HEMEDEVI Vs. REGIONAL COMMISSIONER BANGALORE DIVISION

JUDGEMENT

(1.) THE petitioner is before this court assailing the order dated 21.1.2013 passed by the 1st respondent (Annexure -E) and the order dated 27.5 2013 passed by the 2nd respondent (Annexure -D) The petitioner purchased a land bearing Sy. No. 52/1A measuring 1 acre 19 guntas situate in Beeragoudanahalli Village, Thyamagondlu Hobli, Nelamangala Taluk, Bangalore Rural District by a registered sale deed dated 8.11.2006 registered on 15.5.2007. According to him, he had paid a sum of Rs. 1,20,000/ - as total consideration for the said land. In that view, the petitioner is stated to have valued the property and appropriate stamp duty had been paid.

(2.) THE respondents, however, on finding that there was an issue relating to under valuation, had issued a notice to the petitioner and thereafter the 2nd respondent by order dated 27.5.2011 (Annexure -D) has arrived at the conclusion that the valuation made is not proper and deficit stamp duty is required to be paid. In that regard, the amount determined is at Rs. 1,15,175/ - and the registration charges of Rs. 13,550/ -. The petitioner claiming to be aggrieved by the said order preferred an appeal before the 1st respondent. The 1st respondent by order dated 21.10.2013 has upheld the order passed by the 2nd respondent. The petitioner is therefore before this Court.