DURGA BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since common question of facts and law are involved in both these writ petitions, therefore, these writ petitions are decided by this common order.

(2.) In SBCWP No.14741/2017 (Durga Bhati vs. State and Ors.), the following prayers were made:-

(3.) The brief facts giving rise to the present controversy are that the petitioners-Smt. Durga Bhati and Smt. Pramila Bhati, purchased Plot Nos.119 and 86 respectively in Khasra No.380 of Village Pal and after purchasing the same, registry was got done on 30/12/2016 after site inspection and registered sale-deed was granted in favour of the petitioners. Thereafter, in view of the audit objection of the authorities concerned, vide audit report dtd. 27/3/2017, the Inspector General (Stamps), initiated proceedings under Sec. 51 of the Rajasthan Stamps Act, 1988 (hereinafter referred to as 'the Act of 1988') against the petitioners and a notice Annexure-3 was issued to the petitioners to which, the petitioners filed reply on 12/6/2017. A copy of DLC rate (Annes.5) was supplied by the Collector (Stamps), Jodhpur Circle, Jodhpur. Thereafter, vide order dtd. 5/7/2017 (Annexure-6) while imposing penalty to the tune of Rs.39,140.00and 78,270/- respectively with penalty, surcharge and interest against the petitioners, impounded their documents. Being aggrieved thereof, the petitioners have preferred these writ petitions.