PRAVEEN SINGLA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner purchased a plot measuring 81 square yards in Khasra No.33/17 situated at Village Bhatauli, Tehsil Jagadhri, District Yamuna Nagar, which is 150 feet away from the Jagadhri-Ambala National Highway Road. According to the respondents, the petitioner has got the sale deed registered of the plot in question for residential purposes for an amount of Rs. 1,78,500/- and has paid the stamp duty of Rs. 8930/- though the area in which the plot in question is situated is a commercial area and the collector rate for the commercial property for the year 2009-2010 was Rs. 5500/- per sq. yards. Thus, the total value of the plot comes to Rs. 4,45,500/- for which the stamp duty required to be paid was Rs. 22,275/-, therefore, the petitioner was held liable to pay the additional stamp duty of Rs. 13,345/-. The case of the respondents is that the Collector, Jagadhari himself had visited the spot with Patwari Halqa on 22.03.2011 and found that the area is suitable from the commercial angle as the people were found using the same for the commercial purposes after constructing the shops. The Collector also presumed from the size of the plot that it has been kept for commercial purposes, therefore, vide his order dated 22.3.2011, the Collector directed the petitioner to pay the additional stamp duty. The appeal filed against the said order was also dismissed by the Commissioner, Ambala Division, Ambala on 25.9.2012.

(2.) Aggrieved against both the orders, the present petition has been preferred only on the basis of the information received by the petitioner under the Right to Information Act, 2005 [for short 'the RTI Act'] and on the plea of discrimination on which notice of motion was issued by this Court on 28.2013.

(3.) Learned counsel for the petitioner has submitted that the respondents have not taken into consideration the important and relevant facts while asking the petitioner to pay the deficient stamp duty which has been done only on the basis of spot inspection and without holding any enquiry. In this regard, he has referred to a decision of this Court rendered in the case of "Madan Lal Vs. State of Punjab and others, (2008) 3 RCR(Civ) 462". Further, learned counsel for the petitioner has submitted that the petitioner had sought the information under the RTI Act to the effect that as to whether any property in the same area has ever been registered as commercial on 27.4.2011 or not and as to whether any audit objection was raised in regard to the stamp duty by the auditor It is submitted that the information supplied to the petitioner to both these questions is in negative, therefore, merely by spot inspection and presumption drawn by the respondents, the petitioner cannot be saddled with the liability of additional stamp duty.