KISHAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents. Petitioner before this Court had offered highest bid in the matter of collection of Tehbazari in pursuance to the auction held by Nagar Palika Parishad, Gulawathi (Bulandshahr) in the year 1998. His bid was accepted. Petitioner has admittedly collected tehbazari in pursuance to the contract granted for the relevant period.

(2.) It is admitted on record that the agreement for collection of tehbazari was executed on a stamp paper of Rs. 105/- (reference paragraph-3 to the present writ petition).

(3.) On 6th September, 2002, petitioner was issued a notice by the Executive Engineer, Nagar Palika Parishad, Gulavathi (Bulandshahr) asking him to pay stamp duty in respect of the said agreement to the tune of Rs. 42,770/- along with penalty failing which the money shall be recovered as the arrears of land revenue.