MADDULANAGASIROMDNI Vs. MADDULA NAGASIROMDNIVS SUBORDINATE JUDGE KOWUR

JUDGEMENT

(1.) These writ petitions are directed against the order of the learned Subordinate Judge; Kovvur in Civil Miscellaneous Appeal No.7 and No.6 of 1990.

(2.) The petitioners had purchased 2 (Two) Acres and 381/2 cents of agricultural land each for Rs. One Lakh under Sale deeds executed on 28-3-1992. They presented the documents on the same day for Registration. The Sub-Registrar referred the matter to the District Collector for valuation of the property under Section 47-A of the Indian Stamp Act. In that form he mentioned that there was a possibility of the land being used as house sites fetching higher value and therefore the value could be easily estimated at Rs.5,95,200/-. On receipt of this information, the petitioner also filed an explanation In August, 1992 enclosing an Adangal Extract to show that the lands were actually cultivated and also giving certified copies of (he property of two adjacent lands where they have been valued as agricultural lands only. It is stated that the District Collector caused an enquiry and after verifying all the records, the Mandal Revenue Officer accepted the petitioner's claim that the valuation of the land must be only as agricultural land. However the District Collector passed an Order on 8-3-1993 approving the estimation made by the Sub-Registrar.

(3.) The petitioner then appealed to the learned Subordinate Judge, who confirmed the valuation made by the Collector.