SAGAR ENGINEERING INDUSTRIES Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) 0 By way of this petition, the petitioner has challenged the orders passed by respondent No.1 dated 23/24.04.2001 and 27.11.2007.

(2.) 0 Heard learned Advocate for the petitioner and the learned AGP for the respondents.

(3.) 0 It is submitted by the learned Advocate for the petitioner that without giving any details regarding determination of market value, in printed form, order was passed by respondent No.1 in a casual manner. It is further submitted by him that after taking into consideration certain principles regarding determining the market value of the land, respondent No.1 passed the impugned order on the basis of which he has valued the property in question at much higher rate and therefore, deficit Stamp Duty of Rs.1,34,400/ - and fine of Rs.250/ - is required to be paid to the respondent -Authority. It is also submitted by him that the respondent Authority have not considered the fact that the petitioner has purchased the property in question by paying the market value. Therefore, it is prayed that the impugned orders passed by the respondent Authority are required to be quashed and set aside.