- (1.) Heard learned Counsel for the petitioners and learned Standing Counsel.
(2.) The present writ petition has been filed for quashing the order dated 26.3.2004(Annexure IV to the writ petition) passed by the respondent No. 2 and order dated 16.1.2006 (Annexure VII to the writ petition) passed by the respondent No. 2 under Section 33/47-A of the Indian Stamp Act.
(3.) The facts arising out of the writ petition are that the petitioner No. 1 is a guarantor of the loan taken by the third person from the petitioner No. 2. Petitioner No. 1 is only a surety for the purposes of repayment of the bank loan, in case the original borrower become defaulter. The respondents have issued a notice to the petitioner No. 2 for the purposes of deficient stamp duty. Petitioner No. 1 states that no notice to the petitioner No. 1 was given and the amount has been deducted from the account of the petitioner. When the petitioner came to know regarding the aforesaid order they filed an appeal but the appeal too has been dismissed. Hence the present writ petition.;