- (1.) THIS first appeal is at the instance of the state of West Bengal and the Additional Registrar of Assurance-I and is directed against order dated 15th April, 2008 passed by a learned Single Judge of this Court by which the learned Judge rejected an application filed by the appellant for recalling of the order dated 4th December, 2006 by which the said learned Single Judge while confirming the sale in a partition suit recorded that the consideration money for which the property had been sold by the order of the Court should be treated to be the value for the purpose of registration and stamp-duty.
(2.) THE following facts are not in dispute.
(3.) IN a partition suit numbered as Extraordinary Suit No. 32 of 1987, an order was passed on 15th September, 1987 with regard to the sale of the properties being 20 to 20/14, Chetla Road, Kolkata-27 and subsequently, various orders were made from time to time.;