L VASUDEVAN Vs. INSPECTOR OF GENERAL OF REGISTRATION

JUDGEMENT

(1.) TWO writ petitions are filed by the petitioner herein challenging the order of the 4th respondent viz. Sub Registrar, Sriperumbudur dated 22.10.2007 by which the fourth respondent has directed the petitioner to pay a deficit stamp duty of Rs.9,504/- and Registration charge of Rs.1,185/- in respect of document which is numbered as P.No.28/07, the subject matter of challenge in writ petition in W.P.No.37689 of 2007 and an amount of Rs.82,544/- towards the deficit stamp duty and an amount of Rs.10,315/- towards Registration charges regarding document No.22428/06, the subject matter of challenge in writ petition in W.P.No.37690 of 2007. Admittedly, both the documents are not released by the fourth respondent, Sub Registrar, Sriperumbudur.

(2.) THE grievance of the petitioner is that the valuation in respect of the properties which are in the same survey number having made as Rs.5,000/- per cent which according to the petitioner is not a proper guide line value fixed. THE further case of the petitioner is that the same petitioner has registered two other documents in the very adjacent survey numbers on the same day of presentation of the documents viz., 23.11.2006, registered as Document No.22427 of 2006 and 22429 of 2006 wherein the guideline value of the property was fixed by the very fourth respondent at Rs.600/- per cent. THErefore, according to the petitioner, the impugned orders are ex facie arbitrary.

(3.) EVEN as against the order of the Chief Controlling Revenue Authority, the petitioner has got right to file an appeal before this Court as contemplated under Section 47(A)(10) which reads as follows: