparative reading of Section 34-C of the Registration
Act and Rule 55-A of the Registration Rules, which was struck down by
the Constitutional Court, would clearly show that the present amendment
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is nothing but a re-enactment of Rule 55-A in the form of primary
legislation. This can be easily demonstrated by the following table:
Provision under Section 34-C Provision under Section 55-A(i)
Section 34-C
Notwithstanding anything contained in
any other law for the time being in force,
the registering officer before whom a
document relating to immovable property
is presented for registration shall not
register the same, unless the executant
produces the previous original document
by which the right over the subject
property was acquired by him along with
the Encumbrance Certificate pertaining to
the subject property obtained within ten
days before the date of presentation.
Rule 55-A(i)
The registering officer before whom a
immovable document relating property is
presented for registration, shall not
register the same, unless the presentant
produces the previous original deed by
which the executant acquired right over
the subject property and an Encumbrance
Certificate pertaining to the property
obtained within ten days from the date of
presentation
Provided that where an encumbrance as
to subsisting mortgage, exists over the
property, the registering officer shall not
register such document unless a No
Objection Certificate is obtained from the
mortgagee:
Provided that in case an encumbrance as
to mortgage, orders on attachment of
property, sale agreement or lease
agreement exists over the property, the
registering officer shall not register such
document if the time limit for filing of
suit is not lapsed or No Objection
Certificate is not granted by the
appropriate authority or raising of the
attachment is not done, as the case may
be:
Provided further that where an agreement
for sale has been executed in respect of
the subject property and it has not been
performed, the registering authority shall
not register such document unless the
period of limitation for filing a suit for
specific performance of the above
agreement has lapsed:
Provided further that in case the previous
original deed is not available as the
property being an ancestral one, the
registering officer shall not register such
document, unless the presentant produce
any revenue record evidencing the
executant's right over the subject property
such as patta copy issued by Revenue
Department or tax receipt:
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Provided also that where the subject
property is ancestral one and the previous
original document is not available, the
registering officer shall not register such
document, unless the patta issued by the
Revenue Department in respect of that
property is produced:
Provided also that if the previous original
deed is lost, the registering officer shall
register such document only on
production of non-traceable Certificate
issued by the Police department
alongwith the advertisement published in
the local Newspaper as to the notice of
loss of the previous original deed:
Provided also that if the previous original
document is lost, the registering officer
shall not register such document unless
non-traceable Certificate issued by the
Police department along with the
advertisement published in the local
Newspaper giving the notice of loss of
the previous original document are
produced:
Provided also that production of the
previous original deed shall not be
necessary where the Government or a
Statutory body is the executant of the
document or for such class of documents
as may be notified by the Inspector
General of Registration, from time to
time.
98. The same clearly indicates that the very object of bringing
the amendment is only to reintroduce Rule 55-A of the Registration
Rules, which was struck down by the Constitutional Court, by
empowering the Sub-Registrar to conduct an enquiry as to whether the
executant has title over the immovable property
99. It is relevant to note that while striking down Rule 55-A the
Registration Rules, the Hon’ble Supreme Court in Gopi’s case held as
follows:
“15. The registering officer is not concerned with the
title held by the executant. He has no adjudicatory power to
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decide whether the executant has any title. Even if an executant
executes a sale deed or a lease in respect of a land in respect of
which he has no title, the registering officer cannot refuse to
register the document if all the procedural compliances are made
and the necessary stamp duty as well as registration charges/fee
are paid. We may note here that under the scheme of the 1908
Act, it is not the function of the Sub-Registrar or Registering
Authority to ascertain whether the vendor has title to the property
which he is seeking to transfer. 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.”
100. Therefore, the reintroduction of the said provision
amounts to an attempt to once again empower the Registrar to adjudicate
title disputes, contrary to the law declared by the Hon'ble Supreme Court
under Article 141 of the Constitution of India.
101. In Horil Vs Keshav, reported in (2012) 5 SCC 525, the
Hon'ble Supreme Court has held that Revenue Courts are neither
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equipped nor competent to effectively adjudicate on allegations of fraud
that have overtones of criminality and the courts really skilled and
experienced to try such issues are the courts constituted under the Code
of Civil Procedure.
102. Though it is submitted by the learned Additional Advocate
General that mere practical difficulties itself cannot be taken into
consideration while testing a legislation. In this regard, the Hon'ble
Supreme Court in Subramanian Swamy Vs. CBI reported in (2014) 8
SCC 682 has held as follows:
“A practical assessment of the operation of the law in
particular circumstances is necessary and the court can take
judicial notice of existing conditions from time to time.”
103. Interestingly, the power to decide questions of title is
sought to be conferred upon the Sub-Registrar, whose functions have
consistently been held by the Constitutional Courts to be purely
ministerial in nature. Sub-Registrars are not judicial officers, nor are they
vested with the expertise or training required to adjudicate complex
questions of title and property rights. The conferment of such powers
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upon an authority performing essentially ministerial functions is likely to
result in arbitrariness and inconsistent decision-making. Therefore, a
Sub-Registrar, who has hitherto been exercising only ministerial and
administrative functions under the Registration Act, cannot be conferred
with powers akin to those exercised by a civil court for adjudicating
disputes relating to title and property rights. Such a course would be
contrary to the principles laid down by the Hon'ble Supreme Court in
S.P. Velayutham's case and State of Rajasthan Vs. Basant Nahata
reported in (2005) 12 SCC77.
104. In Pareena Swarup Vs. Union of India reported in
(2008) 14 SCC 107, the Hon'ble Supreme Court has reiterated the
essential constitutional duty to maintain separation of powers by having
legal question adjudicated by a free and impartial judiciary. It was held
as follows:
“The Constitution guarantees free and independent
judiciary and the constitutional scheme of separation of powers
can be easily and seriously undermined, if the legislatures were to
divest the regular courts of their jurisdiction in all matters, and
entrust the same to the newly created Tribunals which are not
entitled to protection similar to the constitutional protection
afforded to the regular courts. The independence and impartiality
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which are to be secured not only for the court but also for
Tribunals and their members, though they do not belong to the
“judicial service” but are entrusted with judicial powers. The
safeguards which ensure independence and impartiality are not
for promoting personal prestige of the functionary but for
preserving and protecting the rights of the citizens and other
persons who are subject to the jurisdiction of the Tribunal and for
ensuring that such Tribunal will be able to command the
confidence of the public. Freedom from control and potential
domination of the executive are necessary preconditions for the
independence and impartiality of Judges. To make it clear that a
judiciary free from control by the executive and legislature is
essential if there is a right to have claims decided by Judges who
are free from potential domination by other branches of
Government.”
105. Similarly, in Madras Bar Assn. v. Union of India, (2022)
12 SCC 455, the Supreme Court has held as follows:
“The fundamental right to equality before law and
equal protection of laws guaranteed by Article 14 of the
Constitution, clearly includes a right to have the person's rights
adjudicated by a forum which exercises judicial power in an
impartial and independent manner [Union of India v. Madras
Bar Assn., (2010) 11 SCC 1]”
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106. It is equally well settled that a legislation which breaches
the doctrine of separation of powers would fall foul of Article 14 of the
Constitution of India. In Madras Bar Assn. v. Union of India, (2022) 12
SCC 455, it was held:
“26. The doctrine of separation of powers informs the
Indian constitutional structure and is an essential constituent of
rule of law. In other words, the doctrine of separation of powers,
though not expressly engrafted in the Constitution, its sweep,
operation and visibility are apparent from the scheme of the
Indian Constitution. The Constitution has made demarcation,
without drawing formal lines between the three organs—
legislature, executive and judiciary. Separation of powers
between three organs—the legislature, executive and judiciary—
is also nothing but a consequence of principles of equality
enshrined in Article 14 of the Constitution of India. Accordingly,
breach of separation of judicial power may amount to negation
of equality under Article 14. Stated thus, a legislation can be
invalidated on the basis of breach of the separation of powers
since such breach is negation of equality under Article 14 of
the Constitution. [State of T.N. v. State of Kerala, (2014) 12
SCC 696]
37. The constitutional mandate is that the legislature
should adhere to the principles laid down in Part IV of the
Constitution of India while enacting legislations. No provision
shall be made in legislative Acts which would have the tendency
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of making inroads into the judicial sphere. Any such
encroachment by the legislature would amount to violating the
principles of separation of powers, judicial independence and
the rule of law. Independence of courts from the executive and
the legislature is fundamental to the rule of law and one of the
basic tenets of the Indian Constitution. Separation of powers
between the three organs i.e. the legislature, the executive and
the judiciary, is a consequence of the principles of equality as
enshrined in Article 14 of the Constitution [State of T.N. v. State
of Kerala, (2014) 12 SCC 696] . Any incursion into the judicial
domain by the other two wings of the Government would, thus,
be unconstitutional.”
107. By permitting the Sub Registrar to exercise powers to
“ascertain as to whether the person executing the document possess a
title over the immovable property” Section 34-C” the impugned
provision authorizes an authority exercising ministerial and
administrative functions to probe questions of title which are within the
exclusive province of the Courts. The impugned provision is, on the face
of it, unconstitutional and violative of Article 14 as it clearly breaches the
principle of separation of powers as held by the Supreme Court in
Madras Bar Assn. v. Union of India, (2022) 12 SCC 455.
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108. Section 34-C of the Registration Act commences with a
non-obstante clause. As already noted, the Registration Act is concerned
primarily with documents and their registration, and not with the
underlying transactions affecting property. The rights and liabilities of
parties arising out of such transactions are governed by the substantive
provisions of the Transfer of Property Act.
109. The Registration Act merely provides the procedural
framework for registration and public notice of documents, whereas the
validity, effect, and legal consequences of transactions relating to
immovable property are governed by the Transfer of Property Act.
Therefore, any provision in the Registration Act that seeks to regulate or
determine substantive rights in immovable property must be examined in
the light of the scheme and provisions of the Transfer of Property Act.
110. As declared by the Hon'ble Supreme Court in Samiullah's
case, the Registration Act mandates registration of documents, not the
title and mere registration of document recording purchase of immovable
property does not confer guaranteed title of ownership,instead it only
serves as a public record of the transaction having presumptive
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evidentiary value, but it is never a conclusive proof of ownership. The
presumption is rebuttable and can always be challenged in a Court of
law.
111. Therefore, the impugned amendment effectively
empowers the Registering Authority to enquire into and determine
questions of title, a function that falls exclusively within the jurisdiction
of competent civil courts. The adjudication of title disputes is a judicial
function and cannot be entrusted to an authority whose role under the
Registration Act is purely ministerial and administrative in nature.
Questions relating to title can be adjudicated only by a competent civil
court upon appreciation of pleadings, evidence, and the applicable law.
On the face of it, this Court is of the view that the impugned provision is
unconstitutional.
112. This Court also called for the files relating to the
impugned amendment and the nature of the assent sought from the
Hon'ble President. Upon a careful perusal of the records, it is seen that
the letter addressed to the Government of India, Ministry of Home
Affairs, in Letter No. 6306/CT&R-Dfg/2025-3, dated 20.08.2025, reveals
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that the attention of the Hon'ble President was drawn only to Entry 6 of
List III (Concurrent List) of the Seventh Schedule to the Constitution,
which deals with the registration of deeds and documents.
113. It is the contention of the respondents that the impugned
Act has received the assent of the President and is therefore immune
from challenge on the ground that it overrides several other Central
enactments which govern the substantive rights of parties in relation to
transfer of property.
114. As has already been pointed out in several decisions
which have been adverted to, supra, the substantive law governing inter-
vivos transfers is governed by the Transfer of Property Act, 1882 and
assent is governed by the Indian Contract Act, 1872. As noted above, the
effect of the provisions of Section 34-C directly interferes with the
several provisions of the Transfer of Property Act relating to ostensible
sale (Section 41), feeding the grant by estoppel (Section 43), mortgages
(Section 48, 53 & 56), sale (Section 54) and lis pendens (Section 52).
The Act also interferes with the freedom of contract in as much as it
refuses registration in respect of transactions which are otherwise legally
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permissible under the substantive law ie., the Indian Contract Act, 1872.
The question that arises is whether the provisions of Section 34-C of the
Registration Act, 1908 would override the provisions of the substantive
law contained in the Transfer of Property Act, 1882 by virtue of Article
254(2) of the Constitution.
115. Article 254 of the Constitution of India reads as follows:
“254. Inconsistency between laws made by
Parliament and laws made by the Legislatures of States
(1)If any provision of a law made by the Legislature
of a State is repugnant to any provision of a law made by
Parliament which Parliament is competent to enact, or to any
provision of an existing law with respect to one of the matters
enumerated in the Concurrent List, then, subject to the
provisions of clause (2), the law made by Parliament, whether
passed before or after the law made by the Legislature of such
State, or, as the case may be, the existing law, shall prevail and
the law made by the Legislature of the State shall, to the extent
of the repugnancy, be void.
(2)Where a law made by the Legislature of a State
with respect to one of the matters enumerated in the Concurrent
List contains any provision repugnant to the provisions of an
earlier law made by Parliament or an existing law with respect
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to that matter, then, the law so made by the Legislature of such
State shall, if it has been reserved for the consideration of the
President and has received his assent, prevail in that State:
Provided that nothing in this clause shall prevent
Parliament from enacting at any time any law with respect to the
same matter including a law adding to, amending, varying or
repealing the law so made by the Legislature of the State.”
116. The principles relating to the applicability of the doctrine
of repugnancy under Article 254 are well settled. In West U.P. Sugar
Mills Assn. v. State of U.P., (2020) 9 SCC 548, it was held that for
repugnancy to exist the following conditions must be satisfied:
i.That there is a clear and direct inconsistency between the
Central Act and the State Act in respect of a subject in the Concurrent
List.
ii.That such an inconsistency is absolutely irreconcilable.
iii.That the inconsistency between the provisions of the two
Acts is of such nature as to bring the two Acts into direct collision with
each other and a situation is reached where it is impossible to obey the
one without disobeying the other.
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117. In Kaiser-I-Hind (P) Ltd. v. National Textile Corpn.
(Maharashtra North) Ltd., (2002) 8 SCC 182, it was held that while
reserving the Bill for the consideration of the President under Article 254
of the Constitution, the proposal of the State must pointedly identify the
law or laws in respect of which repugnancy has arisen and which requires
the consideration of the President for the purposes of assent under Article
254(2) of the Constitution. Hon’ble Mr. Justice M.B.Shah who authored
the majority opinion of the Constitution Bench had observed as follows:
“Applying the aforesaid meaning of the word
“assent” and from the phraseology used In clause (2), the
object of Article 254(2) appears that even though the law made
by Parliament would have supremacy, after considering the
situation prevailing in the State and after considering the
repugnancy between the State legislation and the earlier law
made by Parliament, the President may give his assent to the
law made by the State Legislature. This would require
application of mind to both the laws and the repugnancy as
well as the peculiar requirement of the State to have such a
law, which is repugnant to the law made by Parliament. The
word “assent” is used purposefully indicating affirmative
action of the proposal made by the State for having law
repugnant to the earlier law made by Parliament. It would
amount to accepting or conceding and concurring to the
demand made by the State for such law. This cannot be done
without consideration of the relevant material. Hence, the
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phrase used is “reserved for consideration”, which under the
Constitution cannot be an idle formality but would require
serious consideration on the material placed before the
President. The “consideration” could only be to the proposal
made by the State.
It is true that the President's assent as notified in
the Act nowhere mentions that assent was obtained qua
repugnancy between the State legislation and specified certain
law or laws of Parliament. But from this, it also cannot be
inferred that as the President has given assent, all earlier
law/laws on the subject would not prevail in the State. As
discussed above before grant of the assent, consideration of
the reasons for having such law is necessary and the
consideration would mean consideration of the proposal made
by the State for the law enacted despite it being repugnant to
the earlier law made by Parliament on the same subject. If the
proposal made by the State is limited qua the repugnancy of
the State law and law or laws specified in the said proposal,
then it cannot be said that the assent was granted qua the
repugnancy between the State law and other laws for which no
assent was sought for. Take for illustration — that a particular
provision, namely, Section 3 of the State law is repugnant to
enactment A made by Parliament; other provision, namely,
Section 4 is repugnant to some provisions of enactment B made
by Parliament and Sections 5 and 6 are repugnant to some
provisions of enactment C and the State submits proposal
seeking “assent” mentioning repugnancy between the State
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law and provisions of enactments A and B without mentioning
anything with regard to enactment C. In this set of
circumstances, if the assent of the President is obtained, the
State law with regard to enactments A and B would prevail but
with regard to C, there is no proposal and hence there is no
“consideration” or “assent”. Proposal by the State pointing
out repugnancy between the State law and of the law enacted
by Parliament is a sine qua non for “consideration” and
“assent”. If there is no proposal, no question of
“consideration” or “assent” arises. For finding out whether
“assent” given by the President is restricted or unrestricted,
the letter written or the proposal made by the State
Government for obtaining “assent” is required to be looked
into.” (emphasis supplied)
118. In the light of the above observations of the Supreme
Court, the proposals of the Government of Tamil Nadu to the President
under Article 254(2) were called for and looked into. The letter dated
05.06.2025 addressed to the Secretary to the Government of India,
Ministry of Home Affairs by the Governor’s Secretariat reads as follows:
“Sub: The Registration (Tamil Nadu Amendment)
Bill, 2025 (LA Bill 18 of 2025) – Reserved for consideration
of the
Hon’ble President- Regarding
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******
I am directed to state that the Tamil Nadu
Legislative Assembly has passed The Registration (Tamil Nadu
Amendment) Bill, 2025 (LA Bill No 18 of 2025) and sent to the
Hon’ble Governor for reserving the Bill for the consideration
of the Hon’ble President.
2. The Hon’ble Governor has reserved the said Bill
for the consideration of the Hon’ble President on 05.06.2025.
Three authentic copies of the Bill bearing appropriate
endorsements made by the Speaker of the Legislative Assembly
and the Hon’ble Governor are enclosed.
3. The Bill falls mainly within the scope of the
following entries of the Concurrent List in the Seventh Schedule
to the Constitution, namely
Concurrent List
Entry 6 :-……………….; registration of deeds and
documents.
4. The Bill seeks to amend the provisions of a
Central Act viz., the Registration Act, 1908 (Central Act XVI of
1908) which is an existing law on a Concurrent subject. Hence,
the Bill has been reserved for the consideration of the Hon’ble
President under Article 254(2) of the Constitution.
5. I am therefore directed to request you to take
appropriate action for the Bill to have consideration for the
Hon’ble President.
Yours truly,
Principal Secretary to Governor”
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119. From the above, it is clear as the day that the assent of the
Hon’ble President was sought under Article 254(2) to override the
provisions of the Registration Act, 1908 alone, which is an existing law
under Entry 6 of List III in the Seventh Schedule. The subject matter
relating to transfer of property contained in Entry 6 of List III was never
within the contemplation of either the State Government or the President.
Entry 6 of List III of Schedule VII of the Constitutionreads as follows:
“6. Transfer of property other than agricultural land;
registration of deedsand documents”
120. A close perusal of the letter of the Hon’ble Governor’s
Secretariat dated 05.06.2025 shows that the first part of Entry 6 of List
III relating to “Transfer of property other than agricultural land” has been
specifically excluded from consideration in the proposal under Article
254(2) and is confined only to the second part of Entry 6 dealing with
“registration of deeds and documents”. Similarly, the Indian Contract Act
is an existing law falling within the first part of Entry 7 of List III in
respect of which there is no reference in the proposal dated 05.06.2025 of
the State of Tamil Nadu. As pointed out by the Supreme Court in Kaiser-
I-Hind (P) Ltd. v. National Textile Corpn. (Maharashtra North) Ltd.,
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(2002) 8 SCC 182:
“Article 254(2) contemplates “reservation for
consideration of the President” and also “assent”. Reservation
for consideration is not an empty formality. Pointed attention of
the President is required to be drawn to the repugnancy between
the earlier law made by Parliament and the contemplated State
legislation and the reasons for having such law despite the
enactment by Parliament.”
121. In his concurring judgment, Hon’ble D. Raju, J., in
Kaiser-I-Hind (P) Ltd. v. National Textile Corpn. (Maharashtra North)
Ltd., (2002) 8 SCC 182 has also observed as follows:
“the President has to be apprised of the reasons at
least as to why his assent is being sought, the need or necessity
and the justification or otherwise for claiming predominance for
the State law concerned. This itself would postulate an obligation,
inherent in the scheme underlying as well as the very purpose and
object of seeking the assent under clause (2) of Article 254, to
enumerate or specify and illustrate the particular Central law or
provision with reference to which the predominance is desired.
The absence of any standardized or stipulated form in which it is
to be sought for, should not detract the State concerned, to disown
its obligation to be precise and specific in the extent of protection
sought having regard to the serious consequences which thereby
inevitably follow i.e. the substitution of the Union law in force by
the State law, in the territorial limits of the State concerned, with
drastic alteration or change in the rights of citizen, which it may,
thereby bring about.”
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122. Therefore, from the above observations of the
Constitution Bench it is clear that unless and until the State specifies and
points out the particular Central law or any provision thereof with
reference to which Article 254(2) must apply there can be no general
assumption that the grant of assent would override every other law or
laws in the Concurrent List. Consequently, in the absence of there being
any proposal from the State of Tamil Nadu to override the provisions of
any other Central law except the Registration Act, 1908, the contention
that the provisions of Section 34-C must be treated as overriding the
substantive provisions of the Contract Act,1872 and the Transfer of
Property Act, 1882 cannot be accepted.
123. There is no dispute with regard to the principles laid down
in the judgments relied upon by the learned Additional Advocate
General. It is well settled that legislative enactments can be challenged
on the ground of violation of any of the fundamental rights guaranteed
under Part III of the Constitution, lack of legislative competence, and
manifest arbitrariness.
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124. However, the substantive provisions of the Transfer of
Property Act and the Indian Contract Act, which govern the rights,
liabilities, and transactions relating to immovable property, were not
specifically brought to the notice of the Hon'ble President. In other
words, the attention of the Hon'ble President was confined to the subject
of registration and was not drawn to the substantive laws that are to be
affected or overridden by the impugned amendment.
125. Article 54 of the Limitation Act prescribes a period of
three years for instituting a suit for specific performance of a contract.
The said Article provides that the period of limitation begins to run from
the date fixed for performance, or, where no such date is fixed, from the
date on which the plaintiff has notice that performance has been refused.
Therefore, a plea of limitation invariably involves mixed questions of
fact and law, which cannot be adjudicated by the Sub-Registrar. This
Court is unable to understand how the Sub-Registrar could decide such
an issue, or what the nature of the enquiry contemplated would be
whether it is to be summary in nature or whether it is to be decided
merely on the basis of affidavits. Therefore, the question of limitation is a
question of law, often involving mixed questions of fact and law, and
cannot be decided by the Sub-Registrar.
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126. Further, mere registration of an agreement for sale does
not take away the right of the owner to sell the property. Admittedly, even
if an agreement for sale is made subject to compulsory registration and is
reflected in the records, it is for the purchaser to take such risk. Whether
a person had prior notice of an earlier agreement is a question of fact and
must be duly established. It is precisely to address such situations that
Section 19 of the Specific Relief Act has been enacted. Therefore, the
contention of the respondents that the question of limitation is purely
factual cannot be countenanced. Conferment of power to decide whether
the period of limitation has expired or not is a clear instance of
usurpation of judicial functions and its vesting in the Sub-Registrar, who
has no adjudicatory role or expertise in law or legal procedure.
Therefore, it has to be held that the impugned proviso suffers from
manifest arbitrariness and is violative of Article 14 of the Constitution,
apart from being contrary to the substantive provisions of law. Further,
as already indicated in paragraph 83, there is no bar under the TP Act on
the sale of a mortgaged property. The existence of a mortgage does not
prohibit the transfer or sale of the property.
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127. The third proviso to Section 34-C of the Registration Act
authorises the Sub-Registrar to refuse registration where the subject
property is ancestral in nature and the original prior document is not
available, unless the patta issued by the Revenue Department in respect
of the property is produced. On a careful scrutiny of the proviso, it is
clear that it also empowers the Sub-Registrar to decide questions of title,
namely whether the property is ancestral in nature or not. Whether the
property is ancestral property or joint family property is a matter to be
decided on facts. How can the Sub-Registrar, hitherto performing a
ministerial function, assume the role of determining and safeguarding the
character of the property so as to decide whether it is ancestral property
or not. Therefore, the third proviso, which empowers the Sub-Registrar
to decide questions of title, also violates the basic structure of the
Constitution and the doctrine of separation of powers.
128. The fourth proviso relates to the requirement of a non-
traceable certificate issued by the police department, along with
publication in a widely circulated local newspaper. This proviso was also
incorporated in the earlier Rule, which was struck down by the Division
Bench of this Court in P. Pappu v. Sub-Registrar in W.A. No. 1160 of
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2024, dated 29.07.2024, wherein it was clearly held as follows:
“10. Adverting to the facts on hand, the document that
is sought to be registered is a release deed executed by the sister
in favour of the brother. The document recites that the property
belonged to the father. The parties are not strangers to each
other. They have produced registration copies of the antecedent
documents which are registered in the very same office. Unless
the Registrar has a doubt regarding the genuineness of the copies
issued by his own office, insistence on production of originals is
a superfluous exercise. As we had already stated, it is a common
knowledge and accepted phenomena today that one cannot
secure a certificate from a Government office without the price.
In such situation, driving executant of documents to obtain a non
traceability certificate in case of lost document in every case, will
result only in encouraging under hand dealings. When certified
copies have been produced and it is not impossible for the Sub
Registrar to have it verified with the original record that is
available in his own office, insisting upon a non traceability
certificate appears to be rather a wasteful exercise. Even in
Punithavathy's case referred to supra, we have observed that the
Registrars will not refuse registration particularly, when the
parties to the documents are relatives and they take the risk of
obtaining the document without examining the title. The copies of
the documents have already been produced. The Sub Registrar
could have verified the same with the original records in his
office and register the instrument without dogmatically refusing
registration. We, therefore, do not find any substance in the
argument of Mr.Ramanlaal, learned Additional Advocate
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General. We, therefore, set aside the order of the learned Single
Judge as well as the impugned check slip. We direct the Sub
Registrar, Rasipuram, to register the release deed. We permit the
appellant to re-present the release deed within four weeks from
today and upon such re-presentation, the Sub Registrar,
Rasipuram, will register the instrument without insisting on
production of originals within 15 days from the date of
presentation.”
129. The said judgment is also upheld by the Hon'ble Supreme
Court in S.L.P.(Civil)No.3244 of 2025, by order dated 03.02.2025.
130. With regard to the last proviso to Section 34-C, it is clear
that its survival depends upon the survival of the other limbs of the
provision. Consequently, if the other limbs of Section 34-C are struck
down, the last proviso must also automatically go. Therefore, we are of
the view that the entire amendment introduced is nothing but a
resurrection of the earlier Rule 55-A, which had been struck down by the
Hon’ble Supreme Court. As already noted supra, the legislature cannot
vest adjudicatory powers with the executive. Such an exercise violates
the separation of powers thereby violating Article 14 of the Constitution
and is also impose arbitrary and unreasonable restrictions on the right to
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deal with one's property, which is a constitutional right under Article
300-A. It is now well settled through a catena of decisions that the right
to property has been recognized as a human right under Article 21.
131. Since the amendment is nothing but a resurrection of the
earlier Rule, which has already been struck down by the Constitutional
Court, it not only infringes constitutional rights but also overrides the
provisions of substantive laws, namely the Transfer of Property Act and
the Contract Act, as discussed above. Furthermore, it violates the
doctrine of separation of powers and is manifestly arbitrary.
132. Considering the above, the only conclusion that can be
reached by this Court is that Section 34-C is nothing but a resurrection of
the old Rules, which had already been struck down by the Courts. The
new amendment, by prescribing constitutional limitations, reintroduces
provisions that have already been held to be unconstitutional by this
Court as well as by the Hon’ble Supreme Court. Hence, we are
constrained to hold that all the amendments are ultra vires and
unconstitutional on the ground of violation of the doctrine of separation
of powers, and also for overriding substantive laws governing the
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Transfer of Property Act. The amendments take away the constitutional
right and impose unreasonable restrictions on the right to deal with one’s
property, which is a constitutional right under Article 300A. The right to
property is not only a constitutional right but is also recognized as a
human right.
133. In view of the above findings and discussions, Section 34-
C of the Registration Act, 1908, inserted vide the Registration (Tamil
Nadu Amendment) Act, 2026 (T.N. Act 1 of 2026), is struck down and
held to be ultra vires.
134. Accordingly, all the Writ Petitions are allowed.
Consequently, the refusal check slip dated 18.02.2026 issued by the
District Registrar, Bypass Road, Oyyakondansiruvayal, Karaikudi, is set
aside and he is directed to register the gift deed dated 16.02.2026
presented by the petitioner in W.P.(MD)No.6183 of 2026, forthwith.
There shall be no order as to costs. Consequently, connected
miscellaneous petitions are closed.
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135. We also make the following suggestions to prevent further
fraud, since the registration of documents, including sale agreements, has
now been made compulsory. Though an unregistered sale agreement can
still be used for filing a suit for specific performance to enforce a
contract under the Registration Act, most transactions are now covered
by registered documents.
136. The interests of innocent purchasers can best be protected
by providing clear and accurate details of prior and existing
encumbrances on the property, thereby enabling purchasers to exercise
the reasonable care and diligence required under Section 55 of the
Transfer of Property Act, 1882, before entering into a transaction. It is
necessary to ensure that any person intending to deal with the property is
put on notice of any existing or prior encumbrances on the property. The
Inspector General of Registration is directed to prepare and publish a
comprehensive list of encumbrances in Book I, indexed survey number-
wise and door number-wise. This exercise shall be undertaken forthwith
in all Sub-Registrar Offices across the State of Tamil Nadu and shall be
completed in a phased manner within a stipulated time frame. If such an
exercise is undertaken, all entries relating to transactions will be properly
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reflected in the encumbrance records, thereby addressing the concerns of
the State and enabling members of the public to conduct a thorough
search before entering into any transaction.
137. We, therefore, direct the Inspector General of
Registration, Chennai to ensure that all transactions in respect of all the
survey numbers are reflected in the encumbrance register without fail.
We are also constrained to mention here that we have come across
several instances where entries of particular transactions are erroneous,
and encumbrance certificates have been issued on that basis, which has
in fact led to various consequences and affected innocent persons at
large. Therefore, as indicated in paragraph No. 136, we direct the
Inspector General of Registration, Chennai to undertake the exercise of
verifying the integrity of encumbrance entries in Book I, indexed survey
number-wise and door number-wise, and to ensure that the same are
properly reflected in the encumbrance certificates. The said exercise shall
be commenced forthwith and completed in a phased manner across the
State.
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138. We also place on record our appreciation for the valuable
assistance rendered by Mr.Sharath Chandran, Mr. E. Balaji, Ms. Jasima
Yasmin, and Mr. R.M. Arum Swaminathan, learned counsel for the
petitioners; Mr. T.G. Gowthaman, learned Additional Advocate General,
assisted by Mr. M.P. Senthil, learned counsel for the State; and Mr.
Srinath Sridevan, learned Senior Counsel, who have brought to our
notice the relevant position of law and made fair submissions.
[N.S.K., J.] & [M.J.R., J.]
23.06.2026
Index :Yes/No
Internet:Yes
vsm
To
1.The Secretary to Government,
Registration Department,
Secretariat, Fort St.George,
Chennai-600 009.
2.The Secretary to Government,
Law Department, Secretariat,
Fort St.George, Chennai-600 009.
3.The Inspector General of Registration,
Office of the Inspector General of Registration,
Santhome High Road, Chennai-600 100.
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4.The Sub Registrar,
Office of the Sub Registrar,
Kodaikanal,
Dindigul District.
5.The Sub Registrar,
Beach Road, near the Bus Stand,
Thondi, Ramanathapuram-623 409.
6.The District Regitrar,
Byepass Road,
Oyyakondansiruvayal,
Karaikudi-630 002.
7.The State of Tamilnadu,
Represented by its Secretary to Government,
Commercial Taxes and Registration Department,
Secretariat, Chennai-600 009.
8.The Joint – II Sub Registrar,
Join – II Sub Registrar Office,
Karaikudi, Sivagangai District.
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N.SATHISH KUMAR , J.
AND
M.JOTHIRAMAN, J.
vsm
Pre-Delivery Order made in
W.P.(MD)Nos.7415, 6183, 9526
& 16387 of 2026
23.06.2026
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