KAILASH NARAYAN Vs. COMMISSIONER CHITRAKOOT DHAM

JUDGEMENT

(1.) Heard Sri Ravindra Singh, learned Counsel for the petitioner and Sri B.P. Kachwah, learned Standing Counsel for the respondents. This writ petition has been filed challenging the order dated 30th November, 2002 passed by the prescribed authority/SDM Mau (Chitrakoot) in stamp case 27 under section 47-A of the Indian Stamp Act, 1899 (hereinafter referred to the "Act") in respect of sale-deed registered on 8.5.1997 of part of land of Khasra plot No. 1943/1 and 1944/1 area 0.175 hectare determining the deficiency of the stamp duty and registration fee of Rs. 2,57,590/- and the order dated 30th July, 2009 passed by the Commissioner Chitrakoot Division Banda in Appeal No. 52/2002-03 and the order dated 20th January, 2011 passed by the Commissioner Chitrakoot Division on the review application.

(2.) Briefly stated the facts of the case are that the aforesaid plots in question were purchased by the petitioner showing it as an agricultural land in the sale-deed and accordingly on value of Rs. 20,000/-, stamp duty of Rs. 1600 and registration fee 410 was paid. The said sale-deed was registered on 8.5.1997. On the same day, Sub Registrar enquired and referred the matter on the ground that on the vended property, there is petrol pump and residential rooms and the land is not agricultural land. Spot inspection was conducted by the Nayab Tehsildar, who found that petrol pump was existing on the vended property on the date of registration of the sale-deed, which is situate on Allahabad Banda Road. It was also reported that there are two residential rooms, boundary wall and office on the vended property. The prescribed authority determined the value of the vended property as on the date of registration of the sale-deed at Rs. 31,92,500/- and thus created a deman d of deficiency in stamp duty of Rs. 2,53,800/- and deficiency in stamp registration fee of Rs. 4590/- total Rs. 2,57,590/- vide order dated 30.11.2002. Aggrieved with this order, the petitioner filed an appeal No. 52 of 2002-03 before the Commissioner Chitrakoot Division Banda, which was dismissed vide order dated 30th July, 2009. The finding of fact based on relevant materials and evidences on record was recorded to the effect that on the date of execution of sale-deed there was a petrol pump on the vended property. This finding of fact recorded in the impugned order of the Divisional Commissioner has not disputed in the writ petition. The review application filed by the petitioner before the Divisional Commissioner was rejected by an order dated 20th January, 2011. Thereafter, petitioner has filed this writ petition.

(3.) This Court vide order dated 10 February, 2011 directed ADM (F & R) Chitrakoot to make a fresh spot inspection in the presence of the petitioner and to give its report. ADM (F & R) Chitrakoot inspected the vended property on 12th November, 2011. Spot Inspection report of the ADM dated 12.11.2011 has been filed as Annexure CA-2 of the counter affidavit of Sri Jiya Lal, Tehsildar, Mau Chitrakoot. As per report, petrol pump is existing on the vended property since the year 1997.