LAWS(DLH)-2009-4-291

SHIV KUMAR Vs. STATE (NCT OF DELHI)

Decided On April 21, 2009
SHIV KUMAR Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

(1.) HEARD the Counsel for the parties.

(2.) THE petitioner is aggrieved by the respondents inaction and seeks ff directions to them to refund the sum of Rs. 20,00,000/- (Rupees Twenty lakh) said to have been purchased by him for the purpose of executing a mortgage deed on 26.6.2007. It is submitted that the deed could not be executed and, therefore, refund was claimed of the amount admissible on 22.11.2007, i.e., within the period of six months, specified in the Stamp Act.

(3.) IT was contended that an application for refund was made more than two years ago and thereafter a legal notice too was issued but without any response. In the circumstances, the petitioner claim directions for refund of the amounts.