PURNIMA MANJHIAN Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS application is directed against the order dated 29.8.1990 passed by Subordinate Judge, 1st court, Dhanbad in Succession Certificate case No. 101 of 1989, whereby and whereunder, he recalled his earlier order dated 22.6.1990 and directed the petitioner to pay court fee.

(2.) THE fact of the matter lies in a very narrow compass.

(3.) BY reason of an order dated 22.6.1990, the petitioner was exempted from payment of court fee. However, by reason of the impugned order, as indicated hereinbefore, the learned court below directed that he should pay the duty money which according to him does not come within the purview of Court fees, in terms of the aforementioned notification.