T. MUTHU BALU Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition is before us, consequent upon the order of reference made by a learned Single Judge, dated 02.02.2012, by issuing the following direction to the Registry.

(2.) Article 58(a) of Schedule-I to the Indian Stamp Act, 1899 reads as under:

(3.) According to the petitioner, "great-grand child" comes within the definition of 'grand-child' and therefore the 2nd respondent is not justified in declining the grant of relief of payment of concessional stamp duty for the aforesaid settlement deed and hence the writ petition has been filed seeking a writ of mandamus to direct the release of the document, on payment of concessional stamp duty.