M/S Laiq Ahmad , Lko. Thru. Proprietor ... vs State Of U.P. Thru. Prin. Secy. Deptt. ...
2023 Latest Caselaw 35018 ALL

Allahabad High Court

M/S Laiq Ahmad , Lko. Thru. Proprietor ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 13 December, 2023

Bench: Vivek Chaudhary, Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:81788-DB 
 
Court No. - 3
 

 
Case :- WRIT - C No. - 10796 of 2023
 
Petitioner :- M/S Laiq Ahmad , Lko. Thru. Proprietor Laiq Ahmad
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Nagar Vikas Sectt. Lko. And Another
 
Counsel for Petitioner :- Shravan Kumar Verma,Dr. Udai Prakash
 
Counsel for Respondent :- C.S.C.,Krishna Kumar Pandey,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Manish Kumar,J.

1. Sri Krishna Kumar Pandey, Advocate has filed his Vakalatnama on behalf of respondent no.2, which is taken on record.

2. Heard learned Counsel for the petitioner, learned Standing Counsel and Sri Krishna Kumar Pandey, learned Counsel representing respondent No.2.

3. 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.

4. 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.

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

6. The petition is disposed of accordingly.

.

[Manish Kumar, J.] [Vivek Chaudhary, J.]

Order Date :- 13.12.2023

-Amit K-