VIMALA Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned Ext.P-3 order dated 30.7.2018 issued by the 1st respondent whereby he has rejected the application filed by the petitioner seeking to remit the deficit stamp duty for validating the deficiently stamped power of attorney.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Smt.I.Sheela Devi, learned counsel for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.