BANSIDHAR PANIGRAHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the impugned order dtd. 5/7/2025(Annexure-13) passed in UV Case No.25 of 2011 by the Stamp Collector-cum-IGR, Odisha, Board of Revenue, Cuttack(Opposite Party No.2) as well as letter dtd. 11/7/2025(Annexure-16) issued by the said Stamp Collector-cum-IGR, Odisha, Board of Revenue, Cuttack(Opposite Party No.2) and to direct the Stamp Collector-cum-IGR, Odisha, Board of Revenue, Cuttack(Opposite Party No.2) for releasing the registered sale deed No.2596 dtd. 25/2/2009 executed in favour of the petitioner by Kishore Chandra Rout, Dushasan Rout and Muralidhar Rout.

(2.) The factual backgrounds of this writ petition, which prompted the petitioner for filing of the same is that, the sale deed No.2596 dtd. 25/2/2009 was executed and registered by Kishore Chandra Rout, Dushasan Rout and Muralidhar Rout in favour of the petitioner, but, that said Sale Deed No.2596 was impounded on the ground of under valuation. For which, an Under Valuation Case(UV Case) No.25 of 2011 was initiated and in the said Under Valuation Case No.25 of 2011, the Stamp Collector-cum-IGR, Odisha, Board of Revenue, Cuttack(Opposite Party No.2) as per notice dtd. 25/1/2024 directed to the petitioner for depositing the deficit Stamp Duty of Rs.38,25,000.00(rupees thirty-eight lakhs twenty-five thousand) and Registration Fees of Rs.15,30,000.00 (rupees fifteen lakhs thirty thousand) in total Rs.53,55,000.00 (rupees fifty-three lakhs fifty-five thousand) within seven days. The petitioner deposited Rs.38,25,000.00 (rupees thirty-eight lakhs twenty-five thousand) towards deficit Stamp Duty and Rs.15,30,000.00(rupees fifteen lakhs thirty thousand) towards registration fee in the month of June, 2025.

(3.) I have already heard from the learned counsel for the petitioner and the learned Additional Standing Counsel for the State.