KUMARARAJA PAPER MILLS P LTD Vs. TAMILNADU PRINCIPAL REVENUE CONTROL OFFICER CUM THE INSPECTOR CHENNAI

JUDGEMENT

(1.) This appeal is filed against the Proceedings of the 1st respondent dated 24.06.2011 in g/K/vz;.14918/N2/2008, whereby the order passed by the 2nd respondent in rp/g/vz;/ 95/03/TGE dated 19.11.2007, directing the appellant to pay a sum of Rs.10,52,606/- as deficit stamp duty, was confirmed.

(2.) The facts, which are necessary to decide the issue involved in the appeal, are as follows:

(3.) Aggrieved over the said order, the appellant herein filed an appeal before the 1st respondent, who confirmed the order of the 2nd respondent by his Proceedings dated 24.06.2011. Challenging the same, the present appeal has been filed.