SHANTESH GUREDDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is listed for orders, with the consent of the learned Counsels appearing for the parties, the matter is finally disposed of.

(2.) THE petitioner purchased the property bearing Municipal No. 516/4, 10th Cross, Rajmahal Vilas, Bangalore, under a sale deed dated 31-8-2000 and presented it for registration. The Sub-Registrar, Gandhinagar, suspecting that the property was undervalued to evade stamp duty referred the matter to the Deputy Commissioner, under Section 45-A (l) of the Stamp Act (hereinafter referred to as "act" for brevity) for determination of market value and for payment of proper stamp duty thereon.

(3.) THE Deputy Commissioner, after notice and enquiry, by his order dated 29-12-2000 vide Annexure-C determined the market value of the property at Rs. 72,35,366/- and called upon the petitioner to pay or deposit Rs. 7,01,220/- being the difference of the amount of the stamp duty. Accordingly, the petitioner paid the said sum on 3-1-2001 by means of a Pay Order No. 011812 drawn on Grain Merchant Co-operative Bank, receipt also was acknowledged by the Sub-Registrar, thereupon, the sale deed was registered in favour of the petitioner.