VSR PLANTATIONS Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 2/4/2024 in I.A.No.34 of 2024 in C.M.A.No.1 of 2021 on the file of the Senior Civil Judge, Vizianagaram.

(2.) The revision petitioner herein filed C.M.A.No.1 of 2021 on the file of the Senior Civil Judge, Vizianagaram, aggrieved by the order dtd. 12/3/2021 in C.No.G4/561/2020, dtd. 12/3/2021, passed by the District Registrar of Assurances and Collector, Vizianagaram, under Sec. 47 of the Indian Stamp Act, 1899.

(3.) Pending the said C.M.A., the respondents herein, i.e., the District Registrar, Office of the District Registrar, Santha Pet, Vizianagaram, and the Joint Sub Registrar, Cheepurupalli, Vizianagaram District, filed I.A.No.34 of 2024 in C.M.A.No.1 of 2021 to condone the delay in filing the documents and to grant leave to file and receive the additional documents and mark them as exhibits on behalf of the respondents, as they are essential for fixing the market value of the property.