Allahabad High Court
Prakhyat Nfra Estate Llp Through Its ... vs State Of U.P. And Another on 13 December, 2024
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:195306 Court No. - 2 Case :- WRIT - C No. - 38887 of 2024 Petitioner :- Prakhyat Nfra Estate Llp Through Its Partner Randheer Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- Adya Prasad Tewari Counsel for Respondent :- C.S.C. Hon'ble Piyush Agrawal,J.
Heard Shri Adya Prasad Tiwari, learned counsel for the petitioner and learned Standing Counsel for the State - respondents.
Pursuant to the earlier order of this Court, instructions have come, which are taken on record.
Perusal of the instructions shows that in the notice dated 18.10.2024 issued by the Additional District Magistrate (Finance & Revenue), Gorakhpur in the proceedings under sections 33/47-A(1) of the Stamp Act, no reason has been assigned to which the petitioner could able to submit its reply.
In view of the above, the impugned notice dated 18.10.2024 cannot be sustained in the eyes of law. The impugned notice dated 18.10.2024 issued by the Additional District Magistrate (Finance & Revenue), Gorakhpur in the proceedings under sections 33/47-A(1) of the Stamp Act is hereby quashed.
The writ petition succeeds and is allowed.
However, it is provided the authority concerned may proceed in accordance with law if the law permits.
Order Date :- 13.12.2024 Amit Mishra