SUDEER ASSOCIATES Vs. U.O.I

JUDGEMENT

(1.) THESE writ petitions have been filed by the petitioners alleging that the Central Government, Delhi Development Authority (in short DDA) and Municipal Corporation of Delhi (in short MCD) are willful mute spectators to the fraud amounting to several crores of rupees by way of evasion of stamp duty perpetuated by the builders and purchasers of the commercial properties built on land leased to builders by the DDA for construction and sale of commercial properties.

(2.) WHEN the matter was listed before this Court on 5th March, 2008, the following order was passed:-

(3.) TODAY , during the course of hearing, the learned counsel for the Government of NCT of Delhi handed over to us in Court the Minutes of the meeting held by the Government of NCT of Delhi regarding the evasion of stamp duty by the builders/promoters. The relevant portion of the Minutes of the meeting held on 27th April, 2009 is reproduced below:-