SEEMA PADALIA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioners with the following reliefs :

(3.) The factual matrix of the case is that the petitioners sought to enter into a tripartite agreement of sale-deed and sublease deed with respect to super structure of residential unit and land, respectively, with the New Okhla Industrial Development Authority (lessor) and one M/s AGC Realty Private Ltd. (lessee) for dwelling unit No. W-1101 on 11th Floor, Tower W in complex known as "Homes 121" constructed over Plot No. GH - Sector 121 Noida, Gautambudh Nagar. In this behalf the total sale consideration was to be of Rs.87,37,470.00 and the stamp duty was assessed at Rs.4,37,000.00. The petitioners being desirous of entering into the said agreement purchased the requisite stamp as per the following breakup on 22/9/2015 :