KASTURA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing of the order dtd. 3/6/1997, whereby and whereunder the District Magistrate, Patna has granted permission for registration, subject to deposit of stamp fees, as recommended by the Sub-Divisional Officer, Patna Sadar. The petitioner has also sought quashing of the appellate order dtd. 10/10/2017, passed by the learned court of Divisional Commissioner, Patna in Stamp Appeal no. 295 of 2008, whereby and whereunder the appeal of the petitioner has been rejected.

(2.) The legal issue raised by the learned counsel for the petitioner for consideration by this Court is that admittedly, the sale deed in question was registered on 14/7/1994, hence the District Sub-Registrar, Patna had no authority under the law to refer the matter pertaining to deficit court fees to the Collector, Patna, thus the reference made by the District Sub Registrar, Patna vide letter no. 995 dtd. 2/4/1996 is itself non est in the eyes of law.

(3.) In this regard, the learned counsel for the petitioner has referred to the unamended Sec. 47-A(1) of the Indian Stamp Act, 1899, which is reproduced hereinbelow:-