(1.) This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing the Respondents to remove the entry made in the Encumbrance Certificate pertaining to the proceedings initiated under Sec. 47-A(1) of the Indian Stamp Act [hereinafter referred to as 'the Act'] within the time frame fixed by this Court.
(2.) Heard Mr. D. Vairamoorthy, learned Counsel for Petitioners and Mr. B. Vijay, learned Additional Government Pleader appearing for Respondents.
(3.) It is seen from records that seven persons as Co-Owners had entered into a Partition through a Partition Deed, dtd. 22/12/2006. This document was registered as document No.3099 of 2006. The Petitioners were allotted 'A' Schedule property described in the Partition Deed and according to the Petitioners, they paid the Stamp Duty under Article 45(b) of the Act.