SATHIYAMOORTHY Vs. SUB REGISTRAR, SUB REGISTRAR OFFICE

JUDGEMENT

(1.) Since the issue raised in these writ petitions is common, with the consent of the learned counsel appearing for the parties, all these writ petitions were heard together and are disposed of by this common order.

(2.) Invariably in all these cases, the respective prayer sought for by the petitioners is that, challenging the stand taken by the registering authority refusing to register the court decrees / orders / judgments, which were produced for registration before the concerned registering authority within the meaning of Sec. 23 of the Registration Act.

(3.) Mainly two reasons were adduced by the registering authorities for such refusal; first reason is that, under Sec. 23 of the Registration Act, 1908 under the heading 'Time for presenting documents' since a limitation has been prescribed under the proviso to Sec. 23, under which four months time has been granted from the date of the court decrees / orders / judgments, within which, if the same are produced / presented for registration, that can be registered by the registering authorities, and beyond which time they cannot register the same.