UDDHVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Sandeep Tandon, learned counsel for the petitioner and Sri Nand Prasad, learned standing counsel for the respondents.

(2.) BY the present writ petition the petitioner has prayed to issue a writ, order or direction in the nature of certiorari quashing the judgement and orders dated 9.2.1994, 22.2.1995 passed by respondent No. 1 as well as 17.3.1997 passed by the respondent No.2 contained in (Annexure No. 3, 5 and 7 to this writ petition) respectively.

(3.) BRIEF facts of the case are that a sale deed was executed in favour of the petitioner by one Sri Bhagwan Singh on 24.11.1992. at the time of registration no objection was raised by the sub -registrar for deficiency of stamp duty. According to the learned counsel for the petitioner, the stamp duty was paid on the basis of market value as well as circle rate prevailing at that time and which was fixed by the Collector, Tehri Garhwal.