SHEENA SEBASTIAN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The main prayer in this Writ Petition (Civil) is as follows:

(2.) Heard Sri.George Mecheril, learned counsel for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.

(3.) According to the petitioner she had purchased 3 acres of land comprised in Re.Sy.No.147/7A of Maloth Village, Hosdurg Taluk in Kasaragod Revenue District as per Ext.P-1 registered sale deed No.2701/2013 dated 30.12.2013 of S.R.O., Balal. The total sale consideration shown in Ext.P-1 sale deed is Rs.27,98,000/- and according to the petitioner, stamp duty was paid on Ext.P-1 registered sale deed on the basis of the actual sale consideration shown in Ext.P-1. Further it is stated that the sale consideration shown in Ext.P-1 is higher than the fair value notified for the property in question as per Ext.P-5 Gazette Notification dated 6.3.2010 wherein the notified fair value in respect of the said property is Rs.10,710/- per are.