G. RAMESH Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed for issuance of Writ of Mandamus, directing the respondents 1 and 2 to enter the sale certificate dtd. 31/12/2021 issued by the third respondent in Book No.1 u/s.89(4) of the Registration Act, 1908, without insisting the stamp duty.

(2.) Heard, Mr.P.Krishnan, learned counsel appearing for the petitioner and Mr.Yogesh Kannadasan, learned Special Government Pleader appearing for the respondents 1 and 2.

(3.) The case of the petitioner is that the third respondent conducted an e-auction sale on 13/10/21 under SARFAESI Act. The petitioner had participated in the e-auction sale and he was declared as successful bidder in respect of the subject property. Accordingly, he was issued sale certificate on 31/12/2021. The third respondent forwarded the sale certificate before the second respondent for making entries in Book-I under Sec. 89 of the Registration Act, 1908. However, the second respondent has neither register nor refuse to make entry in Boo-I in spite of the request made by the petitioner.