Allahabad High Court
Smt. Fatma Shakil And 2 Others vs State Of U.P. And Another on 4 July, 2022
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 15902 of 2022 Petitioner :- Smt. Fatma Shakil And 2 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Vivek Prakash Mishra Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
1. Grievance of the petitioners is that the stay application filed in appeal no.C-202013000001354 (Smt. Fatma Shakil Vs. State of U.P.) filed before the Appellate Authority/Deputy Commissioner (Stamp) Bareilly Division Bareilly has remained pending. Further, it has been submitted, though the petitioner has deposited more than 50% of the disputed amount of deficient stamp duty of Rs.7,16,120/-, the balance recoveries are also being pursued.
2. In such facts, no useful purpose would be served in keeping the present petition pending or calling for a counter affidavit, at this stage. Accordingly, the writ petition is disposed of with a direction, in case the petitioners file a copy of this order, before respondent no.2, within a period of one week from today, the said authority shall fix a proper short date in the appeal proceedings and decide the same, as expeditiously as possible, preferably within a period of three months from the date of compliance being shown by the petitioner.
3. For a period of three months or till disposal of the above appeal, whichever is earlier, no further recoveries be made from the petitioners.
Order Date :- 4.7.2022 S.Chaurasia