Madhya Pradesh High Court
Riya Malls And Hotels India Private ... vs The State Of Madhya Pradesh on 15 July, 2019
1 WP-12650-2019
The High Court Of Madhya Pradesh
WP-12650-2019
(RIYA MALLS AND HOTELS INDIA PRIVATE LIMITED THROUGH Vs THE STATE OF MADHYA
PRADESH)
2
Gwalior, Dated : 15-07-2019
Shri N.K.Gupta, Senior Advocate with Shri S.D.Singh, learned counsel
for the petitioner.
Shri S.N.Seth, learned Government Advocate for the State.
It is submitted by the counsel for the petitioner that a notice under
Section 48-B of the Stamp Act was issued requiring the petitioner to produce
the sale deed, in order to find out that whether there was any evasion 7 stamp
duty or not.
After forming a prima facie opinion, the Collector was required to
proceed further under Section 47-A of the Stamp Act and no such notice was
issued to the petitioner.
It is further submitted that even today no commercial activity of any
kind are going on the land in dispute and the entire land is lying vacant.
Issue notice to respondents on payment of process fee by registered as
well as ordinary mode within a period of three working days.
In view of the statement made by the counsel for the petitioner that the land in question is lying vacant and no commercial activities are going on, therefore, it is directed that till the final disposal of this petition there shall not be any commercial activity on the land in question and the Collector, Gwalior is directed to strictly comply the interim order passed by this Court.
(G.S. AHLUWALIA) JUDGE PRINCEE BARAIYA 2019.07.16 11:24:11 -07'00' Pj'S/-