PESCADOS SEBAL EXPORTS P LTD Vs. SUB REGISTRAR

JUDGEMENT

(1.) Complaining that the petitioner-Company had undervalued the property which was conveyed under the sale deed dated 11.6.2002, the first respondent, by impugned proceedings dated 6.9.2002, demanded payment of additional stamp duty for a sum of Rs.3,50,708/-, additional registration charge of Rs.29,320/-, and a further sum of Rs.62/- towards additional charges, thus totaling a sum of Rs.3,80,000/-. Aggrieved, by the proceedings of the first respondent dated 6.9.2002, the petitioner seeks a writ of Certiorari to call for the records on the file of the first respondent herein in respect of his order in proceedings No.353/2000 dated 6.9.2000 confirming the order of the second respondent passed in his proceedings N.K.No.6886.A3/2002, dated 6.9.2002 and confirming the order of the third respondent passed in his proceedings M.M.No.9815/E/02, dated 3.9.2002 assessing the value of the property at Rs.35,57,440/-, quash the same and to consequently direct the first respondent to release the document No.353/2002.

(2.) On instructions from the respondents, Mr.D.Krishna Kumar, learned Special Government Pleader reports that the said sale deed dated 11.6.2002 has already been returned to the petitioner as per the earlier instructions of this court dated 31.7.2002 made in W.P.No.31448 of 2002.

(3.) Admittedly, what was conveyed under the sale deed dated 11.6.2002 is only land and building but not the machineries implanted therein, even though the agreement of sale dated 1.4.2002 refers to the machineries.