- (1.) Heard Sri S. S. Nigam, Learned Counsel for the petitioner and learned standing counsel. A supplementary-affidavit filed today on behalf of the petitioner is taken on record.
(2.) A deficiency of Rs. 1,33,470 was found and an additional stamp duty on the petitioner in respect of the purchase of the property in question and a fine of Rs. 16,500 was also imposed. The challenge in this petition is to the said imposition and the dismissal of the revision against the said order.
(3.) The petition was entertained and an interim order was granted. However, in spite of that the petitioner contends that he has been compelled to deposit a sum of Rs. 1,00,000 during the pendency of the writ petition in the year 2003 itself.;