SUNIL KUMAR Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 31 July, 2001 and Order dated 19th August, 2002 (Annexure 3 and 4).

(2.) BRIEFLY stated, the petitioner had taken a contract from Nagar Panchayat B.H.E.L., Ranipur, Haridwar for collection of the market fee of weekly market for Sector -I and Sector -IV in the BHEL Township. The period of contract was 1" April, 1999 to 31" March, 2000. The contract was granted for a sum of Rs. 10 lacs in favour of the petitioner. The contract was confined only to collect the market fee (Tahabazari) and the amount was payable in four equal instalments as per the schedule mentioned in the agreement.

(3.) IN order to realize the market fee (Tahabazari) an agreement was executed in favour of the Executive Officer, Nagar Pi1nchi1yat BHEL, Ranipur, Haridwar known as Security Bond. The stamp duty according to the petitioner is prescribed as Rs. 100/ -.