KETHINEEDI JAINENDRA KUMAR Vs. DISTRICT REGISTRAR ELURU

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Article 226 of the Constitution of India seeks to challenge the memo served on the petitioner by the Joint Sub-Registrar in the office of the District Registrar, Eluru dated 24-3-1999 and seeks a direction that the document in question may be registered treating it as a partition deed.

(3.) The relevant facts are that the petitioner along with other executants executed a document dated 21-7-1998, described by them as settlement deed, and presented it for registration before the concerned Sub-Registrar at Eluru on 14-9-1998. The document caried a stamp duty at the rate of 3% of the market value of the property as stated in the deed.