RITU SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner's contention that the stamp duty and registration fee had been charged from her in excess was accepted by the Registrar-cum-Deputy Commissioner, Mandi, H.P. and the said authority vide office letter dtd. 7/10/2022, addressed to respondent No.1-the Director Land Records, Himachal Pradesh, Shimla recommended for refunding the excess duties charged from the petitioner. However, respondent No.1 did not accept the recommendations of the Deputy Commissioner and rejected the prayer of the petitioner on 23/2/2023, compelling the petitioner to institute this writ petition.

(2.) Heard learned counsel on both sides.

(3.) (i) The petitioner, apparently purchased the land vide registered sale deed No. 1134 of 2021 dtd. 22/12/2021 for an amount of Rs.94,00,000.00.