MOHD AKARAM KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Ms. Anupama Singh, learned Standing Counsel for the State-respondents and Sri Surendra Singh, learned Counsel representing Nagar Nigam, Lucknow/respondent No.2.

(2.) There is a full agreement at the bar that the matter stands squarely covered by the judgement of this Court delivered in the case of Tajveer Singh and others vs. State of U. P. and others, (1997) 2 AWC 1029.

(3.) Taking into consideration the facts and circumstances as brought on record, the opposite parties are directed to give effect to the judgement of this Court in the case of Tajveer Singh and others . It is further provided that the petitioner will not be required to pay stamp duty except in accordance with Article 57 of the Schedule 1-B.