A. BABU REDDY Vs. H P SATHYANARAYANA REDDY

JUDGEMENT

(1.) Petitioner being the plaintiff in a specific performance suit in O.S.No.266/2018 is invoking the writ jurisdiction of this Court for assailing the order dated 24.07.2018, a copy whereof is at Annexure-A whereby, the learned Senior Civil Judge, Anekal, having impounded the subject documents has directed the payment of deficit stamp duty and the penalty. After service of notice, the respondent-defendants having entered appearance through their counsel resist the writ petition.

(2.) Having heard the learned counsel for the parties and having perused the petition papers, this Court grants a limited reprieve to the petitioner for the following reasons: