KARPAGAVINAYAGA ASSOCIATES Vs. INSPECTOR GENERAL

JUDGEMENT

(1.) The present appeal has been filed challenging the impugned order passed by the first respondent in Letter No. 31206/c1/10 dated 20.5.2014, initiating suo motu proceedings as against the appellant herein under Section 47A of the Indian Stamp Act.

(2.) The brief facts, which are necessary for the disposal of the present appeal, in nutshell, are as follows:-

(3.) I have heard the submissions made on either side and perused the entire materials available on record.