M/S Varad Vinayak Thru. Its Proprietor ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

M/S Varad Vinayak Thru. Its Proprietor ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 2 February, 2024

Author: Vivek Chaudhary

Bench: Vivek Chaudhary

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:9824-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 988 of 2024
 
Petitioner :- M/S Varad Vinayak Thru. Its Proprietor Sudha Maurya Rajajipuram
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Nagar Vikas, Civil Secrt. Lucknow And Another
 
Counsel for Petitioner :- Shravan Kumar Verma,Basant Lal Verma,Sharda Verma
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Om Prakash Shukla,J.

1. Heard learned Counsel for the petitioner, learned Standing Counsel for the State-respondent no.1 and Shri Rajnish Kumar Singh, learned Counsel for respondent no.2- Nagar Nigam.

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.

(Om Prakash Shukla, J.) (Vivek Chaudhary, J.)

Order Date :- 2.2.2024

Anand Sri./-