M/S Manipal Apparels Pvt Ltd vs State Of Karnataka By Its Secretary on 18 September, 2008

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Karnataka High Court

M/S Manipal Apparels Pvt Ltd vs State Of Karnataka By Its Secretary on 18 September, 2008

Bench: N.K.Patil

IN TIE I~ﬁGH COURT OF KARNATAKA AT BANGALORE '9ar'.P.N(}. F3064 OF 21107
-3- 1

IN THE HIGH count!' or KARNA TAKA A r BANGALORE
mcmn mm Tim mm mm or  . 

ms Ho:v'e:.5 MR. JUSTKJE M4954 rig,   '

W.P.NO. 17064 OFV20O§".__(éM¥ST"gﬂi  

BETWEEN

1 ms MAMPAL APPARELS PVT LTD " -   ~ . . 
wrm omca AND FAGTQRY AT'i'A!3&'1,Ti1MKUR RCIAD;
YESHVVANTHPUR,BAi\!GA1.0RE--22__. ' --«  

REPBY as amacroa sm,s2_A6H:av;A sngmeaa
AGED 55 YEAR,RtAT.NO.16?,PR3'\KRUTH«%.10T}~:. 
'E'MAlN,1ST at sex JA"fAMAGAR.= .  V "  "
BANGALORE-$1. _  V    ' "

 4'    _  m ...PETlTiONER
(By an: <3 LAKSi~!r§ﬁ£¥2.E.?'.:ﬁ RAG Azjvéicaifé)  '

AND ;

1 STATE'€}FVVE{Af2xt§A1.;A!;§A ESMTS SECRETARY
To GOVERNMEBHZDEPARTMENT or REVENUE,
' ' §VH3HA£~1A SOL£QHA,BAHGALORE~1.

' V'  -2; - 3fH£€"RE{3$QNAL Cc§§Mssao:~4ER

. * .. FQR REG4V€STRATiON OF STAMPS
" T " 'AT BANGALQRE,31NU FLOOR,
 '_ B78 TERMSNML COMF'LEX,KH ROAD,
*BANGR£ ,QRE~2?.,

V. 3  "'THE2 l".J.tSTi§iCT REGISTRAR

_ DETE'NTi0N D£V%SlON FOR UNDERVALUATION,
' x T OF 'STAMPS,NO.12I3€3,2N{) FLOOR,
'  .35? MANFAJAJINAGAR ENDUSTRIAL TOWN.

4 T '  -  _E2AJAJiNA<3AR.BAMGALORE~44.
  4"; THE sus REGISTRAR

RAJAJINAGAR,
BANGALORE.
 RES!'-'-'0biDENTS

(SRL B. VEERAPPA ASA FOR RESPQNDENTS)

KN TI~iI£ HIGH COURT OF KARNATAKA AT BANGALORE WRNO. U064 01'? 200?

 



IN THE HIGH COURT OF KARNATAKA AT BANGALORE. WPRO. 1?ﬂ64 OF 200'!

-3.

THIS WP. IS FILED UMBER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING T0 QUASH THE IMPUGNED ORDER
QT. '£01200? PASSED BY THE R2 AS PER ANNEXURE A AND THE-QRDER
03". 15122006 PASSED BY THE R3 DISTRICT REGISTRAR "-{IDE

DOCUMENT AS PER ANNEXURE B DECLARE THAT THE PEETITI<j3I'I_E_f?.VI-Iﬁsﬁ

NOT UNDERVALUED THE PROPERTY IN QUESTION.  _

"rs-us wxv. comm. on ma PRELIMINARY HEARII-zé' IN féf: (§I§f3II_?f  

THIS DAY, THE COURT MADE THE FOLLOWING:
.-onpsa:  

The petitioner-Mls. aaLanappaIpE EEAppa:e3éEEPrpatefppp,

Limited, represented by    ﬁre
correcmess of ﬂue  I  0.7.2007
passed 17)' Ihsw 2"°'p  wse No.
  Anne-xure-A and the
order   by the 3"' respondent -

Destrjm RIegas:;a§ ,Ipi5IIsas§é No.MVD:R:330:1994-95 vide vide Annexure -8, has I petition. Further, petitioner has sought toA 'decI;5r'«§. the petitioner has not undewalued the I I' 'T I 4." ' prom I questipn.

It is not in dispute that, petitioner being aggrieved I the order passed I: the 3"' respondent datad IN 'I'HI€-1 HIGH COEIRT OF KARNATAKA AT BANGALORE W.P.I-30. 17064 CE' 260'?

IN THE HIGH COEIRT OF KARNATAKA AT BANGALORE. WPNO. 17064 OF 200?

-5.

(3) The writ petition ﬁled by peﬁtioneif'i$_":€::i.V:_' allowed in part. 'A V

(ii) The impugned Passed by the second it STP: Appeal: CR:

hereby Set aside' Q

(iii) Matter steeple i to the seconcl of the matte; te;::oil,.Vte§ke appropriate deeieiop with law, after effordii1g.. to the petitioner, " _ \é)ith"'reference to Annexuree-M and team this Court (Annexures--..l and ~ ofuthé: same by passing a speaking order it opportunity to the ﬂoner, as expeditiously il<«..opef_oi'eA5thle Appellate Authority) and dispose tiaieiisigning valid reasons, after affording r/I)!' L .

IN T313. HIGH COURT OF KARNATAKA AT BANGALORE W.P.NO. F3064 ($3 266?

IN THE HIGH COURT OF KARNATAKA AT BANGALORE. WPNO. F7064 OF 2007 -6- as possible, at any rate within a period of months from the date of receipt of h' of this order. % V 'V tsn* IN THE HIGH COURT OF KARNATAKA AT BANEAIQRE WPNO. W664 OF 201!

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