SRI SUBHASISH DEB Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this Article 226 petition dated December 14,2010 is questioning a notice of the Deputy Inspector General of Registration, Range-III, Hooghly dated September 27, 2010 asking him to pay the deficit stamp duty and registration fee mentioned therein.

(2.) The document in question was registered on August 4, 2010.The stamp duty determined by the registering officer on the basis of the market value ascertained by him was paid by the petitioner.

(3.) By a notice dated August 18, 2010 the Deputy Inspector General (in short DIG) called upon the petitioner to appear before him on September 14, 2010 at 11-30 a.m. for hearing of the proceedings initiated by him on the basis of facts revealed by an inspection. It was alleged that facts concerning market value of the property that was transacted under the document in question had been concealed.