KIRAN LATA Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Anil Kumar Aditya, learned Counsel for the Petitioner and learned Standing Counsel.

(2.) Pleadings of the parties have also been perused. The sale deed/document No. 44 dated 19.8.2009 is the subject matter in dispute for the purposes of determining deficiency in stamp duty.

(3.) On presentation of aforesaid sale deed for registration the Sub Registrar made a reference for determination of true market value of the property involved for the purposes of levying stamp duty. Accordingly, proceedings under Section 47-A of the Stamp Act were drawn which came to be registered as Case No. 323 of 2009-10. After making spot inspection on 10.9.2009 the impugned order dated 26.9.2009 was passed by the Additional Collector (Finance and Revenue), Allahabad determining the market value of the property under transfer to be Rs. 2,33,95,000/- as against the market value of Rs. 8,00,000/- shown in the sale deed. Accordingly, deficiency in the stamp duty has been determined and a penalty of Rs. 20,000/- has been imposed. The deficiency has been directed to be made good with 1.5% interest per month.