NARESH KUMAR SONKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Counsel for the petitioner and the Standing Counsel appearing for the respondents.

(2.) By means of the order dated 10.8.2005, copy of which is annexed as Annexure-5 to the writ petition, the Additional Collector (Finance & Revenue) Rae-bareli, directed the petitioner to pay a sum of Rs.3,74,778/- as deficit in the stamp duty together with interest and penalty. The aforesaid order being an ex parte order, the petitioner moved an application for stay of operation and effect of the impugned order and filed his objections and written arguments in the Stamp Case No.1080 of 2005; State v. Naresh Kumar Sonkar. After filing of the objections, the opposite party No.3- Sub District Magistrate, Mahrajganj, Rae-bareli submitted and inspection report dated 23.6.2005 reporting therein that the said land is situated on Lucknow-Allahabad Highway and the same is properly valued as per Collector rate list.

(3.) The Additional Collector (Finance & Revenue) relying on the said report, rejected the objections and confirmed the earlier order dated 10.8.2005 by the order dated 26.3.2008.