wp2950-2019-J.doc

     Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.2950 OF 2019

1.Chandrasekhar Subramanian ...  Petitioner

Vs.

1.The Inspector General of Registration

and Controller of Stamps, Pune

Maharashtra 

2.Collector of Stamps, Mumbai

3.Additional Controller of Stamps,

Mumbai ...  Respondents

Mr.  Zerick   Dastur   with   Ms.   Jennifer   Sanjana,   for 

Petitioner.

Mr.   A.   I.   Patel,   Additional   GP   with   Ms.   Mamta 

Shrivastava, AGP for State-Respondent nos. 1 to 3.  

CORAM :AMIT BORKAR, J.

RESERVED ON :JULY 20, 2026.

PRONOUNCED ON:JULY 21, 2026

JUDGMENT:

1.The present petition challenges the order dated 27 April 

2017 passed by Respondent No. 1. By the said order, Respondent 

No.   1   rejected   the   Petitioner's   appeal   seeking   refund   of  Rs. 

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.07.21

14:59:26 +0530

wp2950-2019-J.doc

2,87,400/-. This amount had been paid towards stamp duty of Rs. 

2,57,400/- and registration fees of Rs. 30,000/- through an e-

Secured   Bank   and   Treasury   Receipt   (e-SBTR)   bearing   No. 

13002984750403 dated 28 December 2013.

2.On 28 December 2013, the Petitioner paid Rs. 2,57,400/- 

towards stamp duty and Rs. 30,000/- towards registration fees 

through the e-payment system. An e-SBTR was generated as proof 

of payment. On 8 March 2014, after obtaining the e-SBTR, the 

Petitioner and some other officials of Air India went to the office of 

the Joint Sub Registrar, Thane, to register the sale deeds of their 

respective flats. They produced the e-SBTR as proof of payment of 

stamp duty and registration fees. At that time, the Joint Sub 

Registrar informed them that the office mentioned in the e-SBTR 

was   wrongly   shown   as   "Mumbai   City".   According   to   the 

authorities, it should have been shown as "IGR 120. THN_8 No. 8 

Joint Sub Registrar, Thane". The Petitioner was informed that 

unless this mistake was corrected, the sale deed could not be 

registered.

3.Thereafter, the Petitioner approached different registration 

offices in Mumbai as well as the office of the Collector of Stamps, 

Mumbai, for correction of the error in the e-SBTR. Despite making 

repeated efforts and approaching several offices, the Petitioner 

could not get the mistake corrected. Since the earlier e-SBTR could 

not be corrected, the Petitioner, on 30 December 2014, again paid 

Rs. 2,83,000/- towards stamp duty and Rs. 30,000/- towards 

registration   fees.   A   fresh   GRAS   GRN   bearing   No. 

MH004884977201415R   and   CIN   No.   69103332014123054723 

2

wp2950-2019-J.doc

were   generated.   A   new   e-SBTR   dated   30   December   2014 

containing   the   correct   details   was   thereafter   issued   to   the 

Petitioner. After receiving the corrected e-SBTR, the sale deed 

relating to the flat was executed and registered on 31 December 

2014.

4.On 20 February 2015, the Petitioner applied to Respondent 

No. 2 for refund of the amount paid under the unused e-SBTR 

dated 28 December 2013. By an order dated 15 June 2015, 

Respondent No. 2 rejected the Petitioner's refund application on 

the   ground   that   it   was   barred   by   limitation.   The   Petitioner 

challenged the said order by filing an appeal before Respondent 

No. 1. However, by the order dated 25 April 2017, Respondent No. 

1 also rejected the appeal on the same ground that the claim for 

refund was barred by limitation.

5.Mr. Dastur, learned Advocate appearing for the Petitioner, 

submitted   that   the   Respondents   have   committed   an   error   in 

rejecting the Petitioner's refund application on the ground that it 

was not filed within six months from the date of purchase of the e-

SBTR. According to him, the authorities have wrongly calculated 

the period of limitation. He submitted that the Petitioner's case is 

governed by Section 48(2) of the Maharashtra Stamp Act and not 

by the provision relied upon by the Respondents. According to 

him,   the   facts   pleaded   in   the   petition   clearly   show   that   the 

Petitioner's   case   satisfies   the   requirements   of   Section   48(2). 

Therefore, the impugned order has been passed on an incorrect 

understanding of the law and cannot be sustained.

3

wp2950-2019-J.doc

6.Learned   counsel   further   submitted   that   because   the 

authorities did not permit the use of the original e-SBTR, the 

Petitioner was compelled to make a fresh payment towards stamp 

duty and registration fees for the very same transaction. As a 

result, the Petitioner has paid the stamp duty and registration fees 

twice,   whereas   only   one   payment   was   actually   utilised   for 

registration of the sale deed. He submitted that despite the earlier 

payment   remaining   completely   unused,   the   Respondents   have 

refused to refund the amount. He further submitted that the 

Petitioner had also filed an application seeking condonation of 

delay in making the refund application and, considering the facts 

and circumstances of the case, the delay, if any, deserved to be 

condoned and the refund ought to have been granted.

7.Ms. Shrivastava, learned AGP appearing for the Respondents, 

submitted that the Petitioner's reliance on Section 48(2) of the 

Maharashtra Stamp Act is misplaced. According to her, Section 

48(2)   applies   only   when   the   original   instrument   cannot   be 

surrendered for cancellation because of unavoidable circumstances 

and the application for refund is made within six months from the 

execution of the substituted instrument. She submitted that the 

present case does not satisfy these conditions. She pointed out that 

the Petitioner had purchased the e-SBTR on 28 December 2013 

and the alleged spoilage took place on 8 March 2014, when the 

Sub Registrar refused to accept it. Therefore, the Petitioner could 

have applied for refund immediately thereafter but failed to do so. 

She   further   submitted   that   the   fresh   payment   made   on   30 

December 2014 was not because of any unavoidable circumstance. 

4

wp2950-2019-J.doc

According   to   her,   it   became   necessary   only   because   of   the 

Petitioner's own mistake in mentioning the wrong registration 

office while generating the original e-SBTR. She also submitted 

that the limitation prescribed under Section 48 is mandatory and 

cannot be relaxed unless the statute itself permits it. 

8.Learned AGP further submitted that despite having sufficient 

opportunity, the Petitioner did not apply for refund either within 

six   months   from   28   December   2013,   when   the   e-SBTR   was 

purchased, or within six months from 8 March 2014, when the 

Thane Sub Registrar refused to accept it. Instead, the Petitioner 

made a fresh payment of Rs. 3,13,000/- on 30 December 2014, 

executed the sale deed on 31 December 2014 and thereafter got 

the document registered on 24 February 2015. It was further 

submitted   that   the   refund   application   was   filed   only   on   20 

February 2015. According to the Respondents, this was nearly 

eleven   months   after   the   alleged   spoilage   on   8   March   2014. 

Therefore,   the   application   was   clearly   beyond   the   prescribed 

period of limitation. Learned AGP also submitted that under the 

Maharashtra e-Payment of Stamp Duty and Refund Rules, 2013, 

the e-SBTR system requires correct particulars, including the name 

of the registering office. This requirement is necessary to maintain 

jurisdictional control and to prevent misuse of the system. She 

submitted that the mistake in the present case was committed 

either by the Petitioner or by the bank through which the payment 

was made and not by the Respondents. According to her, the Rules 

do not provide for correction of such mistakes after the prescribed 

period, as such restrictions are intended to protect public revenue.

5

wp2950-2019-J.doc

9.As regards the claim for interest, learned AGP submitted that 

no interest is payable because the Petitioner is not entitled to any 

refund. She further submitted that even otherwise, the Act does 

not provide for payment of interest unless the delay is attributable 

to the State and is shown to be mala fide. According to her, there is 

no such allegation or material in the present case. She submitted 

that the law protects those who are diligent in enforcing their 

rights and not those who remain inactive. According to her, after 

the Sub Registrar, Thane refused registration on 8 March 2014, the 

Petitioner did not take prompt steps for seeking refund. Learned 

AGP lastly denied the Petitioner's contention that the impugned 

order was passed by an officer who had not heard the matter. She 

submitted that this allegation is incorrect. According to her, the 

same officer who heard the Petitioner also passed the impugned 

order. She further submitted that the order is dated 25 April 2017 

and not 27 April 2017 as stated in the petition. According to her, 

on 27 April 2017 only a covering letter forwarding the order was 

issued from the office. She submitted that the officer concerned 

continued to hold the post till 27 April 2017 and was relieved from 

office only on that date. A copy of the relieving order dated 27 

April 2017 has been placed on record in support of this contention.

10.On the above grounds, learned AGP submitted that the writ 

petition has no merit. According to her, the Petitioner has failed to 

make   out   any   case   for   interference.   She   submitted   that   the 

impugned   orders   are   reasoned   orders   passed   after   giving   the 

Petitioner an opportunity of hearing and in accordance with the 

principles of natural justice. She, therefore, prayed that the writ 

6

wp2950-2019-J.doc

petition be dismissed with exemplary costs.

REASONS AND ANALYSIS:

11.I have considered the pleadings, the documents placed on 

record, the impugned orders, the rival submissions advanced by 

the learned counsel appearing for the parties and the provisions of 

the Maharashtra Stamp Act, 1958, the Registration Act, 1908 and 

the Maharashtra e Payment of Stamp Duty and Refund Rules, 

2013.  The dispute is whether the Petitioner's claim for refund of 

the amount paid under the first e SBTR has been rightly rejected 

only on the ground of limitation.

12.The first objection raised by the Respondents is that Section 

48(2) of the Maharashtra Stamp Act has no application to the facts 

of the present case. According to the Respondents, the provision 

applies   where   the   original   instrument   cannot   be   surrendered 

because of unavoidable circumstances and another instrument is 

executed in its place. It is submitted that the Petitioner made a 

second payment because of his own mistake while generating the 

first e SBTR and therefore the second payment cannot be treated 

as a substituted instrument.

13.Section   48(2)   regulates   of   cases   where   the   original 

instrument   cannot   be   surrendered   because   of   unavoidable 

circumstances and another instrument is executed. On a plain 

reading, the provision is intended to protect a person who, without 

any fault on his part, is compelled to execute another instrument. 

At the same time, the expression "unavoidable circumstances" is 

not defined in the Act. Therefore, its meaning has to be gathered 

7

wp2950-2019-J.doc

from the facts of each case.

14.In the present case, it is not disputed that the first e SBTR 

was purchased on 28 December 2013. It is not disputed that when 

the Petitioner approached the Joint Sub Registrar, Thane on 8 

March   2014,   the   document   was   not   accepted   because   the 

registering office mentioned in the e SBTR was shown as Mumbai 

City  instead  of the concerned office at Thane.  The Petitioner 

thereafter approached different authorities seeking correction of 

the e SBTR. The Respondents do not dispute that no correction 

was carried out. The Petitioner was required to make a fresh 

payment on 30 December 2014 and thereafter could the sale deed 

be registered.

15.Therefore, although the Respondents describe the second 

payment   as   voluntary,   the   surrounding   circumstances   do   not 

support that description. The record indicates that the Petitioner 

attempted to get the original e SBTR corrected. Thereafter, another 

payment made. Prima facie, the second payment appears to have 

become necessary because the authorities declined to accept  the 

earlier e SBTR. Whether this situation falls within Section 48(2) is 

another   matter.   However,   it   cannot   be   held   that   the   second 

payment was voluntary.

16.The next objection of the Respondents is that limitation 

commenced either from 28 December 2013, when the first e SBTR 

was purchased, or at least from 8 March 2014, when the Sub 

Registrar refused registration. According to them, the Petitioner 

ought to have applied for refund immediately and his application 

8

wp2950-2019-J.doc

filed on 20 February 2015 is beyond limitation.

17.The Respondents proceed on the footing that the Petitioner's 

right to seek refund became complete on 8 March 2014. However, 

the material placed on record shows that after the refusal by the 

Sub Registrar, the Petitioner continued approaching offices for 

rectification of the e SBTR. It is after those attempts failed that 

another payment was made on 30 December 2014.

18.Viewed   in   this   background,   the   question   is   whether 

limitation   should   begin   because   the   Sub   Registrar   declined 

registration on particular date, even though the Petitioner was 

pursuing rectification before the competent authorities. This aspect 

assumes significance because if rectification had been permitted, 

no occasion would have arisen either for a second payment or for 

seeking refund. Therefore, the cause of action cannot be examined 

in isolation from the conduct of both parties.

19.The Respondents have argued that the mistake in the e SBTR 

was attributable either to the Petitioner or to his banker and  the 

State cannot be made responsible.

20.The question before this Court is not whether the  mistake 

was committed by the Petitioner. The question is whether the State 

can retain stamp duty paid under an e SBTR which was never 

utilised, merely because the refund application has been treated as 

barred by limitation. 

21.The   Supreme   Court   in   Harshit   Harish   Jain   v.   State   of 

Maharashtra, (2025) 3 SCC 365, while interpreting Section 48 of 

the   Maharashtra   Stamp   Act,   has   explained  that   the   provision 

9

wp2950-2019-J.doc

relating to limitation cannot be applied in a manner which defeats 

an accrued right. In paragraph 17, the Court observed that the 

High Court had placed undue emphasis on one particular date 

while ignoring the point of time when the right had actually 

accrued.   In   paragraph   18   the   Supreme   Court   observed   that 

although   limitation   provisions   are   procedural,   a   subsequent 

provision prescribing a shorter period cannot be interpreted so as 

to extinguish an accrued right of action.

22.The Supreme Court in paragraphs 19 and 20 of   Harshit 

Harish Jain

  observed that the object of refund provisions is to 

ensure fairness where the transaction has failed for bona fide 

reasons and observed that a genuine claim should not be defeated 

merely on technical grounds. The Court held that delay should not 

extinguish an otherwise legitimate claim.

23.The same principle finds support in Bano Saiyed Parwaz v. 

State of Maharashtra, (2025) 2 SCC 201

. The Supreme Court 

observed that while dealing with citizens, the State should not rely 

upon technical defences where the claim is otherwise just. The 

Court recognised that although limitation may bar the remedy, it 

does not destroy the right, particularly where the applicant has 

acted bona fide and has pursued the remedies available under law.

24.Similar observations are made in Rajeev Nohwar v. State of 

Maharashtra,  

(2021)   13   SCC   754,  where   the   Supreme   Court 

observed that refund provisions should not be interpreted in a 

manner which frustrates the object behind them. Similarly, in 

Satish  Buba   Shetty  v.   Inspector  General   of   Registration   and 

10

wp2950-2019-J.doc

Collector of Stamps, 2024 SCC OnLine Bom 108, this Court held 

that the time spent by a bona fide applicant while pursuing lawful 

remedies   should   not   operate   against   him.   In  

Kasthmandup 

Developers (P) Ltd. v. State of Maharashtra,  

2023 SCC OnLine 

Bom   1143,   refund   was   granted   because   refusal   would   have 

resulted in the State retaining money without proper justification.

25.These principles apply with considerable force to the present 

case. The Petitioner did not seek refund after abandoning the 

transaction. The first payment became unusable because the e 

SBTR was not accepted for registration. Thereafter, the Petitioner 

attempted to secure rectification from the authorities. Those efforts 

did not succeed. A second payment had to be made because the 

authorities insisted upon a fresh e SBTR before registration could 

proceed. Consequently, the State received stamp duty twice in 

relation to the same transaction, though only one payment served 

the purpose.

26.The contention of the Respondents that fiscal statutes require 

strict interpretation is correct. However, strict interpretation of a 

fiscal statute does not mean that every provision has to be applied 

without regard to the purpose for which it has been enacted. The 

Supreme Court has held that refund provisions are intended to 

prevent unjust retention of money by the State in cases where the 

statutory   conditions   are   satisfied.   The   Court   must   therefore 

interpret Section 48 in a manner which advances its object and not 

in a manner which frustrates it by relying upon technicalities.

11

wp2950-2019-J.doc

27.Considering the matter as a whole, I am of the opinion that 

the impugned orders cannot be sustained. The authorities have 

rejected the Petitioner's claim by adopting a technical view of 

limitation without examining the surrounding circumstances, the 

Petitioner's bona fide conduct and the object the refund provisions. 

The approach adopted is inconsistent with the principles explained 

by the Supreme Court in  

Harshit Harish Jain, and Bano Saiyed 

Parwaz

. It is therefore held that where a citizen has bona fide paid 

stamp   duty,   has   not   derived   any   benefit   from   the   unused 

instrument and has been pursuing available remedies, the State 

should not deny refund merely on technical grounds.

28.The next question is regarding interest.  Refund of stamp 

duty and payment of interest are two different issues. Refund is 

return   of   money   which   belongs   to   the   citizen.   Interest   is 

compensation because that money remained with the State for a 

long time. Under the Maharashtra Stamp Act, interest becomes 

payable where the refund, after becoming due, is not released 

within the time contemplated under the statutory scheme. The Act 

also recognises that where delay is attributable to the applicant, 

such period is liable to be excluded. Therefore, while considering 

interest, the conduct of the claimant and the authorities has to be 

seen.

29.Apart   from   the   statutory   provisions,   the   law   relating   to 

restitution is also well settled. In 

Union of India v. Tata Chemicals 

Ltd.,  

(2014) 6 SCC 335, the Supreme Court held that where 

money is retained by the State without authority of law, interest 

follows because the person who has been deprived of the use of his 

12

wp2950-2019-J.doc

money is entitled to reasonable compensation. The same principle 

has been laid down in 

Poornima Advani v. State (NCT of Delhi), 

(2025) 7 SCC 269, wherein the Supreme Court recognised that 

where a citizen is deprived of money which is legally refundable, 

grant   of   interest   is   a   normal  consequence,  unless   the   statute 

provides otherwise or the facts justify denial of such relief.

30.In the present case, this Court has held that the Petitioner 

acted bona fide after the first e SBTR was found unusable. Instead 

of   seeking   refund,   the   Petitioner   approached   the   concerned 

authorities requesting correction of the e SBTR. Those efforts 

failed and thereafter the Petitioner was required to make a second 

payment. Thus, the initial period cannot be viewed as deliberate 

inaction or negligence on the part of the Petitioner. At the same 

time, it cannot be overlooked that the refund claim was under 

consideration before the statutory authorities till the appellate 

order came to be passed on 25 April 2017. Therefore, this Court is 

of the opinion that interest need not be awarded for the period 

preceding the final appellate decision.

31.However,   once   the   appellate   authority   rejected   the 

Petitioner's claim on a ground which has now been found to be 

legally unsustainable, the continued retention of the Petitioner's 

money   ceased   to   have   lawful   justification.   From   that   stage 

onwards, the State continued to enjoy the benefit of money which 

has now been held to be refundable. If interest is denied even 

thereafter, the Petitioner would not receive complete restitution 

and the State would continue to derive advantage from retaining 

money to which it was ultimately found not entitled.

13

wp2950-2019-J.doc

32.Having regard to the statutory scheme of the Maharashtra 

Stamp Act, the principles governing restitution and the law laid 

down by the Supreme Court, this Court is of the opinion that the 

Petitioner   is   entitled   to   refund   of   stamp   duty   amounting  to 

Rs.2,57,400/-.   The   registration   fees   are   not   directed   to   be 

refunded   since   no  independent   statutory   entitlement   for  such 

refund has been established in the present proceedings.

33.Accordingly, the Respondents are directed to refund to the 

Petitioner the stamp duty amount of Rs.2,57,400/- within a period 

of eight weeks from the date of receipt of an authenticated copy of 

this judgment.

34.The Petitioner shall also be entitled to simple interest at the 

rate of 6% per annum on the said refundable amount from 25 

April 2017, being the date on which the appellate authority finally 

rejected the refund claim, till the date of actual payment. While 

computing the amount payable, the Respondents shall also give 

due effect to the provisions governing payment of interest under 

the Maharashtra Stamp Act, if the statutory entitlement works out 

to be more beneficial to the Petitioner.

35.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material record,  the following order is passed:

(i)  The Writ Petition succeeds;

(ii)  The impugned order dated 15 June 2015 passed by 

Respondent No.2 rejecting the Petitioner's application for 

refund and the appellate order dated 25 April 2017 passed 

by Respondent No.1 are quashed and set aside;

14

wp2950-2019-J.doc

(iii)  It is declared that the Petitioner is entitled to refund of 

stamp   duty   of   Rs.2,57,400/-   paid   under   e-SBTR 

No.13002984750403 dated 28 December 2013;

(iv)  Respondent Nos.1 and 2 shall refund the aforesaid 

amount of Rs.2,57,400/- to the Petitioner within a period of 

eight weeks from the date of receipt of an authenticated copy 

of this judgment;

(v)  The Petitioner shall also be entitled to simple interest 

at the rate of 6% per annum on the refundable amount from 

25 April 2017, being the date of the appellate order, till the 

date of payment;

(vi)  The amount shall be paid to the Petitioner by electronic 

transfer or by any other mode permissible under law after 

completing the necessary formalities;

(viii) The aforesaid exercise shall be completed within the 

time   stipulated   above   without   insisting   upon   any   fresh 

application from the Petitioner;

(ix)  Rule is made absolute in the aforesaid terms.

(x)  In the facts and circumstances of the case, there shall 

be no order as to costs.

(xi)  Pending interim applications, if any, stand disposed of.

(AMIT BORKAR, J.)

15