MULAKH RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) These petitions have been filed for quashing of the action of the Sub-Registrar, Nilokheri (respondent No. 3) to impugned the sale deeds of the petitioners and to make reference under Section 47-A(1) of the Indian Stamp Act, 1899 (as inserted by Haryana Act No. 37 of 1973) (for short, the 1899 Act).

(2.) The facts relevant to the determination of the issues raised in these cases are that petitioners-Mulakh Raj and Deepak Kumar purchased four different parcels of land situated in village Nilokheri from different parties. The particulars of these purchases are as under :

(3.) The sale deeds presented by the petitioners were registered by respondent No. 3 but, at the same time, he impounded the documents and made reference to the Collector, Karnal (respondent No. 2) under Section 47-A(1) of the 1899 Act for determination of the correct value of the property on the premise that the prevailing rate of the land in the area was more than the value stipulated in the sale deeds.