H.S.BHALLA, J. - (1.) THE present petitioner has challenged the order dated 13.12.2005 whereby on the application moved by the defendant-respondents under Order 7 Rule 11, Civil Procedure Code, the petitioner has been asked to deposit the court fee.
(2.) THE plaintiff-petitioner filed a suit for declaration to the effect that he is an exclusive owner in possession of the various lands and consequently for declaration with the release deed dated 11.9.2003 alleged to have been executed by the him in favour of the defendant-respondents is illegal, null, void and ab initio. As per the case of the petitioner, the averments made in the plaint clearly spells out that the main relief sought therein is that he is owner in possession of the suit land and the respondents have no right over the same. He has further challenged as a consequential relief of claim of the respondents on the basis of the release deed and mutation along with the relief and permanent injunction.
(3.) THE respondents filed written statement and thereafter moved an application under Order 7 Rule 11, Civil Procedure Code, for rejection of the plaint on the basis of claim that the petitioner is required to pay court fees on its market value at the rate of Rs. 3,00,000/- per acre being Collector rate.;