VIJAY KUMAR Vs. COMMISSIONER MEERUT DIVISION

JUDGEMENT

(1.) BY means of a registered sale deed registered on 21-3-1992 in the office of Sub Registrar, Tehsil Kairana, District muzaffarnagar, the petitioner purchased a double-storey shop measuring 58 square meter situate in Mohalla Dhimanpura, m. S. K Road Shamli, District Muzaffarnagar from one Manohar Singh for a sum of Rs. 1,70,000/- and paid the stamp duty thereon as per. the circle rate fixed by the District magistrate. The Sub Registrar, Tehsil kairana District Muzaffarnagar on 25-3-1992 sent a report to the Additional District magistrate (Finance and Revenue) that the valuation of the property has not been correctly disclosed in the sale deed. According to him the market value of the property is rs. 3,60,000/- instead of Rs. 1,70. 000/- on which a sum of Rs. 52,200/- was payable as stamp duty. In other words according to him there was a deficiency of stamp duty of Rs. 27,550/ -. Proceedings under Section 47-A of Indian Stamp Act was initiated by the additional District Magistrate (Finance and revenue) on the basis of the said report. He also called for a report regarding the market value of the property in question from the Tahsildar who reported that the market value of the land is around Rs. 1,40,400/-and the cost of the construction standing there on is approximately Rs. 40,000/ -. Thus the total value of the property sold as per his report was Rs. 1,80,400/- while it was shown as Rs. 1,70,000/- in the instrument i. e the sale deed.

(2.) THE petitioner, in response to the show cause notice, appeared before the ADM (Fandr)and contended that the sale consideration in the instrument has been properly and correctly set out. The stamp duty has been paid as per the circle rate fixed by the District magistrate. He further submitted that the exemplar referred to in the report of the Sub registrar are not applicable to the facts of the present case as properties mentioned there in are differently situated.

(3.) THE ADM (Fandr) by the order dated 29-11-1995 rejected the report of the Tahsildar as well as the case of the petitioner and presumed that at the time of the transfer, the monthly rent of the property in question could not have been less than Rs. 1,200/-and by multiplying it by 300/-as provided for under Rule 341 of Indian Stamp Rule, it estimated the valuation at Rs. 3,60,000/ -. This order was challenged by way of revision No. 4 of 1995-1996 before the commissioner, Meerrut Division, Meerut, under section 56 of the Indian Stamp Act. The revision having been dismissed by the impugned order dated 29-11-1998, the present writ petition has been filed for quashing the impugned orders.