The Inspector General Of ... vs S.Santhi
2021 Latest Caselaw 9315 Mad

                                                                               W.A.No.2165 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.04.2021

                                                           CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                W.A.No.2165 of 2018


                     1.The Inspector General of Registration
                        & Chief Revenue Controlling Authority,
                       Santhome High Road,
                       Chennai.

                     2.The Special Deputy Collector(Stamps),
                       Salem, Namakkal,Dharmapuri Dts,
                       Salem Collectorate, Salem.

                     3.The Joint Sub Registrar II,
                       Namakkal.                                                     ..Appellants


                                                             Vs


                     S.Santhi                                                     ..Respondent



                     Prayer: Appeal filed under Clause 15 of the Letters Patent Act to set

                     aside the order dated 27.01.2015 made in W.P.No.12074 of 2014.


                                   For Appellants      :          Mr.T.M.Pappiah,
                                                                  Special Government Pleader

                                   For Respondent      :          Mr.N.Subramanian


https://www.mhc.tn.gov.in/judis/
                     Page 1 of 4
                                                                               W.A.No.2165 of 2018



                                                     JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

The subject matter of the appeal lies in a very narrow

compass.

2. The respondent purchased two properties adjacent to

each other. As against one property, the proceedings have become

concluded by dismissal of SLP(c)Nos. 6011 – 6014 of 2019 dated

07.05.2019, wherein it has been held as follows:

"SLP(C)Nos. 2455-2456/2019, 33473/2018, 6007/2019 & 6008/2019 (Item Nos. 31.1,31.4,31.10 & 31.11) are matters, where the deficit stamp duty is either less than rupees one lakh or there is huge delay in preferring the Special Leave Petitions.

We, therefore, see no reason to interfere in these matters. Hence these SLPs are dismissed.

The consequences of the dismissal shall immediately be followed and the document(s), if imputed, shall be returned within next three weeks from today.

Rest of the matter be listed for final disposal on 20.08.2019."

https://www.mhc.tn.gov.in/judis/

W.A.No.2165 of 2018

3. Even as against the present appeal, the statutory

appeal filed by the respondent was allowed in her favour.

4. Thus, in view of the above, the writ appeal stands

dismissed. Consequently, the appellants are directed to return the

documents, after completing the formalities, to the respondent,

within a period of four weeks from the date of receipt of a copy of

this judgment. No costs. C.M.P.No.16786 of 2018 is closed.

                                                              (M.M.S., J.)    (R.N.M., J.)
                                                                       08.04.2021

                     Internet : Yes/No
                     ssm

https://www.mhc.tn.gov.in/judis/

W.A.No.2165 of 2018

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

W.A.No.2165 of 2018

08.04.2021

https://www.mhc.tn.gov.in/judis/