SAVITA GARG Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of the above mentioned two LPAs as similar questions of fact and law arise therein.

(2.) Both these LPAs are directed against the common judgment and order dated 05.10.2016 of the learned Single Judge whereby CWP No.20872 of 2016 and CWP No.20909 of 2016 filed by the appellant were disposed of with some directions.

(3.) In both the Writ Petitions the appellant had challenged the orders dated 09.09.2015, passed by the Collector, Hisar, whereby, the appellant was directed to pay deficient stamp duty and the orders 16.08.2016 passed by the Commissioner, Hisar Division, Hisar, whereby her appeals there-against had been dismissed.