R. KRISHNAMOORTHY Vs. JOINT II SUB REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned order dated 22.12.2017 issued by the respondent calling upon the petitioner to pay Rs. 7,70,389/-, which is 4% of the market value of the property of Rs. 1,92,62,232/-, on the premise that the Power of Attorney sought to be executed by the parties has mentioned an irrevocable clause, which according to the respondent falls under Article 48(e) of Schedule I of the Indian Stamp Act.

(2.) This Court by an order dated 05.07.2018 had directed the respondent to appear in person and explain as to why a direction should not be issued to the competent authority to initiate departmental proceedings for imposition of a major penalty against him for his misuse of the authority.

(3.) Mr.T.M.Pappiah, learned Special Government Pleader appearing for the respondent submitted that the respondent, Mr.C.Ananthakumar, Joint II Sub Registrar, Tirupur, is present in the Court and has filed an affidavit tendering unconditional apology, which is extracted hereunder: