SHAKIB Vs. STATE OF U.P. & OTHERS

JUDGEMENT

(1.) Heard Sri S.R. Verma, learned counsel for the petitioner and Sri R.K. Shukla, learned Standing Counsel for the respondents-State.

(2.) The petitioner is seeking quashing of inspection report dated 02.08.2003 of respondent no. 4, ex-parte order of Stamp Authority dated 29.05.2004 as well as order of Commissioner, Meerut Division, Meerut dated 17.07.2005 passed in proceedings arising under section 47A of the Indian Stamp Act, 1899 (the Act, 1899) for deficiency of stamp duty.

(3.) Briefly stated the facts of the case are that the petitioner and respondent no. 5 are stated to be good friends. In para 8 of the writ petition, it is stated that when the petitioner came to know that Flat No. 506, Vindhya Chal Tower, Kaushambi, District Ghaziabad was about to be sold, he got the same purchased for his friend, namely, Dr. Binay Prasad, i.e., respondent no. 5. The sale deed was executed by Smt. Manju Verma on 03.06.2003 and deed was registered with the Sub-Registrar, Ghaziabad on the same date. Stamp Duty was also paid by the petitioner.