M. GUNASEKARAN Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed for the issue of Writ of Mandamus directing the 2nd Respondent to delete the entry made in the Encumbrance Certificate relating to the property belonging to the Petitioner based on the Order passed in I.A. No.1 of 2023 in O.S. No.238 of 2023, dtd. 31/10/2024 on the file of the Additional District Judge at Dharmapuri.

(2.) When the matter came up for hearing on 12/2/2025, this Court passed the following Order:

(3.) The learned Counsel for the Petitioner submitted that the dismissal of an Application filed for Temporary Injunction, does not create or limit or declare or extinguish any right, title or interest and therefore, the Respondents ought not to have entertained the document and registered the same and made the entry in the Encumbrance Certificate.