BHARAT BHUSHAN Vs. DIVISIONAL COMMISSIONER, PATIALA DIVISION, PATIALA

JUDGEMENT

(1.) The petitioner has challenged the order dated

(2.) Learned counsel for the petitioner has submitted that the transfer deed bearing Vasika No.1814 dated 09.06.2010 of the property in question was registered with the Sub-Registrar, Barnala after paying the proper stamp duty. It is averred in Para No.3 of the writ petition that after a period of three years, two months and seventeen days, i.e. on 26.08.2013, the Sub-Registrar, Barnala made a reference to the Collector, Barnala stating therein that the petitioner has paid a deficient stamp duty to the tune of Rs.46,000/-.

(3.) In reply thereto, the respondents have submitted that the contents of Para No.3 of the petition are matter of record.