S SUNDHARALINGAM Vs. TAMIL NADU CHIEF CONTROLLING REVENUE AUTHORITY CUM INSPECTOR GENERAL; SPECIAL DEPUTY COLLECTOR AND THE SUB REGISTRAR, OFFICE OF THE SUB REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed to call for the records relating to the impugned order of the 1st respondent in his proceedings in Muu.Mu. No. 42160/N4/07 dated 27.09.2008 and quash the same and to direct the first respondent to entertain and decide the Appeal on merits and in accordance with law.

(2.) Heard Mr. K.Balasundharam, learned Counsel for the petitioner and also Mr. R. Janakiramulu, learned Special Government Pleader, who took notice on behalf of the respondents.

(3.) The grievance of the petitioner as aired by the learned Counsel for the petitioner placing reliance on the averments in the affidavit accompanying the writ petition, is to the effect the petitioner filed appeal before the appellate authority viz., the first respondent as against the order of the second respondent, challenging the quantum of stamp duty fixed by the second respondent; however the first respondent rejected the appeal on the ground that there is no provision for condoning the delay under the Tamil Nadu Prevention of Undervaluation of Instrumental Rules. Hence, this writ petition.