A.P. STATE FINANCIAL CORPORATION Vs. BOARD OF REVENUE, A.P. HYDERABAD AND DISTRICT REGISTRAR, VISAKHAPATNAM

JUDGEMENT

(1.) These two writ petitions raise the question as to whether stamp duty is payable for the total amount of consideration received by the vendor for the sale of movable and immovable properties or only for the consideration received for the sale of immovable property.

(2.) The Andhra Pradesh State Financial Corporation, the petitioner herein brought movable and immovable properties belonging to its defaulting borrowers to sale and executed the sale deeds in favour of the purchasers, The wordings of the sale deeds executed in this behalf are identical in both these cases. It would therefore be sufficient to notice the wording of the document which forms the subject matter of W.P. No. 2356 of 1976 and which was executed by the petitioner in favour of M/s. Krishnaveni Khandasari Sugar Industry represented by its proprietor Sri R.N. Agarwal. The relevant portion of the sale deed is as follows:

(3.) This writ petition succeed and are accordingly allowed with costs. Advocate's fee Rs. 200/-