Pramod Kumar Srivastava, J. - (1.) The registered sale deed in question was executed in favour of petitioner on 15.9.2006. Regarding said instrument, Government had granted permission for initiating stamp case against the petitioner on 2.9.2014. Thereafter notice dated 8.12.2014 was issued by Respondent no.-2 Additional Collector (F R)/ Stamp Saharanpur to the petitioner. The petitioner had submitted reply to the said notice in which, inter alia, point of limitation was raised with specific averment that notice has been issued after 8 years of execution of said document, so cognizance is time barred. Then after affording opportunity of hearing, respondent no.-2 had passed impugned order dated 30.5.2015 by which said objection was disallowed on the ground that although notice was issued after more than 8 years after execution of document, but the government had granted sanction on 2.9.2014 i.e. before execution. After this impugned order of imposition of additional stamp duty and penalty was passed for imposition of additional deficient stamp duty.
(2.) Revision no.-134/15-16/C-20150900749, Bhagwant Kaur v. State was preferred by the petitioners against order dated 30.5.2015 of respondent no.-2 that was heard and dismissed by judgment dated 23.9.2016 of the Chief Controlling Revenue Authority/Additional Commissioner, Saharanpur Division, Saharanpur (Respondent no.-1). Aggrieved by these impugned judgments dated 30.5.2015 and 23.9.2016, the present writ petition has been preferred.
(3.) Heard submission of counsel for the petitioner and standing counsel on behalf of the respondents and perused the impugned orders dated 30.5.2015 and 23.9.2016 the certified copy of which are available on record.;