B.AMIT STHALEKAR,J. - (1.) Heard Sri V.P. Gupta, learned counsel for the petitioners and learned standing counsel for the respondents.
(2.) The petitioners are stated to have purchased land in question through a registered sale deed bearing Khasra no. 3292 area 1.54 acres. This land, according to him, was purchased at the rate of Rs. 4,40,000/- per acre, therefore, on total area of 1.54 acre the market value was Rs. 6,71,600/-. It is also stated that out of this area 500 sq.m. was covered by old tin shed which was lying for the last 30 years of which stamp duty has been paid at the rate of Rs. 1500/- per sq.m. as per circle rate and its value being Rs. 7,50,000/- stamp duty of Rs. 1,43,000/- was paid.
(3.) Alleging that there was deficiency of stamp duty under section 47 A of the Indian Stamp Act proceedings were initiated. The petitioners participated in the proceedings and filed their objection.;