Madras High Court
R.Thiagarajan vs The Inspector General Of Registration on 6 February, 2020
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.02.2020
CORAM:
THE HONOURABLEMR.JUSTICE S.S.SUNDAR
W.P.(MD) No.3989 of 2017
and W.M.P.(MD)No.3179 of 2017
R.Thiagarajan ... Petitioner
Vs.
1.The Inspector General of Registration,
Santhome, Chennai-4.
2.The Special Deputy Collector (Stamps)
District Collectorate, Madurai.
3.The Sub Registrar,
Sub Registration Office,
NRT Road, Theni. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, to direct the respondents
herein to return the original sale deed executed in document No.
2675/2012, dated 15.03.2012 on the file of the second respondent to the
petitioner and further direct the respondents to refund the excess stamp
duty of 2% already paid by the petitioner within the time stipulated by
this Court.
For Petitioner : Mr.C.Jeganathan
For Respondents : Mr.M.Murugan,
Government Advocate.
http://www.judis.nic.in
2
S.S.SUNDAR, J.
gns
ORDER
The learned counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw this petition as the core issue in this case has been answered by the Hon'ble Full Bench of this Court against the plea of the petitioner and he has also made an endorsement to that effect in the petition.
2.Permission is granted. Recording the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
06.02.2020 Index : Yes / No Internet: Yes / No To
1.The Inspector General of Registration, Santhome, Chennai-4.
2.The Special Deputy Collector (Stamps) District Collectorate, Madurai.
3.The Sub Registrar, Sub Registration Office, NRT Road, Theni.
W.P.(MD)No.3989 of 2017http://www.judis.nic.in