M PUSHPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for the issue of a writ of mandamus directing the Sub-Registrar, Sriramapuram, Bangalore to return the registered sale deed in respect of the house purchased by the petitioner.

(2.) The facts of the case in brief are as follows: The petitioner purchased house property bearing No. 906, VI Main Road, Hosahally Extension, Vijayanagar, Bangalore, under a registered sale deed dated 24th February 1986 from the previous owner. The document was registered by the Sub-Registrar on 24th February, 1986. According to the document, the petitioner purchased the property for a sum of Rs. 1,10,000/-. The grievance of the petitioner is that the Sub-Registrar has refused to return the document after registration. Therefore, he has presented this petition. In the circumstances, the Government Advocate was directed to take notice for the respondents.

(3.) Sri N. Devadas, learned High Court Government Pleader, submitted that as the Sub-Registrar, Sriramapuram was of the opinion that there was undervaluation of the property in the document, he had referred the matter to the Deputy Commissioner as permit ted under Section 45-A of the Karnataka Stamp Act, 1957 ('the Act' in short), and the matter is under enquiry before the Deputy Commissioner.