K.KRISHNAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, directing the second respondent to register the certified copy of the decree dated 04.07.2018 passed in the suit in O.S.No.686 of 2004 on the file of the District Munsif Court, Madurai Taluk on payment of registration charges alone without insisting for payment of any stamp duty and without insisting on the period of limitation under Section 23 of the Registration Act, 1908.

(2.) Heard Ms.T.R.Jeyapalam, learned counsel appearing for the petitioner and Mr.M.Murugan, learned Government Advocate, appearing for the respondents.

(3.) With the consent of both sides, this writ petition is disposed of at the admission stage itself.