MONISH Vs. STATE OF U P

JUDGEMENT

(1.) By way of this petition under Article 226, the petitioners seek the direction to the respondents to realize the stamp duty on their security deposit in terms of the Article 57 of the Schedule 1-B of the Indian Stamp Act, .

(2.) Briefly stated, the petitioner no.1 is a proprietorship firm and the petitioner no.2 is its proprietor. The firm carry on business of civil construction in various departments of the State Government, the Local Bodies including the KDA, Kanpur. The petitioners tender/quotation for construction of road, drainage etc was accepted by the respondent no.2.

(3.) Consequent upon the Executive Engineer of the Kanpur Development Authority on 25.7.2005 issued a communication wherein the petitioners were informed that their bid for a sum of Rs. 4,10,282. 94p has been accepted and they were asked to submit the stamp paper within ten days for execution of necessary documents/agreements.