P. BALAKRISHNAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is for a Writ of Mandamus, directing the first respondent to pass any appropriate order on the appeal pending before him, in the light of the decision rendered in judgment of the Madras High Court in W.P. No. 28343 of 2015 and the provisions of Indian Stamp Act in realizing Stamp duty paid on the petitioner's Sale Certificate issued by the State Bank of India in vide document No. 423/2017 dtd. 28/4/2017, at the office of the Sub-Registrar Office, Thovalai, Thovalai Taluk, Kanyakumari District for properties in Survey Nos. 484/3, 526/1c, 526/16 situated at Aralvaimozhi Village, Thovalai Taluk, Kanyakumari District within the time stipulated by this Court.

(2.) Heard Mr. S. Lenin Prabhu, learned counsel appearing for the petitioner and Mr. V. Anand, learned Government Advocate, who accepts notice on behalf of the respondents.

(3.) By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.