HARYANA STATE Vs. SUCHA SINGH

JUDGEMENT

(1.) THE order dated May 3, 1995 passed by the learned District Judge has been impugned by the State of Haryana through the present petition. The aforesaid order was passed by the learned District Judge on an appeal filed by Sucha Singh against the order dated April 15, 1994 passed by the Collector, Fatehabad exercising his powers under Section 47-A of the Indian Stamp Act (for short, 'the Act').

(2.) THE sale-deed was registered on June 25, 1991 in favour of Sucha Singh who had purchased the land measuring 30 kanals 8 marlas from Bhagwan Dass, vendor for a price of Rs. 90,000/-. The Sub-Registrar made a reference to the Collector in terms of Section 47-A of the Act. A notice was issued to the vendee and an enquiry was held in the matter. It was held that sale-deed had been undervalued and the sale price in the sale-deed was shown less by Rs. 1,76,000/-. Consequently, the deficiency in the stamp fee was ordered to be recovered from the aforesaid Sucha Singh. Additionally, a penalty of Rs. 22,000/- was also imposed.

(3.) THE State of haryana has now chosen to approach this Court through the present revision petition.