RIFAT PARVEEN GILLANI Vs. UNION TERRITORY OF JANDK

JUDGEMENT

(1.) The petitioners, being similarly circumstanced with common grievances and common grounds to urge and entitled to identical reliefs on identical facts, have invoked writ jurisdiction of this court. Since a common question of law is involved, in aforecaptioned batch of petitions, they are being disposed of by virtue of this common judgement.

(2.) Before a closer look at the grounds urged in the petitions, it shall be expedient to have an overview of some uncontroverted facts.

(3.) As the factual matrix would unfurl, the petitioners purchased respective landed properties, after procuring the revenue extracts from concerned revenue officials, purchased stamp papers, executed respective sale deeds and submitted the documents before Sub Registrar, Srinagar on NDGRS Portal in December 2020 or before for registration. However, respondent No.4-Sub Registrar, Srinagar refused to register the sale deeds, in view of Circular dtd. 30/12/2020, issued by respondent No.2-Inspector General of Registration, providing for payment of stamp duty at enhanced rate w.e.f. 1/1/2021. This circular has been called into question by the petitioners on various grounds urged in the memo of petitions.