Siddhartha Varma, J. - (1.) This writ petition has been filed with a prayer to quash the order dated 30.6.2004 passed by the Assistant Commissioner (Stamps) Bulandshahar, in Stamp Case No. 188 of 2003 by which a deficiency in the stamp affixed of Rs. 50,000/- alongwith a penalty of Rs. 50,000/- was imposed, order dated 25.8.20104 by which the restoration application was dismissed and the order dated 7.1.2005 passed by the Commissioner, Meerut Division, by which the appeals filed against the orders dated 30.6.2004 and 25.8.2004 were dismissed.
(2.) The petitioner, on 11.4.2004, received a letter/communication of the Assistant Commissioner asking him to appear on 15.4.2004. By that communication, the petitioner was also required to produce the original of a document the details of which were not mentioned. Thereafter, the petitioner replied to the communication/notice and stated that even though the petitioner had been asked to attend the office of the Assistant Commissioner (Stamp) on 15.4.2004 but there was no particular of any document etc. which was required to be brought by him. Thereafter, the petitioner did not hear anything from the office of the Assistant Commissioner (Stamp) and suddenly when on 21.8.2004, the Amin of Tehsil - Sikandarabad District- Bulandshahar, came demanding a sum of Rs. 1 lac. The petitioner visited the office of the Commissioner where he came to know about the proceedings in Stamp Case No. 188 of 2004 which had calculated a deficiency to the tune of Rs. 50,000/- vis-a-vis stamp affixed on a particular document dated 12.10.2002. The petitioner explained the reasons for her non-appearance on 30.6.2004. She also moved an application for recalling the order dated 30.6.2004 and explained the delay in approaching the Commissioner. She also stated that by the alleged document there was no transfer of any right, title or interest in any property and that the document which was a photocopy of some document was definitely not registered and, therefore, was no instrument at all in the eyes of law. This application of the petitioner was rejected on 25.8.2004 and, therefore, two appeals were filed. One against the order dated 30.6.2004 and the other against the dismissal of the recall application dated 25.8.2004 by which the restoration application was dismissed. The Appellate Authority also confirmed the orders of the Assistant Commissioner (Stamp) and, therefore, the instant writ petition has been filed.
(3.) Learned counsel for the petitioner submitted that the document dated 12.10.2002 which was sought to be stamped was a photostat copy of some original document and, therefore, was not an instrument as per Section 2(14) of the Stamp Act 1899.;