SHENAZ BILAL Vs. REGIONAL COMMISSIONER BENGALURU DIVISION

JUDGEMENT

(1.) Petitioners who have been called upon by the official respondents to pay a larger sum of money by way of deficit stamp duty much subsequent to registration of their sale deeds on the ground of under-valuation of the flats comprised therein, are knocking at the doors of writ court for laying a challenge thereto inter alia on the ground of bar of limitation and inapplicability of the Guideline Value Norms on which the impugned orders are structured; after service of notice, the official respondents having entered appearance through the learned AAG, resist the Writ Petition by filing a Statement of Objections in justification of impugned action.

(2.) Brief factual background:

(3.) Submissions at the Bar: