CHIRAG ASSOCIATES PVT LTD Vs. GOVT OF NCT

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction directing the respondents to allow the petitioner to have the conveyance deed executed by paying the stamp duty @ 0.5 % (balance of then existing stamp duty of 8% on the conveyance deed) under Article 23 of the Scheduled A of the Indian Stamp Act, 1969 on the sale consideration of Rs. 7,20,00,000/-.

(2.) The brief facts of the case are that the petitioner is a Company incorporated under the provisions of the Companies Act, 1956 having its registered office at 36, Sant Nagar, East of Kailash, New Delhi-110065. Mr.P.S. Kalra is one of the Directors of the petitioner company and has been duly authorised by the company to file the present petition vide the board resolution dated 30.07.2012 for and on behalf of the petitioner.

(3.) During the normal course of its business on 31.08.2005, the petitioner entered into an Agreement to Sell with M/s Allied Metal and Engineering Works (hereinafter referred to as 'Vendor') a partnership firm having its office at 235, Okhla Industrial Estate, Phase-III, New Delhi 110020 to purchase of the leasehold of industrial plot No. 235 admeasuring 2461 sq. yards or thereabout and the entire building constructed thereon (hereinafter referred to as the 'Property') at a consideration of Rs. 7,20,00,000/-.