A SHAKILA BAI Vs. CHIEF REVENUE

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 02.03.2007 of the second respondent and the order dated 23.11.2009 of the first respondent.

(2.) The second respondent passed an order in S.R.No.114/2004/Ker.I dated Nil.02.2007, which was signed on 02.03.2007, directing the petitioner to pay deficit court fee on the ground that there was under valuation, when he registered the property in Document No.181/04 on 26.02.2004.

(3.) Aggrieved by the same, the petitioner preferred an appeal on 30.10.2009 under Section 47-A(5) of the Indian Stamp Act. The appeal was dismissed by the first respondent by an order dated 27.09.2007 on the ground that the appeal was not preferred within 60 days from the date of receipt of the order issued by the second respondent.