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Judgment
With the consent of both parties, this Writ Petition is taken up for disposal at the stage of admission.
Aggrieved by the action of respondent No.2 in refusing to validate/impound the Sale Deed, dated 20.03.2006, submitted by the petitioner in respect of open plot bearing Plot No.11, in survey No.81, admeasuring 200 square yards, situated at Chengi Cherla Village, Gram Panchayat, Ghatkesar Mandal, Ranga Reddy District, (Presently Medchal-Malkajgiri District), and in not fixing the stamp duty, the petitioner filed the present Writ Petition.
Heard learned counsel for the petitioner and learned Assistant 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 property and that he approached respondent No.2 requesting to validate/impound the Sale Deed, dated 20.03.2006, and to pass appropriate orders, by receiving deficit stamp duty under Sections 31, 32, 33, 41 and 42 of the Indian Stamp Act, 1899. However, the respondent authorities refused to receive the same. It is further submitted that the lis in the present Writ Petition is squarely covered by the order dated 23.06.2025 in W.P. No.17319 of 2025, 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 Sale Deed, dated 20.03.2006, along with a representation for validating/ impounding and collection of deficit stamp duty under Sections 31, 32, 33, 41 and 42 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 23.06.2025 passed by this Court in W.P. No.17319 of 2025 and take appropriate action in accordance with law.
Miscellaneous petitions, if any, pending shall stand closed. There shall be no order as to costs.