S. GEETHA RANJANI Vs. THE DISTRICT REGISTRAR

JUDGEMENT

(1.) HEARD Mr.C.B. Muralikrishnan, the Learned Counsel appearing for the Petitioner and Mr.K.Guru, the Learned Additional Government Pleader appearing for the Respondents.

(2.) ACCORDING to the Petitioner, she is the absolute owner of the property - Iyan Punjai in S.No. 147/1B1, measuring to an extent of 2.88 acres in Madakudi Village, Lalgudi Division, Registration District of Ariyalur and Revenue District of Trichy was owned and possessed by one A.Mahalingam, Son of Arumugam, vide sale deed, dated 29.4.2013 from one N.V. Rangaraju under Doc.No. 2545/2013, Su -Registrar Office, Lalgudi. After the said purchase, the Vendor has transferred the revenue records such as Patta, Chitta and Adalgal etc. The said Vendor has agreed to sell the lands measuring to an extent of 1. 33 acres in S.No. 147/1B1 out of the total extent of 2.88 acres on the middle of the land on the east west direction of larger extent to the Petitioner for valuable consideration of Rs.10,50,250/ -.Added further, once the document is registered, there is no power for the detention of the document unless Section 47 -A of the Indian Stamps Act comes into operative plea.

(3.) AT this stage, this Court aptly points out the decision in the Sub - Registrar, Chingleput and Others v. R.Rama reported in ( : 2008 Writ L.R.260), whereby and where under, it is observed as under: -