Uttarakhand High Court
WPMS/206/2026 on 16 March, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
Office Notes,
reports, orders or
.
proceedings or
SL. Date COURT'S OR JUDGES'S ORDERS
directions and
No
Registrar's order
with Signatures
16.03.2026 WPMS No.206 of 2026
Hon'ble Alok Kumar Verma, J.
Mr. Amar Murti Shukla, learned counsel for the petitioner.
2. Mr. V.D. Bisen, learned Standing Counsel for the State.
3. Mr. Amar Murti Shukla, Advocate submitted that the stamp duty cannot be imposed on the petitioner and even if the petitioner is held liable to pay stamp duty on the Agreement, that amount is Rs.1,23,000.00, which is 2% of the total amount. The petitioner is willing and ready to deposit Rs.1,50,000/- before the concerned authority within a period of one week from today.
4. Subject to deposit of the said amount i.e. Rs.1,50,000/- before the concerned authority within seven days from today, the recovery proceedings, initiated against the petitioner, are kept in abeyance till further order.
5. List on the date fixed i.e. 02.04.2026.
6. Counter affidavit, may be filed, meanwhile.
(Alok Kumar Verma, J.) 16.03.2026 JKJ/Pant