V.MURUGESAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Special Government Pleader for the Respondents 1 to 3.

(2.) The Petitioner herein has present a Power of Attorney deed before the 2nd respondent appointing Mr.V.Dhanasekar as his agent to deal with the properties, which is subject to charge under Section 47 - A of the Registration Act.

(3.) The 2nd respondent has declined to register the Power of Attorney deed and had intimated the petitioner to pay the deficit stamp duty and registration fees of Rs.62,54,575/- before presenting the Power of Attorney document for registration.