SACHCHIDA NAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The challenge in the present writ application is to fixation of the stamp duty for the Affidavit to Rs. 100/- from Rs. 20/-.

(2.) We do not find that any case is made out for interference in the present writ jurisdiction of this Court regarding the fixation of the stamp duty required on Affidavit. Since the matter of fixation of the stamp duty pertains to revenue of the State, we do not wish to entertain the present writ application more so when the stamp duty has been increased more than the decade.

(3.) The writ application is, thus, dismissed.