EMBROSE HOLDING P LTD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) The present writ petition has been filed challenging the judgment and order of the Chief Controlling Revenue Authority U. P. dated 31st March 1997, passed in Stamp Revision No. 13 of 1995-96.

(2.) The brief facts of the case are that petitioner No. 1 is a private limited company registered under Indian Companies Act 1956 and petitioner No.2 is one of its directors. It was alleged that the petitioners have purchased 4 acres of land (25 bigha 12 biswa) of Khasra No. 85/1 of village Fazalpur, Tehsil Kichcha, District Nainital from one Sri Gurpreet Singh son of Sri Haripal Singh through power of attorney in the year 1990.

(3.) The petitioners valued the property at the rate prevalent in the area and paid the stamp duty accordingly. It was valued at the rate of Rs.96,000/- per acre whereas circle rate in the area was Rs.24,000/- to Rs.32.000/- per acre and as such petitioner have alleged to have paid the stamp duty on the higher amount in the year 1990.