Sabari Developers Llp vs The State Of Maharashtra And 4 Ors
2023 Latest Caselaw 4358 Bom

2023:BHC-OS:3594-DB                                                            P10-OSWP-2001-2019.DOC




                         Shephali




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                           WRIT PETITION NO. 2001 OF 2019



                         Sabari Developers LLP                                               ...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 17:15:42 +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

P10-OSWP-2001-2019.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