[Cites 2, Cited by 0]
Madras High Court
R.Ramasamy vs The Sub Registrar on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.4786 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :20.02.2026
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.4786 of 2026
R.Ramasamy ... Petitioner
Vs
The Sub Registrar,
West Karur Sub Registrar Office,
Karur.. ... Respondent
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
respondent to register and Release the Sale Deed Pending Document
No.P-54/2026 dated 05.02.2026 on the basis of petitioner representation
dated 11.02.2026 within the time stipulated by this Court.
For Petitioner :Mr.M.Viji
For Respondents :Mr.M.Lingadurai
Spl. Government Pleader
ORDER
This writ petition has been filed seeking a direction to the
respondent to register and Release the Sale Deed Pending Document
No.P-54/2026 dated 05.02.2026 on the basis of petitioner representation
dated 11.02.2026 within the time stipulated by this Court.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )
2. Heard the learned counsel for the petitioner, learned Special
Government Pleader appearing for the official respondent. By consent of
both sides, the writ petition itself is taken up for final disposal at the
stage of admission itself.
3. The petitioner submitted a representation to the respondent on
11.02.2026 to the respondent. However, since the said representation has
not been considered so far, he is before this Court with this writ petition.
It is his case that they presented a sale deed dated 05.02.2026 for
registration. However, after receipt of the document, the same is kept
pending without there being any registration on the ground that due to
undervaluation of the property and payment of stamp duty.
4. Learned Special Government Pleader for the respondents, would
submit that since there is deficit stamp duty on account of undervaluation
of the property, the document is kept pending without registering the
same.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )
4. The learned counsel for the petitioner would submit that the
right course which is to be adopted by the respondent is to register the
document and release the same and thereafter refer the same to the
authorities under Section 47A of the Stamp Act. However without
adopting such legal procedure, the authorities are keeping the document
as pending.
5. The learned Special Government Pleader appearing for the
respondent however, on instructions, would submit that in the event of
undervaluation, the document would be registered and released and
subsequently, the matter would be referred to the appropriate authority
under Section 47A of the Stamp Act.
6. However, it is the stand of the petitioner that the stamp duty has
duly paid.
7. I have considered the rival submissions and perused the
materials available on record.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )
8. Considering the submissions made on either side, since the
document is pending on the ground of undervaluation, the respondent is
directed to register the sale deed dated 05.02.2026 and return the same to
the petitioner and if there is any undervaluation, it is open to the
respondent to invoke the provisions of Section 47A of the Stamp Act by
referring the matter to the authority concerned for fixing the appropriate
valuation in accordance with law.
9. With the above direction, the writ petition is disposed of. No
costs.
20.02.2026
NCC :Yes/No
Index :Yes/No
RR
To
The Sub Registrar,
West Karur Sub Registrar Office,
Karur..
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )
KRISHNAN RAMASAMY, J.
RR
20.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )
