C SREEDHARA RAJA Vs. S VITTOBA RAO

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Revision Petition is directed against the order, dated 16-08-2004, passed by the Principal Junior Civil Judge, Kurnool, allowing the application in I.A.No. 101 of 2003 in R.C.C.No. 23 of 2002, filed under Sections 33 and 40 of the Indian Stamp Act, 1899 (for brevity "the Stamp Act) seeking to send an unregistered document to the competent authority for the purpose of impounding and levying stamp duty and penalty.

(3.) The petitioner filed R.C.C.No. 23 of 2002 seeking eviction of the respondent from the premises in question.