MAGNUM VENTURES LIMITED Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Sumit Daga, learned counsel for the petitioner, Sri V.K. Birla, learned counsel for U.P. State Industrial Development Corporation and learned Standing Counsel for the State-respondents.

(2.) Petitioner, before this Court, seeks quashing of the order dated 10th July, 2012 passed by the Assistant Commissioner (Stamp), Ghaziabad as well as the order passed by the Commissioner, Meerut Division, Meerut dated 28th February, 2013 (Annexure Nos. 7 and 9 to the present writ petition respectively).

(3.) Facts in short leading to the present writ petition are as follows: