Sub-Registrars Must Record Cancellation of Registered Instruments Upon Production of Certified Court Decrees

The Petitioner, owner of the schedule property, executed a registered Joint Development Agreement (JDA) and a General Power of Attorney (GPA) on July 22, 2024, in favor of a developer

Following the developer's failure to perform contractual obligations, the Petitioner initiated a suit in the Commercial Court (Com.O.S.No.1020/2025), which resulted in a judgment and decree dated October 9, 2025, declaring the JDA and GPA terminated, cancelled, and unenforceable

The Petitioner subsequently submitted a representation to the jurisdictional Sub-Registrar (Respondent No. 2) to reflect this cancellation in the Encumbrance Register and Certificate

The Sub-Registrar issued an endorsement dated February 2, 2026, refusing to act on the decree because the Commercial Court had not communicated the decree directly to the registration office and asserting that High Court directions were required

Section 31(2) of the Specific Relief Act, 1963, which mandates that when a registered instrument is cancelled, the court must send a copy of the decree to the registering officer, who shall then note the fact of cancellation on the copy of the instrument in their books

Rule 123 of the Karnataka Registration Rules, 1965, which prescribes the procedural requirement for the Sub-Registrar to enter notes of cancellation in the relevant registers and indexes

The principle that certified copies of judicial decrees carry statutory authenticity and must be treated as conclusive proof of the decree by administrative authorities

The court determined that a conjoint reading of Section 31(2) of the Act of 1963 and Rule 123 of the 1965 Rules creates a mandatory obligation for the registering authority to record a cancellation once a competent court declares an instrument void

The court observed that the Sub-Registrar’s role in this process is strictly ministerial; the authority has no power to adjudicate the validity of the decree or insist on procedural formalities that render a judicial order nugatory

It found that the Sub-Registrar’s refusal to act upon a certified copy of a decree—merely because it was not transmitted directly by the court—constituted an "abdication of statutory duty" and was "antithetical to the rule of law"

The court further highlighted that the failure of civil courts to comply with the communication mandate in Section 31(2) leads to unnecessary litigation, flooding the High Court with writ petitions for matters that are essentially administrative

The Writ Petition was allowed, and the endorsement dated February 2, 2026, was quashed

The court directed Respondent No. 2 to record the cancellation of the JDA and GPA in the Encumbrance records and relevant registers within four weeks

All civil and commercial courts in Karnataka must transmit decrees cancelling registered instruments to the Sub-Registrar within four weeks of the decree

Sub-Registrars must record cancellations based on court communications or certified copies produced by parties without requiring further High Court orders