VIMLABEN NAJIBHAI PATEL, AMIT NAGJIBHAI Vs. SUB REGISTRAR

JUDGEMENT

(1.) THE petitioner has challenged the order dated 20th February 1993 passed by Deputy Collector and further prayed for a direction to respondent No. 1 to register and return the document presented by the petitioner for registration.

(2.) THE petitioner purchased and immovable property situated in the sim of Sayaji Gunj, district and sub district of Vadodara and presented the document for registration under the provisions of the Indian Registration Act on 19/5/1990. The respondent No. 2 Deputy Collector issued notice on 24/9/1992 calling upon the petitioner to show cause as to shy deficit stamp duty of Rs. 9,650/ - should not be recovered from the petitioner and why penalty of Rs. 250/ - should not be imposed. Thereafter respondent No. 2 passed an order on 20/2/1993 directing the petitioner to pay a sum of Rs. 9,900/ - which is challenged in this petition.

(3.) THE petition was admitted and the following order was passed on 21/6/1993: