LAWS(ALL)-1994-3-106

RAM AUTAR Vs. STATE OF U.P.

Decided On March 11, 1994
RAM AUTAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The stay application seeks full relief in a revision filed by Ram Autar under Sec. 86 (i) Stamp Act. By a order dated 29-6-1993 trial Judge imposes a penalty at Rs. 62.50 and directs further more to pay a sum at Rs. 36,937.50 as stamp duty. Whether and in what measure to stay : This is the problem.

(2.) Heard the counsel.

(3.) The counsel for applicant in revision is insistent that amount of penalty is not supportable in law ; that an order appropriately be passed to stay its full realisation. I do agree. The amount of penalty at Rs. 62.50 is hereby stayed.