SHARAD GOEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashish Kumar Singh learned counsel for the petitioner and learned Standing Counsel.

(2.) The agreement for sale dated 8.6.2007 is the subject matter of dispute.

(3.) Under the said agreement immovable property was agreed to be transferred for a sale consideration of Rs. 21,00,000/-. Initially, vide order dated 9.2.2009, the deficiency in stamp duty was determined but on the application of the petitioner, said order was recalled on 20.3.2009 and after fresh hearing, impugned order dated 31.3.2010 has been passed determining the deficiency in stamp duty of Rs. 1,11,45,600/- and imposing penalty of Rs. 2,22,91,200/- with interest @ 1.5% per month.