Kerala High Court
Balaraman vs Sub Registrar on 1 November, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 26321 of 2010(M)
1. BALARAMAN, S/O. THE ATE LAKSHMI APPISSI,
... Petitioner
Vs
1. SUB REGISTRAR, SUB REGISTRARS OFFICE,
... Respondent
2. DISTRICT REGISTRAR (GENERAL)
3. INSPECTOR GENERAL OF REGISTRATION,
For Petitioner :SRI.P.K.MOHANAN(PALAKKAD)
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :01/11/2010
O R D E R
ANTONY DOMINIC, J.
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W.P.(C) No. 26321 of 2010 M
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Dated this the 1st day of November, 2010
J U D G M E N T
A partition deed was executed between the petitioner and others on 29-06-2006 on stamp paper valued at Rs.1,000/-. It was presented for registration on 01-07-2006. Document was registered but was not released on the ground that the stamp was inadequate. It is challenging the above, writ petition is filed and a direction for the release of the original of Ext.P1 document No.2278/2006 is sought for.
2. The issue raised by the petitioner is fully covered by virtue of the judgment of this Court in Padmanabhan V. Menon Vs. Inspector General of Registration [2009 (2) KLT 658].
3. Therefore, following the principles laid down in the aforesaid judgment, this writ petition is disposed of holding that the stamp duty paid by the petitioner on the original of Ext.P1 is adequate. On this basis, it is directed that on the W.P.(C) No.26321/10 : 2 : production of a copy of this judgment, the first respondent shall return the original of Ext.P1 document to the petitioner.
(ANTONY DOMINIC, JUDGE) aks