STATE OF TAMIL NADU Vs. R. K. JALAN

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dtd. 15/4/2024 in WP.No.9123/2024 allowing the writ petition filed by the respondents to quash the proceedings of the 3rd appellant, who had refused to register the Sale Deed dtd. 9/11/2023 and to direct the 3rd appellant to register the Deed of Conveyance pursuant to the decree obtained for specific performance by the Civil Courts.

(2.) Brief facts that are necessary for the disposal of this appeal are as follows:-

(3.) Pursuant to a decree in the suit in OS.No.6686/1996 for specific performance and the Sale Deed executed by the Court in execution of decree, the writ petitioners presented the document for registration. However, the same was refused on the ground that the stamp duty has not been paid on the basis of market value for the property as on the date when the document was presented for registration. However, the learned Judge allowed the writ petition after referring the judgment of this Court made in CMA.Nos.168 and 169 of 2016 dtd. 22/8/2017 in G.Mary Chellathal and Another Vs. Tamil Nadu Inspector General of Registration & Principal Revenue Authority and 2 others. As against the same, the appeal is preferred by the appellants.