NAVED HASSAN Vs. SUB-REGISTRAR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner being the power of attorney holder of one Ms.Zara Hussaini D/o Dr.Nayeem Hussaini has executed a sale deed on 3/2/2016 in favour of the purchaser for residential property comprising of land measuring 6552 sq.ft. along with certain structures thereon situate in the layout known as Sunny Brooks in Doddakannelli Village, Varthur Hobli, Bangalore East Taluk. The said sale deed was registered by the Sub-registrar, Indiranagar, Bangalore as document No.INR-1-08887- 2015-16, stored in CD No.INRD160 for a sale consideration of sum of Rs.3,00,00,000.00 (Rupees three Crores only).

(3.) The petitioner claims to have represented the seller/vendor in terms of Specific Power of Attorney dtd. 24/12/2015. On the execution of sale deed and registration thereof, the power of attorney came to be impounded under Sec. 33 of the Karnataka Stamp Act, 1957 on the ground that the same was not duly stamped and a notice came to be issued on 11/2/2016 i.e., within eight days of the registration of sale deed, calling upon the petitioner to make payment of stamp duty on the power of attorney.