Rajasthan High Court - Jodhpur
Grasim Industries Ltd vs State Of Rajasthan ... on 20 October, 2023
Bench: Augustine George Masih, Vinit Kumar Mathur
[2023:RJ-JD:36475-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 7495/2022
1. Grasim Industries Ltd., Having Its Registered Office At
P.o. Birlagram Nagda 456 331, Dist. Ujjain, Madhya
Pradesh Through Its Authorized Signatory Mr. Saugata
Chakravarty S/o Shri Manis Chakravarty Age 44 Years
Approx., R/o 202, Platinum, Plot 18 C, Sector 14, About
Hdfc Bank, Sanpada, Navi Mumbai 400705
2. Ultratech Cement Limited (Unit Birla White), Having
Factory At Post Kharia Khangar, Taluka Bhopalgarh
District Jodhpur, Rajasthan And Marketing Office At 7,
Sector D, Shastri Nagar, Jodhpur, Rajasthan 342003
Through Its Authorized Signatory Mr. Jyoti Prakash S/o
Shri Gupteshwar Nath, Age 45 Years, R/o D-7 Shastri
Nagar, Jodhpur 342003
----Petitioners
Versus
1. State Of Rajasthan, Through Its Joint Secretary, Finance
(Tax) Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. Deputy Inspector General And Collector's Stamp,
Registration And Stamp (Anti Evasion), Special Circle
Rajasthan, Jaipur Block-C, Room No. C-1, Ground Floor,
Vitta Bhawan, Janpath, Jaipur.
3. Deputy Inspector General And Collector's Stamp,
Department Of Registration And Stamps, Circle Bhilwara
Rajasthan.
4. Deputy Inspector General And Collector's Stamp,
Department Of Registration And Stamps, Circle - Jodhpur
Rajasthan.
5. Deputy Inspector General And Collector's Stamp,
Department Of Registration And Stamps, Circle Ajmer,
Rajasthan.
6. Deputy Secretary (Mines) Department Of Mines And
Petroleum, Government Of Rajasthan, 401, Khanij
Bhawan, Tilak Marg, Jaipur.
----Respondents
For Petitioner(s) : Dr. Sachin Acharya, Sr. Advocate
assisted by Mr. Manish Priyadarshi &
Mr. Gopal Sandu
For Respondent(s) : Mr. Sandeep Shah, Sr. Advocate &
AAG assisted by Ms. Akshiti Singhvi
[2023:RJ-JD:36475-DB] (2 of 2) [CW-7495/2022]
HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
20/10/2023
(Oral)
1. At the joint request made by the learned counsel for the
parties, the main writ petition is being taken up for consideration
instead of deciding the second application for stay.
2. What transpires is that on a notice having been issued by the
respondents under Rajasthan Stamp Act on 30.12.2021, a
response has been given by the petitioner, wherein a preliminary
objection with regard to maintainability of the said show cause
notice and the jurisdiction of the noticee has been challenged.
3. Counsel for the parties submit that the matter may be finally
considered and decided by the authorities on 31.10.2023, which is
the date fixed before the authority for final adjudication. The said
authority may consider a judgment of this Court in D.B. Special
Appeal (Writ) No.1063/2019 (Himachal Futuristic Communications
Limited Vs. State of Rajasthan & Ors.) decided on 29.07.2022.
4. The decision so taken be conveyed to the petitioner.
5. The writ petition stands disposed of by accepting the prayer
made by the counsel for the parties.
6. Direction is accordingly issued to the competent authority to
decide the matter in accordance with law.
(VINIT KUMAR MATHUR),J (AUGUSTINE GEORGE MASIH),CJ
154-Anil Singh/Shahenshah/-
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