USHA KANAGASABAPATHY Vs. JOINT SUB REGISTRAR NO I

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking the relief of Writ of Certiorarified Mandamus to call for the records relating to the order in No.2992/05 dated 30.03.2005 on the file of the respondent herein and to quash the same and direct the respondent to return the original sale deed dated 13.03.2003 and registered as document No.800 of 2003 on the file of the respondent herein without insisting any other stamp duty or other charges under Samadhan Scheme within a time frame as may be fixed by this Court.

(2.) THE petitioner purchased the lands in S.No.P6/22 in Nagercoil Village measuring to an extent of 871.2 sq.ft as per the sale deed dated 13.03.2003 and the said deed has been registered as document No.800/03 on 13.03.2003. THE respondent has retained the original sale deed dated 13.03.2003 in order to make a reference as per Section 47-A of the Indian Stamp Act, 1899.

(3.) THE petitioner by her letter dated 23.03.2005, has sent a sum of Rs.10,350/- (Rupees Ten Thousand Three Hundred and Fifty only) being the 60% amount on Rs.17,291/- (Rupees Seventeen Thousand Two Hundred and Ninety One only) by taking a banker's cheque No.168/2000132 dated 23.03.2005 in the name of the respondent.