[Cites 2, Cited by 0]
Madras High Court
Shalini Jeevadas vs The Inspector General Of Registration on 24 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P(MD)No.28270 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 24.03.2026
CORAM
THE HONOURABLE MR JUSTICE D.BHARATHA
CHAKRAVARTHY
W.P(MD)No.28270 of 2023
and
W.M.P(MD)No.24335 of 2023
1.Shalini Jeevadas
2.Preetha Paul ... Petitioners
Vs.
1.The Inspector General of Registration,
NO.100, Santhome High Road,
Chennai-600 028.
2.The Special Deputy Collector,
(Stamps)
Tirunelveli.
3.The District Registrar(Administration)
Registration Department,
Tuticorin.
4.The Sub Registrar,
Pudukkottai,
Tuticorin-628 103. ... Respondents
Writ Petition is filed under article 226 of the Constitution of India,
praying to issue a Writ of Certiorari, calling for the records relating to the
notice No.33942/N4/2023, dated 18.10.2023 passed by the first respondent
1
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W.P(MD)No.28270 of 2023
herein and to quash the same in so far as it related to the directions in
Clause(1), (3) and (4) are concerned.
For Petitioners :Mr.V.Alex Benny Hook
For R1 to R4 :Mr.F.Deepak
Special Government Pleader
ORDER
This writ petition is filed with a prayer challenging the impugned
order dated 18.10.2023. The same is a notice of inspection issued as per the
provisions in the Tamil Nadu Stamp(Prevention of Undervaluation of
Instruments) Rules, 1968.
2.When the matter came up for arguments today, upon hearing both
sides learned counsel, it can be seen that the petitioners are the vendors in
respect of two sale deeds registered as Document Nos.1287 of 2023 and
1288 of 2023. It is seen that the documents were presented by disclosing
the sale value and also mentioning the value of the scheduled mentioned
property as Rs.25,00,000/- per acre. The sub-Registrar did not accept the
same under the guide line value holding that the property should be valued
at Rs.54,44,962/-, the same was referred under Section 47-A of the Stamp
Act. Thereafter, the second respondent viz., the Special Deputy Collector,
Tirunelveli, has fixed the value at Rs.40,00,000/- per acre and accordingly,
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the purchaser of the property had paid the dues and has also got the sale
deed released.
3.In this regard, the petitioners being the vendors of the property have
preferred an appeal as against the order of the second respondent to the file
of the first respondent which is pending. It is the submission of the learned
counsel that the payment by the vendor is only for the purpose of getting the
document released and they are still aggrieved by the fixation inasmuch as
the market value will also reflect in the income tax assessment of the
petitioners being the vendor.
4.Be that as it may, when the petitioners had filed an appeal under
Section 47-A(10) of the Act, it is for the first respondent to consider the
same and pass orders thereon in accordance with law.
5.In view thereof, this writ petition is disposed of on the following
terms:
(i)The first respondent shall take up the appeal filed by the petitioners
dated 11.07.2023, after due opportunity to the petitioners, the same shall be
disposed of in the manner known to law, as expeditiously as possible, in any
event, within a period of four months from the date of receipt of the web
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copy of the order. No costs. Consequently, connected miscellaneous petition
is closed.
24.03.2026
NCC:Yes/No
Ns
To
1.The Inspector General of Registration,
NO.100, Santhome High Road,
Chennai-600 028.
2.The Special Deputy Collector,
(Stamps)
Tirunelveli.
3.The District Registrar(Administration)
Registration Department,
Tuticorin.
4.The Sub Registrar,
Pudukkottai,
Tuticorin-628 103.
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D.BHARATHA CHAKRAVARTHY, J.
Ns
and
24.03.2026
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