STEEL ENGINEERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 7-1-2003, passed by the Assistant Commissioner (Stamps) Udham Singh Nagar, whereby deficient stamp duty worth Rs. 4,79,000/- along with fine of Rs. 47,900/- total amounting to Rs. 5,26,900/- was ordered to be recovered from the petitioner. The petitioner has further assailed the order dated 22-5-2009 (An-nexure-10 to the petition), whereby the revision preferred against the order dated 7-1-2003 has been dismissed.

(3.) Briefly stated, the facts giving rise to the present writ petition are that the petitioner purchased land and building in public auction from the Uttar Pradesh Financial Corporation (U. P. F. C.) for a sale consideration of Rs. 10,50,000/- vide sale deed dated 9-7-1997.