SUGUMARI Vs. SUB REGISTRAR MUNJIRAI KANYAKUMARI DISTRICT

JUDGEMENT

(1.) This writ petition is filed to quash the impugned order of the respondent, dated 06.06.2019, refusing to register the sale deed and consequently, direct the respondent to register the sale deed presented by the petitioner, dated 06.06.2019 for registration.

(2.) It is admitted that the petitioner is a party to the sale deed, dated 06.06.2019, by which he purchased the property for a consideration of Rs.1,01,175/-. When the document was presented before the respondent for registration, the same was returned by the respondent with the following endorsement.

(3.) The petitioner states that he has paid stamp duty of Rs.7,100/- as per the guideline value. However, the respondent has returned the document only on the ground of under valuation by stating that the document cannot be entertained as the petitioner has not valued the property less than 50% of the market value. The market value is not determined by the Sub Registrar, at the time of registering any instrument. By the impugned order, the respondent indirectly compel the petitioner to pay stamp duty more than the value shown in the document for registration of the document.