SANGITA RANI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Harish Chandra Shukla, learned counsel for the petitioner and learned Standing Counsel.

(2.) The brief facts given rise to the present petition are that the petitioner purchased Gatta Nos. 32 M having area 0.006, 33 M having area of 0.006 and 35 M having area of 0.513 through register sale deed dated 29.7.2006.

(3.) It appears that a proceeding under section 47A of the Indian Stamp Act was initiated against the petitioner on the report of Deputy Registrar. In the said case, the petitioner filed objection and after hearing the petitioner, the Collector/ District Magistrate, Bareilly-respondent no. 2 by order dated 20.9.2007 determined the deficiency in payment of Stamp duty to the tune of Rs. 5,06,800/- and also imposed penalty of Rs. 5,06,800/-. Thus by the said order, the petitioner was directed to deposit Rs. 10,13,600/- along with 1.5% monthly interest towards deficient stamp duty and penalty within one month.