GREAT LAKES MULTI-STATE COOPERATIVE HOUSING SOCIETY LIMITED Vs. INSPECTOR GENERAL OF REGISTRATION NO.100

JUDGEMENT

(1.) In Writ Petition W.P.(MD) No.18212 of 2018, the petitioner has prayed for Certiorarified Mandamus to quash the first respondent's order in Lr.No.29338/N1/2017 dated 27.03.2018 and further seeks for a direction to the respondents to grant a certified copy of the registered sale deed dated 31.08.2012 in document No.853 of 2013 on the file of Joint No.I Sub Registrar, Tenkasi in Tirunelveli District.

(2.) Writ Petition filed by the petitioner in W.P.No.19482 of 2018 is for Writ of Mandamus directing the respondents to return the sale deed registered as document No.853/2013 on the file of the third respondent - Joint No.I Sub Registrar, Tenkasi in Tirunelveli District within the time frame considering the representation of the petitioner dated 17.02.2018.

(3.) The case of the petitioner in both the Writ Petitions is that the petitioner is a registered society having purchased an extent of 50 cents in S.No.16/18 at Alandur Village in Kanchipuram District registered for a valuable consideration under the registered sale deed dated 17.05.2013 as document No. 853 of 2013 with the third respondent, who have raised certain queries of undervaluation and referred the same to the DRO (Stamps), Chennai, who passed an order dated 10.04.2017 which was again challenged by way of an appeal before the Inspector General of Registration, Chennai and the same is pending. Meanwhile the respondent when approached seems to have declined to return the original sale deed registered as early as 31.08.2012 and the matter is pending under Section 47-A of Indian Stamp Act as the property has been undervalued.