C.S. PALANISAMY Vs. CHIEF REVENUE CONTROLLING AUTHORITY

JUDGEMENT

(1.) THE appellant has preferred the present appeal against the order dated 12.01.2009, passed by the first respondent in proceedings No.46641/No.2/2008, consequently setting aside the order dated 30.06.2005, passed by the second respondent in S.R.No.705/98/TGE and all further proceedings thereon and direct the Sub Registrar, Tiruchengode to release the document No.1754 of 1998, after admitting the said document by accepting the value as per the Guideline value shown in the Sub Registrar office, Tiruchengode at the relevant time when the document No.1754 of 1998 was presented for registration.

(2.) THE short facts of the case are as follows:

(3.) AGGRIEVED by the said order dated 30.06.2005, the appellant had preferred an appeal before the first respondent herein and the first respondent had also modified the order passed by the second respondent, by order dated 12.01.2009, passed by the first respondent in proceedings No.46641/No.2/2008 and directed the appellant to pay Rs.60/ per sq.ft., instead of Rs.87.30/ as fixed by the second respondent herein.