LALTA PRASAD Vs. STATE OF U.P

JUDGEMENT

(1.) Order dated 11.7.2019 having been recalled vide order of date, the writ petition is restored to its original number. As requested by counsel for petitioner, I proceed to decide the matter finally at this stage.

(2.) Heard sri Madhur Kant Srivastava, learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.

(3.) Writ petition under Article 226 of Constitution came up against order dated 25.10.2004 passed by Deputy Collector Tiloi, Raebareilly, in purported exercise of power under Section 47-A of Indian Stamp Act, 1899 (hereinafter referred to as "Act, 1899") holding that sale deed dated 31.01.2001 executed between petitioner and vendee shows deficiency of stamp. He has determined deficiency of stamp Rs.34,480/- and deficiency of registration fee Rs.4,560/- and has directed petitioner to deposit the same with interest at the rate of 1.5 percent per month. The said order has been confirmed by Commissioner, Lucknow Division, Lucknow by dismissing petitioner's appeal vide order dated 09.05.2006.