MALLA SATYANARAYANA Vs. LANKA VENKATA RAMANAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the action of the 7th respondent- District Registrar-cum-Collector, Visakha- patnam, in declining to exercise his power to impound a document after collecting the stamp duty and penalty, payable thereon in his discretion, pursuant to the order of the Civil Court and on such refusal to exercise the statutory duty of the District Registrar- cum-Col!ector for impounding the document after collecting the stamp duty and penalty, the Court levied the penalty of 10 times of the stamp duty as compulsory penalty.

(2.) The petitioner is the plaintiff and respondents 1 to 6 are the defendants and respondent No. 7 is the District Registrar. The suit is filed for specific performance of an agreement of sale, dated 18-11 -1988.

(3.) For the sake of convenience, the parties will be referred To as arrayed in the suit.