MOHAMMAD HANEEF Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) THE instant writ petition has been filed by the petitioners against the order dated 26-5-1993 passed by the Additional Collector and District Magistrate (Revenue and Finance), lucknow, respondent No. 2 by which the petitioners were required to pay Rs. 1,45,000 as deficiency in stamp duty and the order dated 20-6-1994 passed by the Chief Controlling Revenue Authority, respondent No. 1 rejecting the revision of the petitioners filed against the order dated 26-5-1993 by means of which the petitioners were also required to pay rs. 1,45,000/ - as penalty.

(2.) ACCORDING to the petitioners M/s. Giriraj Udyog Ltd. executed a lease deed in favour of the petitioners on 4-2-1992 in respect of the building of lessor namely Hindustan Steel Re-rolling Mill for a period of five years on arhonthly rent of Rs. 3,000/- and an interest free security deposit of Rs. 10 lacs which was to be refunded to the lessee by the lessor after termination of the lease.

(3.) THE petitioners paid Rs. 15660/- as stamp duty on the instrument of the lease valued at Rs. 1,08,000/-, total amount of rent for three years.