S K INDUSTRIES Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellant herein was the private respondent No.1 of Writ Petition (C ) No.1375 of 2010 before the Writ Court and being aggrieved by the impugned order dated 27.07.2011 passed by the writ Court (Single Judge ) in the aforementioned writ petition has preferred this appeal under Section 2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006.

(3.) By the impugned order, the learned Single Judge allowed the writ petition filed by the State against the appellant and in consequence set aside the order dated 29.9.2009 passed by the Board of Revenue and restored that of the Collector of Stamps dated 3.3.2009.