(1.) HEARD the learned counsels appearing for the parties.
(2.) THE petitioner has prayed for quashing the order passed by the Inspector General of Registration dated 9. 12. 1996 in 30056/c3/94 confirming the order of the second respondent, namely the District Registrar dated 6. 4. 1994.
(3.) THE question raised relates to payment of stamp duty. The facts are not in dispute.