PARITOSH VARSHNEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.P. Mishra, learned counsel for the petitioner and Sri Nimai Das, learned Standing Counsel for the respondents.

(2.) Counsel for the parties agree for final disposal of writ petition at the admission stage on the basis of the pleadings exchanged.

(3.) Petitioner in an auction sale conducted by the Haryana State Industrial Development Corporation Ltd. (For short Corporation) purchased plot No.2028/2 and 2025/1 of Khasra No.815 situate in Kasba Kole, District Aligarh, now described as house No.48-D Ward No.8, Uday Singh Jain Road, Aligarh vide sale deed dated 12.1.2006 for a sale consideration of Rs.5,00,000/-. The petitioner on the aforesaid sale consideration paid stamp duty of Rs.50,000/- and the sale deed was registered.