M/S Shail Enterprises Thru ... vs State Of U.P.Thru ...
2021 Latest Caselaw 399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 
Case :- MISC. BENCH No. - 101 of 2021
 
Petitioner :- M/S Shail Enterprises Thru Proprietor Anoop Shukla
 
Respondent :- State Of U.P.Thru Prin.Secy.Nagar Vikas Deptt. Lucknow & Anr
 
Counsel for Petitioner :- Shravan Kumar 'Verma',Basant Lal
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Alok Singh,J.

Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioner and Shri Amit Kumar Dwivedi, learned counsel for respondent no. 2.

There is a full agreement at the bar that the matter stands squarely covered by the judgement of this Court delivered in the case of "Tajveer Singh and others vs. State of U.P. and others, 1997 (2) AWC 1029".

Taking into consideration the facts and circumstances as brought on record, the opposite parties are directed to give effect to the judgment of this Court in the case of Tajveer Singh and others (supra). It is further provided that the petitioner will not be required to pay stamp duty except in accordance with Article 57 of the Schedule 1-B.

This order will apply only in respect of the security amount/security bond.

The petition is disposed of accordingly.

Order Date :- 7.1.2021

R.C.