Vardhman Properties Ltd vs Collector Of Stamps Sub-Divisional ... on 26 July, 2021

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Delhi High Court - Orders

Vardhman Properties Ltd vs Collector Of Stamps Sub-Divisional ... on 26 July, 2021

Bench: Rekha Palli

                          $~49
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 7023/2021
                               VARDHMAN PROPERTIES LTD                   ..... Petitioner
                                                Through Mr.Naveen Dabas, Adv.

                                                     versus

                                 COLLECTOR OF STAMPS SUB-DIVISIONAL MAGISTRATE
                                 AND ANR                              ..... Respondent
                                             Through Mr.Devesh Singh, ASC.

                                 CORAM:
                                 HON'BLE MS. JUSTICE REKHA PALLI
                                         ORDER

                          %              26.07.2021

                          CM APPL. 22163/2021

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 7023/2021

3. The present petition has been filed with a short grievance that the lease deed submitted by the petitioner for registration, has till date not been processed by the respondent no.1 on the alleged ground of shortfall in the stamp duty deposited by the petitioner.

4. Learned counsel for the petitioner submits that though the petitioner has made various personal visits to the office of the respondents and has also addressed a representation on 05.10.2020, he has received no response thereto. He, therefore, prays that the respondents be directed to forthwith release the registered lease deed in favour of the petitioner.

Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:27.07.2021 14:23:38

5. Learned counsel for the respondents, who appears on advance notice, while conceding that the petitioner's representation dated 05.10.2020 has not been dealt with till date, assures the Court on instructions, that the same will be disposed of expeditiously after giving an opportunity of personal hearing to the petitioner. He submits that the date for personal hearing will be communicated to the petitioner as also to his counsel within a period of two weeks.

6. In the light of the aforesaid stand taken by the respondents, no further orders are called in the petition, which is accordingly disposed of with a direction to the respondents to decide the petitioner's pending representation dated 05.10.2020 in relation to the lease deed submitted by him on 19.11.2019 for registration, within a period of six weeks from today.

7. Needless to state that in case the petitioner is aggrieved by any order passed by the respondents, it will be open for the petitioner to avail any legal remedy available to him in accordance with law.

REKHA PALLI, J JULY 26, 2021 sr Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:27.07.2021 14:23:38

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Delhi High Court - Orders