C LOGANATHAN Vs. CHENNAI METROPOLITAN DEV AUTHORITY

JUDGEMENT

(1.) THE issue involved in this writ petition is covered by the decision rendered by the Division Bench of this Court in the case reported in 1997 (2) C. T. C. 617 ( S. P. Padmavathi vs. State of Tamil Nadu ) holding that in respect of allotment made by the Governmental agencies, there is no concealment of consideration and, therefore, the claim of the stamp duty and existing market value does not arise. It is stated that petitioner is an transferee from the allottee which has been recognised by the 1st respondent and, therefore, it cannot be assumed to be false.

(2.) THUS, following the decision of the Division Bench cited supra, this writ petition is allowed. No costs.