TRILOKI NATH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition is directed against order dated 19.7.1999, passed in Case No. 512 of 1998, State of U. P. v. Triloki Nath. The order was passed by Assistant Stamp Commissioner / Collector (Stamp) District Kushi Nagar in respect of sale deed No. 2993/92. Proceedings for determination of stamp deficiency were initiated under Section 47A of Stamp Act. Through the said sale deed 0.20 acres land of Plot No. 2386 was sold in favour of the petitioner for Rs. 20,000. According to the inspection report the valuation was Rs. 1,60,000 and corresponding deficiency in stamp duty was Rs. 17,500 and deficiency in registration fee was Rs. 40. However, through the impugned order the Assistant Stamp Commissioner held that valuation was Rs. 2,43,000 and it was directed that Rs. 27,875 must be paid as deficiency in stamp duty, Rs. 85 as penalty and Rs. 40 as deficiency in registration fees (total Rs. 28,000). The said order was challenged through revision being Stamp Revision No. 34/118/K-1999. Additional Commissioner (II), Gorakhpur Division, Gorakhpur dismissed the revision on 31.5.2003. The said order has also been challenged through this writ petition.

(3.) ACCORDINGLY, writ petition is allowed in part and the impugned orders are set aside in part. It is directed that petitioner should deposit Rs. 17,540, i.e., the amount directed to be paid by him through notice based on inspection report as mentioned in the order dated 19.7.1999. The said amount shall be paid within three months from today failing which 2% per month interest shall be payable thereupon since after three months till actual payment.