The Special Deputy Collector (Stamps) vs M.Vignesh
2024 Latest Caselaw 11447 Mad

Madras High Court

The Special Deputy Collector (Stamps) vs M.Vignesh on 2 July, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                            W.A.No.390 of 2018



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.07.2024

                                                        CORAM :

                                    THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
                                                         AND
                                      THE HON'BLE MR.JUSTICE C.KUMARAPPAN


                                                 W.A.No.390 of 2018
                                              and C.M.P.No.3337 of 2018


                     1. The Special Deputy Collector (Stamps),
                        Room No.311, 3rd Floor,
                        District Collector Office, Salem.

                     2. The Joint II Sub Registrar,
                        Namakkal.                                          .. Appellants
                                                          Vs

                     M.Vignesh                                             .. Respondent


                     Prayer: Appeal filed under Clause 15 of the Letters patent against the
                     order dated 09.11.2017 passed in W.P.No.18649 of 2017 on the file of
                     this Court.

                                   For the Appellants      : Mr.L.S.M.Hasan Fizal
                                                             Addl. Govt. Pleader
                                   For the Respondent      : Mr.I.Abrar Mohamed Abdullah




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                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                    W.A.No.390 of 2018




                                                         JUDGMENT

(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)

The learned counsel for the appellants would submit that the

stamp duty as demanded by the Competent Authority is settled

through Samadhan Scheme. Thus, the cause did not exist. However,

the legal issues raised in the present writ appeal is kept open for

adjudication in an appropriate case.

With this observation, the writ appeal stands closed. No costs.

Consequently, connected miscellaneous petition is also closed.

                                                                     (S.M.S., J.)          (C.K., J.)
                                                                                     02.07.2024

                     Index             :     Yes/No
                     NC                :     Yes/No
                     sra




                     __________

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

S.M.SUBRAMANIAM, J.

AND C.KUMARAPPAN,J.

(sra)

02.07.2024

__________

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