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Judgment
With the consent of both the parties, this Writ Petition is taken up for disposal at the admission stage.
This Writ Petition is filed seeking to declare the action of respondent No.2 in refusing to receive, impound and levy stamp duty penalty for an unregistered Sale Deed document for Plot No.198 admeasuring 200 sq. yards in Sy.No.233/22, Nizampet Village, Bachupally Mandal, as being illegal and arbitrary.
Heard Sri Rama Rao Immaneni, learned counsel for the petitioner and learned Government Pleader for Stamps and Registration appearing for the respondents.
Learned counsel for the petitioner submits that the petitioner is the absolute owner and possessor of the subject land, having purchased the same vide an unregistered sale deed dated 07.02.2019 from its lawful owners by paying valid sale consideration, and that ever since then, the petitioner has been in peaceful possession and enjoyment of the same. It is further submitted that the petitioner approached respondent No.2 by way of representation dated 10.07.2026 to receive, impound and levy necessary stamp duty on the said document, as the petitioner is willing to pay the deficit stamp duty under Section 33 of the Indian Stamp Act, 1899. However, no action has been taken so far. It is further submitted that the lis in the present Writ Petition is squarely covered by the order dated 09.06.2026 in W.P. No.17161 of 2026, and therefore, requested this Court to pass a similar order in the present Writ Petition.
The above submission is not seriously disputed by the learned Assistant Government Pleader for the respondents.
Having regard to the submissions made by the learned counsel for the respective parties, this Writ Petition is disposed of directing the petitioner to submit the unregistered sale deed dated 07.02.2019 along with a representation for impounding and collection of deficit stamp duty under Section 33 of the Indian Stamp Act, 1899. Upon presentation of the said document, respondent No.2 is directed to examine the same in accordance with the provisions of the Indian Stamp Act, 1899, and in terms of the order dated 09.06.2026 in W.P. No.17161 of 2026, and take appropriate action in accordance with law.
Miscellaneous petitions, if any, pending shall stand closed. There shall be no order as to costs.