M.N.SADASIVAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the second respondent to make Book 1 entry of the Sale Certificate as per under Sec. 89(4) of the Registration Act, without insisting on additional stamp duty.

(2.) The petitioner states that he is a Practising Doctor and running Multi-Speciality Hospital in Erode District under the name of 'Maaruthi Medical Centre and Hospitals'. Based on the public notice of sale issued under Rule 8(6) of the SARFAESI Security Interest (Enforcement) Rules, 2002 in a local Daily Newspaper dtd. 27/12/2022, the petitioner participated in the process of public auction.

(3.) The Auction property comprises of land measuring an extent of 5510 sq.ft., and a building thereon at Old Survey No.134/7 and 133/1, New Survey No.134/2 and 134/3, South Chennai Registration District, Anna Nagar Sub Registration District, Nungambakkam-Egmore Taluk, within the limits of Chennai Corporation, Koyambedu Village, Door No.30, Kurungaleeswarar Koil Street, Koyambedu, Chennai-600 107.