VINOD KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State

(2.) This is a writ petitioner under Article 226 of the Constitution of India wherein the order dated January 24, 2024 passed by the Additional District Magistrate (Finance/Revenue), Aligarh is under challenge.

(3.) By the order impugned, the authority concerned rejected the application of the petitioner seeking interest on the delayed payment of the refund of stamp duty that has been deposited by the petitioner.