WPMS/600/2026
2026 Latest Caselaw 1909 UK

Uttarakhand High Court

WPMS/600/2026 on 13 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                              COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures

      13.03.2026                        WPMS No. 600 of 2026
                                        Hon'ble Alok Kumar Verma, J.

The petitioner filed an Arbitration Execution Application to execute the arbitral Award dated 22.04.2022, passed in Case No.51/321 year 2016-2017. The market value of the land-in-question was determined Rs.196 per square metre. An Application was filed by the petitioner in the arbitration execution to recover Rs.18,43,14,362 /- from the judgment debtor, the respondent no.1. The learned District Judge, Udham Singh Nagar has directed the petitioner to file stamp duty.

2. Heard Mr. Naresh Pant, learned counsel for the petitioner through video conferencing and Mr. Sudhir Kumar Nailwal, learned Standing Counsel for the respondent no.2.

3. Mr. Naresh Pant, Advocate, submitted that in view of Section 96 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, no stamp duty shall be levied on any award.

4. Admit.

5. Notice is being issued to the respondent no.1. Steps to be taken within a week.

6. List on 02.06.2026 with the record of WPMS No. 140 of 2026. Till then, the impugned order dated 06.01.2026, passed by learned District Judge, Udham Singh

of 2023, is kept in abeyance.

(Alok Kumar Verma, J.) 13.03.2026 Shiv/