M DANIEL RAJAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Mr. V. Jayaprakash Narayanan, learned Additional Government Pleader takes notice. Heard both. By consent, the writ petition itself is taken up for final disposal.

(2.) It is seen that the second Respondent entertained a doubt about the correctness of the valuation and therefore, he has referred the matter to the third Respondent under Section 47-A(1) of the Indian Stamp Act for adjudication afresh. It is also seen that the Adjudicating Authority, namely the third Respondent has already issued a notice in Form 1 and the adjudication process is going on. In the meantime, the second Respondent has no jurisdiction to retain the document. Though the Petitioner has given a representation to the first and second Respondents followed by several reminders, no orders have been passed on the same.

(3.) Hence, the writ petition is disposed of with the following directions: