- (1.) Heard Shri Anupam Kulsrestha, learned counsel for the petitioner and Shri Ravi Shankar Prasad, learned Additional Chief Standing Counsel.
(2.) The writ petition has been filed challenging the order dated 8.5.1998 passed by the Additional District Magistrate (Finance and Revenue) Agra, under the Stamp Act.
(3.) The proceedings were initiated on the report of the Sub- Registrar dated 4.10.1991. The Additional District Magistrate (Finance and Revenue) Agra respondent no.3 found deficiency of Rs. 10,87,500/- and imposed penalty under Section (40-B) of the Stamp Act to the tune of Rs. 1,12,500/-.;