Indorama India Private Limited vs Collector Of Stamp Revenue
2023 Latest Caselaw 1256 Cal

OD-5
                              ORDER SHEET

                            WPO/3281/2022
                                   With
                           Appellate Side Matter
                            WPA/22339/2022

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE


                  INDORAMA INDIA PRIVATE LIMITED
                             VERSUS
               COLLECTOR OF STAMP REVENUE, KOLKATA


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 17th February, 2023.

Appearance:

Mr. Ranjan Bachawat, Sr. Adv.

Mr. Kaushik Mondal, Adv.

Mr. Pawan Sharma, Adv.

Mr. Sarosij Dasgupta, Adv.

..for the petitioner

Mr. Ayan Banerjee, Adv.

Ms. Debasree Dhamali, Adv.

..for the State in the Original Side

Mr. T. M. Siddiqui, Adv.

Mr. Yash Singhi, Adv.

..for the State in the Appellate Side

The Court: According to learned counsel appearing for the

petitioner, the Collector of Stamp Revenue, Kolkata, has applied a rate of 7%

instead of 0.5%, which is the applicable rate, according to the petitioner.

Counsel relies on a judgment delivered by a Co-ordinate Bench in Dalgreen

Agro Pvt. Ltd. vs. State of West Bengal and Ors. on 3rd May, 2019. Counsel

also submits that the petitioner is ready to pay the applicable rate pending

decision in the appeal.

Learned counsel appearing for the State submits that the State

has challenged the said judgment in September, 2021 and that the appeal is

pending as on date.

List this matter on 20th March, 2023, as prayed for.

(MOUSHUMI BHATTACHARYA, J.)

bp.