MANI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This matter has been heard through video conference The writ petitions, except W.P.Nos.4591 of 2020 and W.P.Nos.14266, 14270, 14274 and 14277 of 2021, challenge the refusal check slips issued by the respective Sub Registrars refusing to register the decree(s) of civil court on the ground of delay in presenting the document for registration, while the writ petition in W.P.No.4591 of 2021 challenges the order of the appellate authority/1st respondent dismissing the appeal preferred by the petitioner as against the order passed by the 2nd respondent refusing to register the decree of civil court dated 21.09.2016 presented by the petitioner for registration and the writ petitions in W.P.Nos.14266, 14270, 14274 and 14277 of 2021 have been filed seeking a direction to the 1st respondent to register the decree(s) of civil court presented by the respective petitioners without any reference to the limitation under Section 23 of The Registration Act, 1908.

(2.) The common issue involved in these writ petitions is as to whether the registering authority can refuse to register a decree or order of a civil court on the ground that the same was presented for registration beyond the period of limitation prescribed under Section 23 of The Registration Act [hereinafter referred to as "the Act" ]

(3.) Since the issue involved in all these writ petitions is common they were heard together and are being disposed of by this common order.