Vijayaraja, vs The Sub-Registrar,
2026 Latest Caselaw 2492 Mad

Madras High Court

Vijayaraja, vs The Sub-Registrar, on 13 May, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K. Ilanthiraiyan

                                                                            WP(MD). No.14107 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 Date : 13/05/2026

                                                      CORAM

                                  The Hon`ble Mr.Justice G.K.ILANTHIRAIYAN

                                           WP(MD). No.14108 of 2026

                     Vijayaraja                                              ... Petitioner

                                                         Vs

                     1. The Sub-Registrar,,
                     Office of the Sub Registrar,
                     Pothumbu, Madurai District..

                     2. Grihum Housing Finance Limited,
                     Rep by the Authorised Officer,
                     Baskaran, S/o.Soundararajan,
                     No.4-1- 82, Mgr Illam,Anna Nagar,
                     Vadamadurai Post,
                     Dindigul District -624 80.                           ... Respondents

                     PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
                     India, praying this court to issue a Writ of           CERTIORARIFIED
                     MANDAMUS calling for the records pertaining to the Impugned Refusal
                     Check Slip passed by the 1st respondent in Refusal Number
                     RFL/POTHUMBU/44/2026 dated 27.04.2026 and quash the same as
                     illegal and arbitrary and consequently direct the 1st respondent to file the
                     Sale Certificate presented by the 2nd respondent in Book No.1 under
                     Section 89(4) of the Registration Act, 1908, without insisting payment


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                                                                                 WP(MD). No.14107 of 2026


                     stamp duty and registration fee and within the time frame as may be fixed
                     by this Court.
                                        For Petitioner  : Mr.A.Balaji
                                        For Respondents : Mr.T.Amjadkhan for R1
                                                        Government Advocate

                                                            ORDER

This writ petition has been filed challenging the Impugned Refusal

Check Slip passed by the 1st respondent in Refusal Number

RFL/POTHUMBU/44/2026 dated 27.04.2026 and quash the same as

illegal and arbitrary and consequently direct the 1st respondent to file the

Sale Certificate presented by the 2nd respondent in Book No.1 under

Section 89(4) of the Registration Act, 1908, without insisting payment

stamp duty and registration fee and within the time frame as may be fixed

by this Court.

2. By consent of both sides, the writ petition is taken up for final

disposal at the stage of admission itself. Since no adverse orders are

going to be passed against the 2nd respondent, notice is dispensed with.

3. In pursuance of the sale notice under SARFAESI Act, the

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second respondent sold the subject property to the petitioner, as the

petitioner being the highest bidder. The said sale was confirmed and the

sale certificate was issued on 16.02.2026 in favour of the petitioner. The

second respondent requested the first respondent to file the sale

certificate under Section 89(4) of the Registration Act, 1908.

4. However, the first respondent rejected the request made by the

second respondent and passed the impugned order dated 27.04.2026

thereby directing to pay 7% stamp duty and 2% as registration fees.

5. The learned counsel for the petitioner would submit that the sale

certificate was presented before the first respondent only for the purpose

of filing it in his office records as contemplated under Section 89(4) of

the Registration Act, 1908. It does not require the payment of stamp duty

and the registration fees on the auction purchase value of the property

subject matter of the sale certificate.

6. The requirement for the payment of stamp duty under Article 18

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of the Stamp Act and the payment of registration fees would arise only if

presented the original sale certificate for registration under Section 23 or

25 of the Registration Act.

7. In support of his contention, he relied upon the Judgment

reported in 2007(5) SCC 745 the Hon'ble Supreme Court of India held

that "when an auction purchaser derives title on confirmation of sale in

his favour, and a sale certificate is issued evidencing such sale and title,

no further deed of transfer from the Court is contemplated or required

and that Sale certificate issued by the Court or an Officer authorized by

the Court, does not require registration. Section 17(2)(xii) of the

Registration Act, 1908 specifically provides that a certificate of sale

granted to any purchaser of any property sold by a public auction by a

Civil or Revenue Officer does not fall under the category of non-

testamentary documents which require registration under the Act."

8. He also relied upon the Judgment reported in 2018(3) TNCJ

541 MB N.Naresh Kumar -vs- The Inspector General of Registration,

Chennai 28 and another, the Hon'ble Division Bench of this Court held

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as follows:

"15.Therefore, the refusal by the Sub Registrar to file sale certificate issued by the Recovery Officer by making necessary entries in the Book in accordance with sub-section (4) of Section 89 of the Registration Act is not justified. The copy of the sale certificate thus filed in Book No.1 which contains all the relevant details and all that is the Sub Registrar is required to do is to file a copy of the certificate in Book No.1 and nothing more.

16.In B.Arvind Kumar Vs.Government of India and others reported in JT 2007 (8) SC 602, it is held that a property sold in public auction pursuant to an order of the Court and once the sale is confirmed it becomes absolute and the title vests with the auction purchaser. The subsequent sale certificate issued to the purchaser is the evidence of such title which does not require registration under Section 17(2) (xii) of the Registration Act. In the case on hand also the property was purchased in public auction on 16.05.2008 and the sale certificate was issued on 31.08.2008. Therefore, the appellant/purchaser automatically becomes title holder of the property by virtue of the sale certificate. The payment of stamp duty on the sale certificate is not warranted as it is only a sale certificate issued which has to be filed or scanned in Book No.1 as per Section

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89(4) of the Registration Act.

17.The payment of stamp duty perhaps may arise only when the appellant wants to deal with the property by selling it. As long as the sale certificate remains as it is, it is not compulsorily registrable. If the appellant uses the document for any other purpose, then the requirement of stamp duty etc., would arise. Hence, the plea of the appellant is well within the statutory powers. Section 89(4) contemplates only filing of the sale certificates and therefore, the question of delay or laches on the part of the appellant does not arise. The dismissal of the writ petition on the ground of delay and payment of stamp duty therefor does not arise and therefore, cannot be sustained. Accordingly, the order passed in the writ petition is set aside and the appeal is allowed. No costs."

9. The Division Bench of this Court concluded that as long as the

sale certificate remains as it is, it is not compulsorily registrable. If the

documents uses for any other purpose, it requires stamp duty. The

Section 89(4) contemplates only filing of the sale certificates and

therefore, the question of stamp duty does not arise. In this regard, it is

also relevant to rely upon the orders passed in S.L.P.Nos.29752-29754 of

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2019 dated 05.01.2021 Esjaypee Impex Pvt. Ltd., -vs- Asst. General

Manager and Authorized Officer, Canara Bank, the Hon'ble Supreme

Court of India held as follows:

"14. We are the view that the mandate of law in terms of Section 17(2)(xii) read with Section 89(4) of the Registration Act, 1908 only required the Authorized Officer of the Bank under the SARFAESI Act to hand over the duly validated Sale Certificate to the Auction Purchaser with a copy forwarded to the Registering Authorities to be filed in Book I as per Section 89 of the Registration Act."

10. The provision under Section 89(4) is clear that "Every Revenue

Officer granting a certificate of sale to the purchaser of immovable

property sold by public auction shall send a copy of the certificate to the

registering officer within the local limits of whose jurisdiction the whole

or any part of the immovable property comprised in the certificate is

situate, and such officer shall file the copy in his Book No. 1. State

Amendments Andhra Pradesh: For sub-section (5) of section 89

substitute as under: “(5) An officer empowered to grant a certificate of

sale of immovable property under the Andhra Pradesh Co-operative

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Societies Act, 1964 or the rules made thereunder shall send a copy of

such certificate to the registering officer within the local limits of whose

jurisdiction the whole or any part of the immovable property comprised

in such certificate is situate, and such registering officer shall file the

copy in his Book No. 1."

11. Therefore, the sale certificate do not operate as a conveyance of

the property. It is also relevant to extract the Rule 200(1) of the Civil

Rules of Practice and Circular Orders:

"200(1). Section 89(2) of the Indian Registration Act, 1908 (Central Act XVI of 1908) provides that the every Court granting a certificate under Rule 94 of Order XXI of the Code, shall send a copy of such certificate to the registering officer within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in such certificate is situate and such officer shall file the copy in his Book No.1. The law, therefore now provides, through the direct action of the Civil Court and of the Registering Officer for the registration of a copy of the certificate of sale. It is no longer necessary to register the certificate itself. Such certificates do not operate as a conveyance

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of the property to which they relate."

12. It is also relevant to rely upon the order dated 29.10.2021

passed in Miscellaneous Application Diary No.19262 of 2021 in S.L.P.

(C) No.29752 of 2019 in the case of Realty Associates -vs- The Asst.

General Manager and Authorized Officer and another, in which the

Hon'ble Supreme Court of India held that the effect of filing of the copies

under the said Section 89 of the Registration Act has the same effect as

registration and obviates the requirement of any further action.

13. As such when the purchaser goes for the registration of the

original sale certificate issued by the Court Officer, Article 18 of the

Indian Stamp Act would be attracted and stamp duty is to be paid as per

Article 23 of the Registration Act treating it as conveyance namely

auction purchase value of the property. But when a copy of the sale

certificate presented before the first respondent not for the purpose of

registration but only for purpose of filing it by the first respondent in his

office as contemplated under Section 89(4) of the Registration Act.

Therefore, the first respondent cannot refuse to file a copy of the sale

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certificate by demanding payment of stamp duty and registration fees to

file the same in Book No.1, as contemplated under Section 89(4) of the

Registration Act, 1908.

14. In view of the above discussion, the impugned order dated

27.04.2026 on the file of the first respondent is set aside. The first

respondent is directed to file the sale certificate dated 16.02.2026

presented by the second respondent under Section 89(4) of the

Registration Act, 1908 within a period of two weeks from the date of

receipt of a copy of this order. If the sale certificate presented to file is

not available with the records of the first respondent, the second

respondent is directed to present one more copy of the sale certificate

issued in favour of the petitioner herein before the first respondent.

15. Accordingly, this writ petition is allowed. No order as to costs.

13.05.2026

NCC : Yes/No Index : Yes/No RR

TO

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1. The Sub-Registrar,, Office of the Sub Registrar, Pothumbu, Madurai District..

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G.K.ILANTHIRAIYAN, J

RR

ORDER IN

Date : 13.05.2026

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