R V REFRACTORIES Vs. DISTRICT REVENUE OFFICER STAMPS

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed under Section 47-A(10) of the Indian Stamps Act, 1899, against the order dated 20.01.2003 in Proceedings No.657 of 2000 on the file of the District Revenue Officer(Stamps) Collectorate, Chennai against order dated 7.2.2006 of the Chief Revenue Officer and Inspector General of Registration at Chennai in his Proceedings Pa.Mu.No.13601/N1/2003.The appeal has been filed by the auction purchaser challenging the order of the second respondent confirming the order of the first respondent.

(2.) THE appellant is the purchaser of the property viz., land and building measuring 0.1768 acres and building thereon in Shed No.387, SIDCO Industrial Estates, Ambattur, Madras-98, comprised in S.No.144 Part, 152 Part, 153 Part, 154 Part, 157 Part and 161 Part at SIDCO Industrial Estate, Ambattur, which was originally owned by United Beverages, a partnership firm. THE said property was mortgaged to M/s.Tamil Nadu Industrial Investment Corporation Limited (hereinafter referred to as TIIC) and due to the default in payment of money, the land belonging to United Beverages was brought to auction by SIDCO by exercising the power under Section 29 of Financial Corporation Act, 1951.

(3.) SINCE no order was passed by the respondents Department, a Writ Petition No.44484 of 2002 was filed. This Court by order dated 11.12.2002 directed the first respondent to pass appropriate orders.