Vasuprada Developers Pvt.Ltd vs The State Of Maharashtra And 5 Ors
2023 Latest Caselaw 4357 Bom

                                                                              P9-OSWP-2566-2019.DOC




                       Shephali




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                          WRIT PETITION NO. 2566 OF 2019



                       Vasuprada Developers Pvt Ltd                                        ...Petitioner
                            Versus
                       The State of Maharashtra & Ors                                  ...Respondents


                       Mr Asfiya Khan, i/b J Law Associates, for the Petitioner.


                                                     CORAM      G.S. Patel &
                                                                Neela Gokhale, JJ.

                                                     DATED:     27th April 2023
                       PC:-
SHEPHALI
SANJAY
MORMARE
Digitally signed by
SHEPHALI
SANJAY

1. Not on board. Mentioned. Taken on board. MORMARE Date: 2023.04.27 17:15:41 +0530

2. The matter is covered by our judgment in Adityaraj Builders v State of Maharashtra & Ors1 on the question of stamp duty on Permanent Alternate Accommodation Agreement ("PAAA") and redevelopment contracts.

3. Accordingly, in the present case, Rule is made absolute.

1 2023 SCC OnLine Bom 540.

27th April 2023

P9-OSWP-2566-2019.DOC

4. The order and judgment in Adityaraj Builders will apply to the present case, including for all matters of stamp duty on PAAAs, development or re-development agreements and refunds, if any.

(Neela Gokhale, J) (G. S. Patel, J)

27th April 2023