ABHISHEK JAIN Vs. LT GOVERNOR NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning a communication dated 29.12.2017 addressed by the SubRegistrar II (Basai Darapur) to the Collector of Stamps/SDM, Patel Nagar, Old School Building, Ram Pura, New Delhi, impounding the sale deed dated 11.12.2009, executed in favour of the petitioner and one Sh. Subodh Anand in respect of the property bearing No. WZ-15, Kailash Park, Najafgarh Road, Khasra No. 2778/738, Village Basai Darapur, New Delhi. The said communication - a copy of which was also forwarded to the petitioner - indicates that the Sub-Registrar was of the opinion that the stamp duty paid on the said instrument was deficient. Therefore, the Registrar had impounded the same under Section 33 of the Indian Stamp Act, 1899 (hereafter referred to as 'the Act').

(2.) The Registering Authority had found that the said property falls in category 'F' and the circle rate for such properties, as prevailing at the material time, was notified at Rs. 70,080/-. The area of the said property is 437.5 sq. yards (365.79 sq. meters). Accordingly, the Registering Authority had computed the value of the property as per the existing circle rate at Rs. 2,56,34,563.20/- and the stamp duty payable thereon at Rs. 15,38,073.79/-.

(3.) Thereafter, the petitioner was issued a notice dated 18.01.2018, confirming that the Registering Authority had impounded the sale deed entered into between the parties under Section 33 of the Act. The petitioner was further called upon to appear before the Collector of Stamps with all relevant documents.