Chattisgarh High Court
State Of Chhattisgarh vs Sanjay Gupta And Anr. 51 Wpc/1280/2013 ... on 12 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP227 No. 3615 of 2011
State Of Chhattisgarh, Through the Secretary, Government of
Chhattisgarh, Department of Commercial Tax (Registration) DKS
Bhawam. Mantralaya, Raipur, Chhattisgarh
Represented through Shri LS Kindo, District Registrar-Cum-
Collector of Stamps, Raigarh, District Raigarh, Chhattisgarh and
OIC of the case.
---- Petitioner
Versus
1. Natwar Lal Gupta , aged about (not known to the petitioner) S/o
Late Shri Bhagirathi Gupta, R/o Sadar Bazar, Raigarh, Tahsil and
District Raigarh, Chhattisgarh
2. Krishna Kumar Gupta, aged about (not known to the petitioner)
S/o Late Shri Bhagirathi Gupta, R/o Sadar Bazar. Raigarh, Tahsil
and District Raigarh, Chhattisgarh
---- Respondent
WP227 No. 136 of 2012
State Of Chhattisgarh, Through the Secretary, Government of Chhattisgarh, Department of Commercial Tax (Registration) DKS Bhawan, Mantralaya, Raipur, Chhattisgarh Represented through Shri LS Kindo, District Registrar-Cum- Collector of Stamps, Raigarh, District Raigarh, Chhattisgarh and OIC of the case
---- Petitioner Versus
1. Sanjay Gupta, age (not known to the petitioner) S/o Shri Krishna Kumar Gupta, R/o Sadar Bazar, Raigarh, Tahsil and District Raigarh, Chhattisgarh
2. Krishna Kumar Gupta , aged about (not known to the petitioner) S/o Late Shri Bhagirathi Gupta, R/o Sadar Bazar, Raigarh, Tahsil and District, Raigarh, Chhattisgarh
---- Respondent 2 For Petitioners Mr. PK Bhaduri, Government Advocate For Respondent Mr. BN Nande, Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 12/9/2018
1. Heard.
2. It is not disputed before this Court that the dispute raised in these writ petitions regarding validity of the exercise of review power has been set at rest by a coordinate Bench of this Court in WP (227) No.3617 of 2011 (State of Chhattisgarh Vs. Anil Kumar Gupta and another), involving similar nature of the transaction. The above-stated writ petition (WP (227) No.3617 of 2011) is therefore binding on this Bench, as after hearing learned counsel for the parties for sometime, I am unable to take any different view of the matter for referring the issue to a larger Bench.
3. Accordingly, the Writ Petitions under Article 227 of the Constitution of India succeed and are allowed. The impugned orders passed by the Board of Revenue are set-aside.
Sd/-
(Prashant Kumar Mishra) Judge Shyna