MR.SHINAZ SHABEER Vs. DEPARTMENT OF REGISTRATION

JUDGEMENT

(1.) The petitioners intend to sale 3.16 ares of property in Sy.No.324/1-1,2,3 of Thaikkad Village, Thiruvananthapuram District in favour of the buyer. The petitioners want to execute a sale deed in accordance with fair value prescribed for levying stamp duty as per the Kerala Stamp Act, 1959.

(2.) According to the petitioners, they moved the second respondent-Sub Registrar for registration and who in turn refused to register the documents for the reason that the petitioners had executed a sale agreement in favour of a third person for higher value on an earlier occasion.

(3.) The learned Senior Government Pleader on instructions, submitted that the petitioners, in fact, agreed to sell the property for higher value on an earlier occasion and now want to sell the same by undervaluing the consideration obviously to defraud the State. It is further submitted that the petitioners had not applied for registration online and this writ petition was filed on experimental basis.