A. JOTHI RAMALINGAM Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) Heard Mr. R.Rajesh Kumar, learned counsel appearing for the petitioner and Mr.B.Anand, learned Government Advocate, who accepts notice on behalf of the respondents 1 to 3.

(2.) The petitioner has filed this writ petition for issuance of a certiorarified mandamus and to quash the order of the second respondent dated 08.11.2013, passed in Ref. No.5050/2013/A1 dated 08.11.2013.

(3.) The case of the petitioner is that he purchased the property measuring to an extent of 2205 sq. ft in S.Nos.94/1A, 94/2B, through a registered Sale Deed dated 17.10.1996, inadvertently, S.No.94/1A was only mentioned in the said document and S.No.94/2B was left out. Hence, the petitioner approached his vendor and he also agreed to execute a Rectification Deed and the same was registered on 18.03.2013. The grievance of the petitioner is that when there was no change in the total extent of the property and when the market value of the land comprised in two survey numbers were the same, the demand made by the third respondent for payment of Rs. 28,902/- and registration charges of Rs. 3945/-, totally Rs. 32,846/- is illegal.