- (1.) The present petition has been filed challenging the order dated 13.1.2011 passed by the Collector, Ghaziabad under Section 47-A of the Indian Stamp Act, (hereinafter referred to as the Act).
(2.) By the said order the Collector has determined deficiency in the stamp duty to the tune of Rs. 79,26,700/- and has imposed a penalty of Rs. 100,000/- and thus, a total amount of Rs. 80,26,700/- has been determined against the Petitioner.
(3.) Heard Sri Ravi Kant, learned senior counsel assisted by Sri Tarun Agarwal, learned Counsel appearing for the Petitioner and Sri Nimai Das, learned Standing Counsel appearing for the State Respondents.;