SANTOSH ACHCHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two petitions have been filed challenging the validity of S. 45a and s. 45b of the Karnataka Stamp Act as illegal, arbitrary and ultra vires of the Stamp Act and the Registration Act and for consequential relief.

(2.) IN WP 45953/2001, the prayer is for a direction to the 3rd respondent to register the sale deeds presented by the petitioner on 29-5-2001 which is received by the 3rd respondent.

(3.) IN WP 1992/2000. the prayer is common and also to strike down S. 45a and 45b of the Act and to declare the sale deed annexure A is properly valued and to direct the 3rd respondent to register the document according to the Stamp Act and the registration Act and, for such other relief.