Jay Narayan Jaiswal vs Chief Controlling Revenue ...
2012 Latest Caselaw 1538 ALL

Citation : 2012 Latest Caselaw 1538 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Jay Narayan Jaiswal vs Chief Controlling Revenue ... on 9 May, 2012

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 22732 of 2012
 

 
Petitioner :- Jay Narayan Jaiswal
 
Respondent :- Chief Controlling Revenue Authority And Another
 
Petitioner Counsel :- K.K. Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

The submission of Sri K.K. Tripathi, learned counsel for the petitioner, is that in respect of plot of the same arazi no. 248, in another sale-deed market value was assessed by increasing the circle rate of agricultural land by 25 percent, whereas in the present case the circle rate applicable to abadi has been followed.

Learned Standing Counsel prays for and is granted one month's time to file counter affidavit. Two weeks thereafter are granted to file rejoinder affidavit.

List thereafter.

Since the entire amount of deficit stamp duty has been paid, the same shall be subject to the decision of the writ petition.

Order Date :- 9.5.2012

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Jay Narayan Jaiswal vs Chief Controlling Revenue ...
2012 Latest Caselaw 1538 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jay Narayan Jaiswal vs Chief Controlling Revenue ...2012 Latest Caselaw 1538 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jay Narayan Jaiswal vs Chief Controlling Revenue ...
2012 Latest Caselaw 1538 ALL