Karnataka High Court
Sri G Parthasarathi vs Smt R Shantha Bai on 26 September, 2011
Author: K.Sreedhar Rao
Bench: K.Sreedh Ar Rao
IN THE HIGH COURT OF KARNATARA, BANGALORE DATED THIS THE 267 DAY OF SEPTEMBER. 201 1b : BEFORE _ THE HON'BLE MR.JUSTICE K.SREEDH AR RAO WRIT PETITION NO: 4382 [2014 'Gi. Po) " AND Co WRIT PETITION NO: 6017/2 SO1i : BETWEEN:- ORIG. PARTHASARAT HE AGE: 44 YEARS, 5/0. SRI GOVINDARAJAN. Mu DA LIAR, R/AT.NG.S, os "GANGA NILAYAM®:: 10™ MAIN ROAD, VASANTHNAGAR, : BANGALORE, ~ "560 OB? PETITIONER (BY SRI cC.M. POONAC HA, ADI VOCATE I °OR LEXPLEXUS) AND: SMT. R SHANTHA ! BALE ° "AGED ABOUT 48 YEARS, ~ W/®. LATE SRI RAMACHANDRA RAO, Tae, BANGALOR cE -- BGC O52. 'NO.8, "GANGA NILAYAM", 1ST FLOOR, EASTERN SIDE. 10". MAIN. ROAD, - VASANTHNAGAR, --_ RESPONDENT
_ 'BY SR H.C, SHIVARAM, ADV OCATE} 7 THESE W.Ps. ARE FILED UNDER ARTICLES 296 & . 227 OF THE CONSTITUTION OF INDIA WITH A PRAYER TO & QUASH THE ORDE DT.10.12.10 IN SO FAR AS PAYMENT OF STAMP DUTY ON EXHIBIT D-15 [Ss CONCERNED VIDE ANNEXURE-A BY THE IN ADDL. CITY CIVIL: : JUDGE BANGALORE [CCH-25) IN OS.NO.1162/07 AND aan 7 io ree ao These penn are coming s for " preliminary. "hearing itt:
ORDER --
An insufficiently stamped. document in guestion is Z marked at Ex.D.15 without objettion, Therefore, U/s $25 of the Stamp Act. the court, which iuas' me arked the document, will have no Junsaletion 40 review its order. The remedy available is only i /S. 38 'of the Stamp Act. Accordingly, the wril petitions are dismi ssed,