S SRINIVASAN Vs. REVENUE DIVISIONAL OFFICER STAMP

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking for a direction to the second respondent to release the sale deed registered as Document No.2184/2009 to the petitioner.

(2.) WHEN the matter was taken up for final hearing, the learned counsel for the petitioner submitted that in similar circumstances, this Court had directed the return of the document after taking an undertaking from the petitioner that he will not alienate the property in question pending orders in the proceedings under Section 47A of the Stamps Act. In this regard, learned counsel for the petitioner relied on the judgment of this Court passed on 01.03.2006 in W.P.No.5668 of 2006 (Dhandapani Vs. The Sub-Registrar, Kurinjipadi, Cuddalore District and another). Learned Government Advocate also concedes that similar order may be passed in the present writ petition also.