HEMANT GUPTA,J - (1.) THIS order shall dispose of Civil Writ Petition No. 16323 of 2007 and C.W.P. No. 16351 of 2007 arising out of the order dated 15.5.2006 passed by the Collector and the order dated 28.11.2006 passed by the Commissioner, whereby the sale deed dated 20.2.2006 in respect of the land measuring 3 kanals situated in Patti Shahjadpur was found to be deficient in Stamp Duty. This order shall also dispose of Civil Writ Petitions No. 16324 of 2007 and 16325 of 2007 in respect of sale deed dated 20.2.2006, with regard to the land measuring 7 kanal 18 marlas.
(2.) AFTER the execution of the aforesaid sale deeds, the Sub Registrar impounded the instruments on the ground that the proper market value has not been shown in the sale deed and sent the same to the learned Collector for determining the market value of the land in terms of Section 47-A of the Indian Stamp Act, 1899, as amended in Haryana (for short 'the Act'). The learned Collector found that the instruments are insufficiently stamped and claimed Rs. 9,750/- from the vendees in respect of 3 kanals and a sum of Rs. 25,650/- in respect of the land measuring 7 Kanals 18 Marlas from each of the vendees. The said order was affirmed by the learned Commissioner on 28.11.2006. The grievance of the petitioner is that the authorities under the Act have assessed the market value on the basis of Collector's rate. It is contended that the Collector's rate cannot be taken into consideration as such rates have no statutory support. Reliance is placed upon the judgment of the Division Bench of this Court Chamkaur Singh and and other v. The State of Punjab and another, A.I.R. 1991 Punjab and Haryana 26.
(3.) IN the aforesaid case, the guidelines issued by the Collector, Patiala on 4.8.1988, laying down minimum price of different kinds of land for the purposes of registration came up for consideration. It was held that these guidelines clearly take away the jurisdiction of the Sub Registrar to reach any quasi-judicial decision with regard to the valuation of the transfer of a particular property falling within his jurisdiction. It was so held after holding that the Sub-Registrar performs quasi judicial functions in determining or estimating the price of the properties. It was, thus, held that the guidelines could not be issued under Section 47-A of the Act. It was, thus, held as under : "We are, therefore, clearly of the opinion that these so-called guidelines could neither be issued under Section 47-A of the Stamp Act nor are these in consonance with the same, rather these just run counter to the language and intendment of the said provision. We are further of the opinion that no guidelines can possibly be issued or laid down for controlling the quasijudicial decision of a particular functionary or authority under a particular statute". ;