R. DURAISAMY Vs. CHIEF REVENUE CONTROLLING OFFICER

JUDGEMENT

(1.) THIS appeal is filed by the appellants / land owners against the order dated 08.09.2008 made in Pa.Mu.No.23114/No.2/2006 on the file of the first respondent against the order dated 10.04.2003 made in Mu.Pa.No.348/99 on the file of the second respondent.

(2.) THE sale deed of the appellants herein is dated 07.11.1997 under Document No.3120 of 1997, by means of which the sale deed was executed for a consideration of Rs.1,50,000/ - with deficit stamp duty. Hence, the Sub -Registrar forwarded the sale deed to the District Revenue Officer, Coimbatore (Stamps), stating that the stamp duty for the guideline value of the property is required to be paid.

(3.) EVEN after going through the objections filed by the appellants in the form of grounds of appeal, the first respondent fixed the market value of the property as Rs.85/ - per sq.ft.