MANJU AGRAWAL Vs. COMMISSIONER BAREILLY DIVISION BAREILLY

JUDGEMENT

(1.) Heard Sri Iman Syed, Advocate, holding brief of Sri Tarun Agrawal, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) Present writ petition has been filed against the order of the Additional Commissioner (Administration), Bareilly Division, Bareilly dtd. 22/5/2010 in Stamp Appeal No. 173/66/2009-10 (Smt. Manju Agarwal Vs. State of U.P.). By that order, the appeal authority has confirmed the order dtd. 15/11/2007 passed under Sec. 47-A of the Indian Stamp Act, 1899 (hereinafter referred to as the 'Act') determining the stamp deficiency on a property measuring 66.46 square metre purchased by the petitioner vide registered sale deed dtd. 30/9/2006 for sale consideration for Rs.3,10,000.00.

(3.) In short, the petitioner claimed to have purchased a residential property in the locality Zulfiqarganj, Bareilly. She paid stamp duty thereon @ 8% Rs.24,800.00.