JALALUDDIN Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) The petitioner vide instrument no. 2165 dated 23.5.2012 purchased property situated on premises no. 87/73(3) in the compound of Hindustan Tanries admeasuring 388.09 sq. mtrs., being hybrid building, that is, residential-cum-commercial; paid stamp duty, as per the minimum value (circle rate) applicable as on the date of execution of the deed. The value set forth in the instrument was at Rs. 1,59,54,000/-, stamp duty of Rs. 11,16,780 was paid.

(2.) On reference by the Additional District Magistrate (Finance & Revenue), Kanpur Nagar on 2.7.2012, it was reported, inter alia, as follows:-

(3.) The Collector in proceedings under the Indian Stamp Act, 1899 valued the property on commercial and residential rates for constructed area and vacant land, determined the market value at Rs. 3,43,41,786/- accordingly, the deficient stamp at Rs. 12,86,300/- was determined, penalty of equal sum and interest @ 1.5% per annum w.e.f. the due date was imposed.