Delhi High Court - Orders
Mr. Amar Preet Singh vs Collector Of Stamp (South) And Anr on 5 March, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3301/2024
MR. AMAR PREET SINGH ..... Petitioner
Through: Ms. Tamali Wad and Mr. Akash
Srivastava, Advocates.
versus
COLLECTOR OF STAMP (SOUTH) AND ANR. ..... Respondents
Through: Mr. Rishabh Srivastava and Mr.
Kartik Sharma, Advocates for Mr.
Santosh Kumar Tripathi, SC for
GNCTD.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 05.03.2024 CM APPL. 13602/2024 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 3301/2024 & CM APPLs. 13601/2024, 13603/2024
1. The instant writ petition has been filed with the following prayers:-
"a) Set aside the impugned Order dated 08.01.2024 passed by the Chief Controlling Revenue Authority, Department of Revenue, Govt of NCT of Delhi ('CCRA') whereby the order dated 03.09.2015 in Revision petition no. 49/2015 and impugned Order dated 03.03.2014 of the Collector of Stamps /Respondent No. I of imposing stamp duty and/with penalty was confirmed;
b) Issue a writ in the nature of Mandamus directing the Collector of Stamps/Respondent no.1 to issue registration certificate without insisting for any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/03/2024 at 21:21:54 additional stamp duty in respect to the Relinquishment Deed executed in petitioner's favour on 29/11/2012 in respect to Property bearing No. C-150, Greater Kailash-I, New Delhi and presented for registration before the Sub Registrar-VA (Hauz Khas) vide Slip No. 3747 dated 29/11/2012 and release the same to the petitioner, in the interest of justice, and"
2. Issue notice.
3. Learned Counsel for the Respondents, accepts notice.
4. The short question which arises for consideration is as to whether the document which has been impounded is a gift deed or relinquishment deed.
5. Since there is no dispute on facts and question relates only to the interpretation of the document, let written submissions be filed within three weeks from today.
6. List on 05.04.2024.
7. Liberty is granted to the Petitioner file an application for amendment of the prayer.
SUBRAMONIUM PRASAD, J MARCH 5, 2024 hsk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/03/2024 at 21:21:54