Andhra Pradesh High Court - Amravati
M/S. Sand Quarry Boatsman And Fishermen ... vs The Government Of A.P. on 16 August, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION No.12893 of 2011
ORDER:
Even after serving of the noitce, there is no representation for the petitioner. It is seen that writ petition is filed seeking writ of Mandamus declaring the order of the 2nd respondent vide Lr.No.2089/SAND(R-29)2011, dated 23-04-2011, directing the petitioner to pay stampt duty @ 5% for execution of the lease deed in respect of Reach No.29, Kondukuduru of GRB, East Godavari District instead of demanding stampt duty @ 0.4%, as illegal and arbitrary and for a consequential direction to the respondents to collect the stamp duty @ 0.4%.
It is an old matter of 2011 and there is no response from the petitioner. In these circumstances, while dismissing the writ petition for non-prosecution, the respondents are given liberty to proceed against the petitioner in accordance with law for collection of the stamp duty @ 5%. No costs.
Miscellaneous applications pending, if any, shall stand closed in consequence.
____________________ U.DURGA PRASAD RAO, J 16th AUGUST,2021 TSNR