S POONKODHAI Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THE petitioner has stated that the Tamil Nadu Housing Board had acquired a large extent of land in Maraimalai Nagar for the Maraimalai Nagar Housing Scheme. THE petitioner had been allotted a plot in Plot No,4, Block No.1, MIG-I, in Rail Nagar-II, Maraimalai Nagar, vide Allotment Letter No.AL8/13846/02, dated 12.3.2003, by the first respondent for a total consideration of Rs.86,042/-. THE possession of the plot was handed over to the petitioner, on 24.2.2004. As per the scheme, on completion of the payment of the instalments the allottee was legally entitled to get the sale deed to be executed by the first respondent and to be registered by the second respondent.

(3.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that this Court, under similar circumstances, as found in the present writ petition, had passed a number of orders directing the registering authorities to register and release the concerned sale deeds by accepting the stamp duty paid on the actual consideration.