SUBRAMANIA GOUNDER Vs. CHIEF CONTROLLING REVENUE

JUDGEMENT

(1.) The petitioner herein has purchased a house site with asbestos cement sheet shed in S.No. 496, Vilankurichi Village, Coimbatore District, on 19/07/2000. He has valued the land at the rate of Rs.60/- per sqft and presented the document for registration before the 3rd respondent. The document was referred to the second respondent for assessment of value. Accordingly, the 2nd respondent exercising the power under section 47 A of the Indian Stamp Act, valued the property at the rate of Rs.980.60/- per sq.ft. and issued proceedings dated 29/06/2005 demanding the deficit stamp duty of Rs.5,48,293/- to be paid within two weeks from the date of the order.

(2.) Aggrieved by the order of the second respondent, the petitioner has preferred appeal under section 47 A (5) of the Indian Stamp Act, before the first respondent. After considering the submissions of the petitioner and on verification of the records, the first respondent passed order on 28/07/2010 werein, the value of the property was fixed at the rate of Rs.425/- per sq.ft. The petitioner was directed to pay the deficit stamp duty along with interest at the rate of 2% pm and get the document registered. Not satisfied with the order passed in the appeal by the first respondent, the petitioner has filed C.M.A.No.2147 of 2012 under section 47 A (10) before the High Court, Madras.

(3.) This Court after hearing the petitioner and the respondents disposed C.M.A.No.2147 of 2012 on 29/01/2018 with the following direction: