LAXMI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition challenges the impugned refusal check slip dtd. 29/1/2026.

(2.) The petitioner presented a sale deed dtd. 28/1/2026 for registration. The recitals of the sale deed state that the petitioner, Laxmi, is the wife of Murugan. Murugan purchased the scheduled property by a registered sale deed dtd. 23/3/2009. He died intestate on 18/8/2014, leaving behind his wife, Laxmi, and three children, Mukesh, Mukila, and Tharani, as well as his mother, Thangam.

(3.) After the death of her husband, this property and other ancestral properties were pooled together and enjoyed as a Hindu Undivided Family by her and her children. She is the Kartha of the family. To meet the marriage expenses of her younger daughter, Tharani, it is necessary for her to sell the property, and accordingly, she is executing the sale deed.