M/S V S Enterprises Thru. ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 27105 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:63420-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 8380 of 2023
 
Petitioner :- M/S V S Enterprises Thru. Proprietor Usha Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Nagar Vikas Civil Secrt. Lko. And Another
 
Counsel for Petitioner :- Shravan Kumar Verma,Sharda Verma
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

1. Heard learned Counsel for the petitioner and learned Standing counsel for the State.

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.

3. 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.

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

5. The petition is disposed of accordingly.

.

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

Order Date :- 4.10.2023

-Amit K-