AIROnline 2019 Chh 1724 ::I L R 2020 Chhattisgarh 223 (SN)

Chhattisgarh High Court

Hon'ble Judge(s): Manindra Mohan Shrivastava , J

Stamp Act (2 of 1899) , S.75, S.47A— (madhya Pradesh Amendment) Chhattisgarh Prevention of Under-valuation of Instruments Rules (1975) , R.5, R.7— Chhattisgarh Preparation and Revision of Market Value Guidelines Rules (2000) , R.4(2)— Determination of market value - Undervalued instrument - Non-consideration of order of determination of market value as per R. 7 by Board of Revenue - Board of Revenue determining market value as per R. 4(2) on completely erroneous assumption that they are bound by guidelines issued by Central Valuation Board - Board of Revenue did not make further enquiry as contemplated under R. 5 - Order of Board of Revenue, bad-in-law - Direction issued to Collector to hold enquiry as per S. 47-A after giving due opportunity of hearing to parties. (Para 25)