S. RAJALAKSHMI Vs. THE SUB-REGISTRAR

JUDGEMENT

(1.) HEARD Mr.B.Manoharan, learned counsel appearing for the petitioner and Mr.R.Vijayakumar Narayanan, learned Additional Government Pleader appearing for the respondent. With the consent of either side, the writ petition itself is taken up for final disposal at the admission stage.

(2.) THE petitioner seeks for release of the sale deed registered as document no.4766/2014 on 10.12.2014 by the respondent. It is stated that the respondent has entertained the document regarding the market value of the property as set out in the sale deed and therefore, he proposed to refer the document to the Deputy Collector (Stamps) for ascertaining the correct market value of the property under Section 47(A) of the Indian Stamp Act.

(3.) IN the light of the above, there will be a direction to respondent to return the sale deed bearing document No. 4766/2014 registered on 10.12.2014 within a period of two weeks from the date of receipt of a copy of the order subject to the following conditions.