HEMALATHA SUGNADHI Vs. APPELLATE AUTHORITY UNDER SECTION 47 A STAMP ACT PRINCIPAL SUB JUDGE RANGA REDDY

JUDGEMENT

(1.) The above Writ Petition is filed assailing the orders passed by the Appellate Authority under Section 47-A of the Indian Stamp Act (for short "the Act") dismissing the appeal filed by the petitioner herein.

(2.) Briefly the facts giving rise to the filing of the said Appeal and consequently the above Writ Petition are as under : The petitioner herein purchased agricultural land admeasuring Ac.1.37 guntas in Sy.Nos.53, 54, 55 situated at Premavathipet village in Ranga Reddy District for a total consideration of Rs.1,00,000/- (Rupees One lakh only). On presentation of the sale deed for registration before the Registering Authority, the said sale deed was kept pending for determination of the market value. The Registration Authority - 3rd respondent herein estimated the market value atRs.93,000/- (per acre) and referred the said document to the 2nd respondent herein for determination of the market value underSection 47-A of the Stamp Act. After enquiry, the 2nd respondent herein passed an order dt. 10-5-1989 confirming the market value as fixed by the 3rd respondent and directed the petitioner herein to pay the deficit stamp duty and registration charges so payable on the market value as determined. Aggrieved against the said order, the petitioner preferred an appeal and the same was dismissed by the impugned orders dated 3-10-1989 confirming the orders passed by the respondent authorities determining the higher market value.

(3.) The short question for consideration in the above Writ Petition is whether the determination of the market value by the respondent Registering authorities as confirmed by the Appellate Authority is valid in law.