KUNWARPAL SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Who is liable to pay the stamp duty on a deed of conveyance of immovable property is the question which requires consideration here.

(2.) This petition under Article 226 of the Constitution has been filed for quashing of the proceedings initiated against the petitioners in pursuance of recovery certificate dated 12-3-1997 issued by ADM (Finance and Revenue) for recovery of Rs.96,400/- towards deficiency of stamp duty. The learned standing counsel was granted time on 28-3-2001 and on several occasions thereafter to file counter affidavit but no counter affidavit has been filed. Since the issue involved is a purely legal one, the writ petition has been finally heard with the consent of the parties.

(3.) A sale deed of certain agricultural plots owned by the petitioners was executed on 2.5 1996 in favour of M/s Reliance Farms Limited a company having its office at 94, Indra Nagar, Bareilly, and the deed was registered in the office of the Sub-Registrar, Khair, district Aligarh on 1-6-1996. According to the petitioners, the sale deed had been obtained from them by playing fraud and no consideration was paid to them. They accordingly filed O. S. No. 504 of 1998 in the Court of Civil Judge ((Jr. Div.), Havali, Aligarh for cancellation of the sale deed. The suit was decreed ex-parte by the judgment and decree dated 11-8-1999 and thereafter information was also sent from the Court of Civil Judge (Jr. Div.) to the Sub-Registrar, Khair for making an endorsement that the sale deed has been cancelled. According to the petitioners, the decree passed in the suit has become final as neither any application to set-aside the decree nor any appeal has been preferred. It appears that proceedings under S. 47-A of the Stamp Act were initiated against the vendees, namely, M/s Reliance Farms Limited and the ADM (F & R), Aligarh, by his order dated 6-3-1998 determined the market value of the subject matter of sale deed as Rs.9,99,750/-. On the aforesaid valuation of the property, the proper stamp duty according to the Schedule of the Stamp Act was Rs.1,45,000/- whereas the duty actually paid was Rs.48.600/- and thus, a deficiency of Rs. 96.400/- was determined. The ADM (F & R) passed an order on the same day i.e. on 6-3-1998 directing that the deficiency in stamp duty amounting to Rs.96,400/- should be paid by the vendee (purchaser of the properly). A copy of the order has been filed as Annexure-5 to the wit petition and this shows that the notice of the proceedings had been issued to the vendees and they had also contested the matter. The vendees did not deposit the amount and accordingly proceedings were initiated to recover the same by the attachment and sale of the property which was the subject matter of the sale deed dated 2-5-1996. When the petitioners came to know about the attachment and proposed auction of their land, they moved an application before the Tehsil authorities informing that the sale deed had been cancelled by the judgment and decree dated 11-8-1999 passed in O. S. No. 504 of 1998. The Naib Tehsildar submitted a report on 14-9-1999 that in view of the decree passed- by the Civil Court, the sale deed stood cancelled and, therefore, the recovery of the deficiency in stamp duty could not be made by attachment and sale of the property of the petitioners. The Tehsildar, Khair, accordingly returned the recovery certificate by making a note to that effect on 4-10-1999. It appears that some audit objection was raised and the Board of Revenue, U.P., Lucknow sent a reminder for recovery of the amount and thereafter ADM (F & R) passed an order on 1-12-2000 directing the Deputy District Magistrate, Khair, to recover the deficiency in stamp duty. It is in these circumstances that the petitioners, who are the owners of the property and were vendors of the sale deed dated 2-5-1996 on 1-6-1996 have filed the writ petition for quashing of the recovery proceedings initiated against them.