SHAHNAZ BEGAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner seeks to quash the order dated 16.05.2016, as contained in Annexure- 4, by which the AIG, Registration has passed an order in Case No. 05/2015-16 directing the petitioner to deposit an additional stamp and fine of Rs. 79,904/- in connection with the sale deed dated 07.03.2015 which was registered with the District Registration, Bettiah.

(3.) Learned counsel for the petitioner submits that subsequent to the registration effected with regard to the lands bearing Khata No. 266/252, Plot No. 7613 measuring 4.5 dhur (0.70 dismal) falling within Mahawat Toli, Mauza of Bettiah Anchal of West Champaran district, when the petitioner went to obtain her sale deed, the same was not granted to her.