Radheshyam S/O Bisram Katre vs The Joint District Registrar, Class-I ...
2023 Latest Caselaw 12724 Bom

Bombay High Court

Radheshyam S/O Bisram Katre vs The Joint District Registrar, Class-I ... on 13 December, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

  2023:BHC-NAG:17118
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                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH, NAGPUR.
                                           CIVIL APPLN. (W) NO. 3493 OF 2023
                                                          IN
                                          WRIT PETITION NO. 1462 OF 2019 (D)
                                                    Radheshyam Bisram Katre
                                                                -Vs.-
                                          The Joint District Registrar, Nagpur and others
                      ----------------------------------------------------------------------------------------------
                      Office notes, Office Memoranda of
                      Coram, appearances, Court's orders      Court's or Judge's Orders.
                      or directions and Registrar's orders.
                      ----------------------------------------------------------------------------------------------
                                             Mr.D.T.Shinde, counsel for the petitioner.
                                             Mr.H.R.Dhumale, AGP for the respondents-State.


                                                                CORAM : AVINASH G. GHAROTE, J.

DATE : 13TH DECEMBER, 2023

The present application is for withdrawal of the amount of Rs.2,86,890/- deposited by the petitioner in this Court in pursuance to the order dated 25/03/2019 in Writ Petition No.1462 of 2019 which has been assessed by the petitioner as a stamp duty payable along with penalty upon the land admeasuring 0.45 HR of Survey No.71/2, 3 of Mouza Punapur. The petition has been dismissed by the judgment dated 09/11/2023, in view of which, the application is allowed. The petitioner is permitted to withdraw the aforesaid amount.

2. Needless to say that the liability of the applicant to pay the appropriate stamp duty and penalty which may be calculated by the Collector of Stamps on the agreement of sale dated 07/12/2000 would remain.

Signed by: Mr. G.S. Khunte JUDGE Designation: PS To Honourable Judge Date: 13/12/2023 17:25:56 KHUNTE