HARIKISHAN AGARWAL Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioner feels aggrieved by the Memo, dated 13. 10. 2008, issued by the District Registrar, Moosapet, hyderabad, the third respondent herein.

(2.) THE petitioner claims to have purchased Acs. 18. 00 of land in Survey nos. 54/2 and 56/1 of Hafeezpet Village, serilingampally Mandal, Ranga Reddy district, through documents, dated 14. 4. 1966 and 22. 5. 1967, from N. Veeraiah and others. In relation to the same property, one smt. M. E. Prabhakar approached the third respondent, with a request to validate an agreement of sale, dated 27. 12. 1993. On collecting a sum of Rs. 2,47,500/-, vide challan, dated 11. 10. 2006, the third respondent issued proceedings, dated 11. 10. 2006, validating the document purporting to be under Sections 40, 19-A and 18 of the Indian Stamp Act.

(3.) THE petitioner submitted a representation before the third respondent alleging that respondents 4 and 5 have played fraud upon him (the third respondent), inasmuch as even according to respondents 4 and 5, Smt. M. E. Prabhakar died on 2. 1. 1999. Through the impugned Memo, dated 13. 10. 2008, the third respondent informed the petitioner that he has to seek redressal of grievance in a Civil Court of law.