R. PONNUCHAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) TWENTY -one long years, proceedings under Section 47A of the Indian Stamp Act, 1899 has not been concluded and the sale deed has not been returned. With this grievance, the petitioner is before this Court, with this Writ Petition.

(2.) THE facts of the case would be as follows:

(3.) WITHOUT passing any final order of determination under Section 47 -A of the Indian Stamps Act, 1899 the second respondent surprisingly initiated proceedings under the Revenue Recovery Act against the petitioner for a sum of Rs. 16,819.20. As per the same, a notice was issued on 04.07.2008 to the petitioner. The petitioner did not pay the amount despite the initiation of the said Revenue Recovery Proceedings. Yet another notice was issued on 24.06.2010, for which the petitioner did not respond. At that juncture, the petitioner has come up with this Writ Petition.