Madras High Court
Nellore Sarojanamma vs Shri.Dinesh Oliver Ponraj on 27 February, 2025
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
Cont.P.No.196 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.02.2025
CORAM
THE HON'BLE MR.JUSTICE N.SATHISH KUMAR
Contempt Petition No.196 of 2025
in W.P.No.9531 of 2024
Nellore Sarojanamma ... Petitioner/Petitioner
-vs-
1. Shri.Dinesh Oliver Ponraj, I.A.S.,
The Inspector General of Registration,
Santhome, Chennai-600 004.
2. Mr.Dhanu Raj,
The Sub Registrar,
Neelankarai,
Chennai-600 041. ... Respondents/Respondents
Prayer: Petition is filed under Section 11 of the Contempt of Courts Act, 1971 to
punish the respondents for disobedience of the order passed in W.P.No.9531 of
2024 dated 08.04.2024 by this Court.
For Petitioner : Mr.D.S.RA.P.Pratap Singh
For Respondents : Mr.U.Baranidharan
Spl. Govt. Pleader
*****
ORDER
The Contempt Petition has been filed for punishing the respondents for having not obeyed the orders of this Court dated 08.04.2024 made in W.P.No.9531 of 2024.
N.SATHISH KUMAR,J., ar 1/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2025 11:39:35 am ) Cont.P.No.196 of 2025
2. This Court had set aside the refusal check slip issued by the authorities, when the petitioner herein had presented a Settlement Deed for registration. In the said order, this Court held that for filing sale certificate in Book I, the stamp duty need not be insisted. If the sale certificate is used for some other purpose, the same shall be dealt with as per law. Now, the Law is well settled that if the sale certificate is filed under Section 89(4) of the Registration Act to use for any other purpose, necessary stamp duty has to be paid and the document can also be impounded. This Court considered the above aspect in detail in Sri Balaji Fibre's case (W.P.Nos.415 of 2023, etc. batch) decided on 23.07.2024.
3. In such view of the mater, I do not find any reason to hold that contempt is made out in this case. Accordingly, this Contempt Petition is closed. No costs.
27.02.2025 ar To:
1. Shri.Dinesh Oliver Ponraj, I.A.S., The Inspector General of Registration, Santhome, Chennai-600 004.
2. Mr.Dhanu Raj, The Sub Registrar, Neelankarai, Chennai-600 041. Contempt Petition No.196 of 2025 2/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2025 11:39:35 am )