RENU SOOD Vs. CHIEF CONTROLLER & REVENUE AUTHORITY

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a direction to the first respondent / the Chief Controller and Revenue Authority, Chennai, to collect the amount towards stamp duty and registration charges as per G.O.Ms.No.193, Commercial Taxes Department, dated 27.12.2004, and consequently, to direct the third respondent / the Sub Registrar, Chennai, to return the document bearing No.2158/2003 to the petitioner.

(2.) THE case of the petitioner is as follows:

(3.) MR .V.Lakshminarayanan, learned counsel appearing for the petitioner, contended that the petitioner is entitled to have the benefit of G.O.Ms.No.193, even though the original authority has passed an order and the matter is pending at the stage of appeal.