P ULAGANATHAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) BY consent of both sides, the writ petitions have been taken up for final disposal. The writ petitioners have come before this court praying for issuance of writ of mandamus directing the second and third respondents to register and return the document P.Nos.39,40 and 35 of 2009 dated 8.7.2009,8.7.2009 and 2,7.2009 respectively to the petitioners without insisting upon any No Objection Certificate.

(2.) NO objection certificate has been insisted by virtue of G.O.Ms.NO.150, Commercial Taxes dated 22.9.2000 issued under Section 22-A of the Registration Act. In a similar circumstance on refusal of registration of document, Section 22-A of the Registration Act, was challenged before the Rajasthan High Court, which held Section 22-A of the Registration Act as ultra vires. On an appeal to the Honourable Supreme Court, confirmed the judgment in the case of State of Rajasthan vs. Basant Nahata reported in 2005 (4) CTC 606.

(3.) WITH the above direction these writ petitions are disposed of. No costs.