A.SHEIR MOHAMMED Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed, under the Article 226 of the Constitution of India, to issue a Writ of Certiorari and Mandamus, to call for the records pertaining to the Refusal Check Slip issued by the 2 nd Respondent in RFL/No.2 Joint Sub Registrar, Dindigul in 51/2025 and quash the same and consequently direct the 2nd Respondent to register the Sale Certificate dtd. 13/2/2024 issued by the Additional Sub Judge, Dindigul on payment of Stamp duty as per G.O.(Ms)No.100 Commercial Taxes and Registration (J2) Department dtd. 16/7/2025.

(2.) The facts of case, in a nutshell, led to filing of this Writ Petition and necessary for disposal of same, are as follows:-

(3.) Heard Mr.N.S.Karthikeyan, learned counsel for appearing for the Petitioner and Mr.D.Sadiq Raja, learned Additional Government Pleader, for the Respondents.