K N BALARAMAN Vs. SUB REGISTRAR, THRISSUR

JUDGEMENT

(1.) The aforecaptioned Writ Petition (Civil) has been filed seeking directions in the nature of mandamus to the respondent (Office of the Sub Registrar, Thrissur), to entertain the sale deed as shown in Ext.P-2 draft sale deed and register the same and directing the respondent not to reject the sale deed to be submitted by the petitioner on the ground that the petitioner is a signatory to the sale deed and assess the stamp duty as if the sale deed is produced within six months from the date of assessment of the building tax.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Sri.P.R.Reena, learned counsel for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondent.