D DINAKAR Vs. REVENUE DIVISIONAL OFFICER STAMP CHENNAI

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Mandamus directing the second respondent to release the sale deed registered vide No.2073/2010 to the petitioner.

(2.) THE petitioner had purchased the property measuring 3404 sq. ft. land by registered Sale Deed in the year 2010, which was registered in the office of the second respondent. THE total sale consideration was Rs.3,40,400/-, of which, the requisite stamp duty was levied. THE Sale Deed was registered by Registration No.2073 of 2010. After the document was registered by Duty Registrar, the Sub-Registrar referred it for determination as per Section 47-A of the Indian Stamp Act. A notice under Rule 4 of the Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968, was also issued to the petitioner.

(3.) IN view of the settled law referred to above, this Writ Petition is allowed and second respondent is directed to release the sale deed registered as document No.2073/2010 to the petitioner.