NIRMAL A JHABAKH Vs. DISTRICT REGISTRAR, STONE HOUSE

JUDGEMENT

(1.) The intra-Court appeal on hand has been instituted challenging the order dtd. 10/1/2022 passed in W.P.No.17054 of 2021.

(2.) The writ petitioners are the appellants before us. The writ petitioners presented a Partition Deed dtd. 25/6/2020, before the Registering Authority under the Registration Act for registration. The Registering Officer asked the appellants to pay Stamp Duty under Article 55 (D) (ii) of the Indian Stamp Act, 1899.

(3.) In view of the demand regarding payment of Stamp Duty, the appellants instituted a writ proceedings to quash the order passed by the SubRegistrar in proceeding dtd. 25/6/2020.