M/S Fareed Enterprises Thru. Its Prop ... vs State Of U.P. Thru. Secy. Institutional ...
2024 Latest Caselaw 3212 ALL

Allahabad High Court

M/S Fareed Enterprises Thru. Its Prop ... vs State Of U.P. Thru. Secy. Institutional ... on 5 February, 2024

Author: Vivek Chaudhary

Bench: Vivek Chaudhary

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:10353-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 961 of 2024
 

 
Petitioner :- M/S Fareed Enterprises Thru. Its Prop Mohd. Farid Lko.
 
Respondent :- State Of U.P. Thru. Secy. Institutional Finance Govt. Civil Secrt. Lko. And 2 Other
 
Counsel for Petitioner :- Sanjay Shukla,Anoop Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Om Prakash Shukla,J.

Heard learned Counsel for the petitioner, learned Additional Chief Standing Counsel for the State-respondents and learned Counsel representing Nagar Nigam, Lucknow/respondent No.2 & 3

There is a full agreement at the bar that the matter stands squarely covered by the judgment 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 :- 5.2.2024

Arti/-

[Om Prakash Shukla,J.] [Vivek Chaudhary,J.]