POOZHIKUTHU UMMUSALMA Vs. SUB REGISTRAR, MANJERI

JUDGEMENT

(1.) THE petitioner is challenging the communication issued by the Sub Registrar as per Exhibit P6, which according to the petitioner refuses to adopt the fair value re-fixed by the District Collector as per Exhibit P4.

(2.) THE circumstances leading to the dispute are the following: The petitioner purchased an extent of 12 cents of land in RE-survey No.245/2 of Narukara Village for a consideration of Rs.6,81,000.00. The documents were presented before the 1st respondent for registration on 14.11.2011. At the time of presenting the document for registration the value was shown as Rs.1,40,000.00 for one Are of property and accordingly the document was prepared in the stamp paper worth Rs.54,500.00.

(3.) BOTH respondents have filed separate statements.