[Cites 1, Cited by 0]
Madras High Court
C. Franco Louis vs Inspector General Of Registration on 26 February, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 5896 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 5896 of 2026
&
WMP No.6405 of 2026
C. Franco Louis
S/o. Late C.F.Louis,
No.123/30, 4th Street, Kambar Nagar,
Adayalampattu, Chennai-600 095.
..Petitioner(s)
Vs
1. Inspector General of Registration
office of the Inspector General of Registration,
100, Santhome High Road,
Pattinapakkam, Chennai-600 004
2. The Sub Registrar
Sub-Registration office,
Anna Nagar, Chennai-600 037
3. M/s.Ten Square realty private ltd., Rep
by its Managing Director, Tensquare
Block No.64, Jawaharlal Nehru Road,
Koyambedu, Chennai-600 107
..Respondent(s)
PRAYER: This writ petition is filed under Article 226 of the Constitution of
India praying for issuance of writ of Certiorarified Mandamus, calling for the
records culminating in the Refusal Check Slip bearing Ref. RFL/ Anna Nagar /
145/ 2025 dated 28.11.2025 issued by the 2nd respondent and quash the same
and consequently direct the 2nd respondent to register the sale deed dated
28.11.2025 (bearing Ref. TP/ 225906740/ 2025) presented for registration to the
Sub-Registrar, Anna Nagar on 28.11.2025
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WP No. 5896 of 2026
For Petitioner(s): Mr.C.Manohar Gupta
For Respondent(s): MR.P.Harish, G.A. for R1& R2
ORDER
A sale deed dated 28.11.2025 was presented by the petitioner for
registration. The request for registration was declined under impugned refusal
check slip dated 28.11.2025.
2. Learned counsel for the petitioner submits that the refusal was on the
ground that the petitioner had not paid stamp duty and registration fees on the
basis of composite value. Adverting to communication dated 05.03.2025 from
the Zonal Deputy Registrar, he submits that the value fixed therein of
Rs.13,950/- per sq.ft. is acceptable to the petitioner.
3. Mr.Harish, learned Government Advocate, accepts notice for
respondents 1 and 2. On instructions, he submits that the document would be
registered and released to the petitioner subject to payment at the rate of
Rs.13,950/- per sq.ft. as mentioned in the communication dated 05.03.2025.
4. In view of the above submissions, this writ petition is disposed of on
the following terms:
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(i) The petitioner may re-present the sale deed before the registering
officer within two weeks from the date of receipt of a copy of this order.
(ii) Subject to payment at the rate of Rs.13,950/- per sq.ft. and subject to
fulfilment of other requirements relating to registration, the registering officer is
directed to register and release the document to the petitioner within 30 days
from the date of re-presentation.
(iii) The connected miscellaneous petition is closed. No costs.
26-02-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KAL
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To
1. Inspector General of Registration
office of the Inspector General of Registration,
100, Santhome High Road,
Pattinapakkam, Chennai-600 004
2. The Sub Registrar
Sub-Registration office,
Anna Nagar, Chennai-600 037
3. M/s.Ten Square realty private ltd., Rep
by its Managing Director, Tensquare
Block No.64, Jawaharlal Nehru Road,
Koyambedu, Chennai-600 107
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SENTHILKUMAR RAMAMOORTHY, J.
KAL
&
26-02-2026
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