AMRESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) The petitioner has filed present petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing of the impugned order dated 14.06.2018 passed by respondent No.2-Sub Divisional Officer (Civil)-cum-Collector, Kaithal and notice dated 30.09.2019 sent by respondent No.4-Tehsildar, Kaithal requiring the petitioner to deposit a sum of Rs.2,76,000/-.

(3.) Briefly stated the petition has been filed on the averments that in the year 2006, the petitioner was working with M/s Sugam Products Pvt. Ltd. The above-said company purchased land vide registered sale deed No. 1957/1 dated 14.07.2006 through the petitioner as its authorized representative. The petitioner left said employement and was no longer working with the above-said company. The petitioner received notice dated 01.07.2020 from respondent No.4. On enquiries, the petitioner came to know that on reference by the Sub Registrar, Kaithal, respondent No.2 passed impugned order dated 14.06.2018 under Section 47-A of the Stamp Act, 1899 directing the petitioner to deposit deficient stamp duty of Rs.2,76,000/- within one month.