GOLD EARTH PROPERTIES Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THE prayer in the Writ Petitions is for issuance of Writs of Certiorari, to call for the records in respect of the final notices, dated 10.2.2009 bearing Ref.No.16562/ABP/08 (in W.P.No,7546 of 2009) and Ref.No.16561/ABP/08 (in W.P.No,7547 of 2009) issued by the third respondent and quash the same.

(2.) THE petitioner-Company has challenged the said notices dated 10.2.2009 issued by the third respondent-Joint-Sub-Registrar-I, District Registrar Office, Royapettah, Chennai-600 014, whereby and where under, he has been asked to pay additional stamp duty showing the deficit, giving reference to the provisions of the Indian Stamp Act.

(3.) IT is further stated that the credit facilities, namely Cash Credit (Hyp)-Rs.150 lakhs, Cash Credit (Book Debts)-Rs.100 lakhs, Letter of Credit (Inland)-Rs.200 lakhs and Bank Guarantee-Rs.100 lakhs, totally, Rs.5,50,00,000/-, has nothing to do with the sale consideration amount of Rs.9,88,000/- and Rs.7,14,000/- paid by the petitioner-Company in the auction-purchase. But the respondents have asked for higher amounts on the basis of the credit facilities as was given by the Bank in favour of the debtor.