A.Ramaraj vs The Chief Controlling Revenue ...
2022 Latest Caselaw 15404 Mad

                                                                       C.M.A(MD) No.815 of 2009

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 15.09.2022

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                             C.M.A(MD)No.815 of 2009
                                                      and
                                               M.P(MD) No.1 of 2009

                     1.A.Ramaraj
                     2.N.R.Rajagopal                                          ... Appellants

                                                           vs.


                     1.The Chief Controlling Revenue Authority
                       and Inspector General of Registration,
                       Chennai – 28.

                     2.The Special Deputy Collector (Stamps),
                       Tirunelveli.                                           ... Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 47-A(10) of
                     Indian Stamp Act read with Rule 9(5)(a) of Tamil Nadu Stamp
                     (Prevention under Valuation of Instruments) Rules, 1968, against the
                     order of the Chief Controlling Revenue Authority and Inspector General
                     of Registration,     Chennai – 28, the first respondent herein in No.
                     43493/No.5/06 dated 25.05.2009.
                                     For Appellant       : No appearance
                                     For Respondents     : Mr.P.Thambidurai
                                                           Govt. Advocate


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https://www.mhc.tn.gov.in/judis
                                                                             C.M.A(MD) No.815 of 2009



                                                        JUDGMENT

************

This Civil Miscellaneous Appeal is filed against the order of the

Chief Controlling Revenue Authority and Inspector General of

Registration, Chennai – 28, the first respondent herein in No.43493/No.

5/06 dated 25.05.2009, wherein, the first respondent has fixed value of

the land as Rs.666/- per squre feet.

2.When the matter is taken up for hearing toay, the learned

Government Advocate appearing for the respondents submitted that the

dispute between the appellant and the respondents has been settled and

the appellants have paid the stamp duty as fixed in the impugned order

by the first respondent.

3.Recording the said submission, this Civil Miscellaneous Appeal

is disposed of. No costs.

15.09.2022 Index :Yes/No Internet :Yes/No skn

https://www.mhc.tn.gov.in/judis C.M.A(MD) No.815 of 2009

To

1.The Chief Controlling Revenue Authority and Inspector General of Registration, Chennai – 28.

2.The Special Deputy Collector (Stamps), Tirunelveli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD) No.815 of 2009

A.A.NAKKIRAN .,J.

skn

JUDGMENT MADE IN C.M.A(MD)No.815 of 2009 and M.P(MD) No.1 of 2009

15.09.2022

https://www.mhc.tn.gov.in/judis