FORWARD LEATHER COMPANY Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorarified Mandamus to quash the orders of the 1st Respondent in No.9266 in 1/2003 dated 16.2.2004 and directing the Respondents to accept the valuation of Rs.1,00,00,000/- as disclosed by the PETITIONER for the purpose of payment of stamp duty in respect of sale deed, Document No.1899/2002 dated 31.7.2002.

(2.) THE subject matter of the sale deed Document No.1899/2002 was registered on 16.8.2002. Property relates to 26.73 grounds and building in S.No.112/41B, 112/41B2 of Pammal village, Tambaram Taluk. In the sale deed, land has been valued at Rs.101.32 per sq.ft. and total value of land is Rs.65,00,000/- and Rs.10,00,000/- for building.

(3.) HEARD Mr. S. Murugappan, learned counsel for the Petitioner and Mr. N. Senthilkumar, learned AGP for Respondents.