R. JOSPHER JAIN Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Order passed by the First Respondent namely the Chief Controlling Revenue Authority cum Inspector General of Registration, Chennai, dtd. 28/1/2022, confirming the Order passed by the Second Respondent namely the Special Deputy Collector, (Stamps), Tirunelveli, dtd. 28/9/2017.

(2.) The facts in brief:

(3.) The learned Counsel for the Petitioner would submit that the order passed by the Special District Collector (Stamps), dtd. 28/9/2017, is not valid under law. He would submit that proper procedure was not followed by the Special District Collector (Stamps). Form Nos.1 & 2 were issued on the very same date namely 28/9/2017, which is against the specific provisions. On that ground the Order passed by the Special District Collector (Stamps), is not legal. The illegality continued by the Appellate Authority also.