R.R.K. Trivedi, J. - (1.) Learned counsel for the petitioner is permitted to correct the description of Respondent No.2.
(2.) Heard learned counsel for the petitioner and learned standing counsel.
(3.) This writ petition has been filed challenging order dated 22nd August, 1996 passed by learned Commissioner, Meerut Division, Meerut in Stamp Revision No.70 of 1995-96 by which realisation of the deficiency in stamp duty and the penalty has been stayed with a condition that the petitioner deposits 50% of the deficiency found in stamp duty.;